Section 3 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
3. Taking over of Non-Government Elementary Schools by State Government.
(1)Elementary Schools managed by the District Board, Zila Parishad, the Municipal Board, and the Patna Municipal Corporation, and those opened under the Expansion and Improvement Scheme shall be deemed to have been taken over by the State Government with effect from the 1st day of January, 1971.(2)Aided Elementary School, the Managing Committees of which have handed over voluntarily the control of the school to the Government, shall be taken over by the State Government with effect from the date which shall be determined by the District Committee referred to in sub-section (4) for this purpose.(3)Elementary Schools administered by any public or private undertakings shall be taken over by the State Government by publication of a notification in the official gazette with effect from the date to be specified therein.(4)(a)With regard to the taking over of Elementary Schools other than those mentioned in sub-sections (1) and (3) there shall be a District Committee in each district which shall examine the feasibility of taking over of such schools by the State Government and which shall consist of the following members:-(i)Deputy Development Commissioner/Administrator, District Board- Chairman.(ii)District Superintendent of Education-Secretary.Members(iii)District Education Officer,(iv)District Inspector of Schools,(v)Sub-divisional Education Officer of the concerned Sub-division, and(vi)Deputy Inspector of Schools concerned.(b)The State Government may from time to time make changes in the personnel of the District Committees so constituted.
