Section 3(4) in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
(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.
