Section 9 in Bihar Elementary School Education Committee Act, 2007
9. Expulsion of the Members of the Vidyalaya Shiksha Samiti.
(a)The Samiti shall hold its meeting every month, and the quoram for each meeting shall be one third.(b)When any member of the Vidyalaya Shiksha Samiti, without any satisfactory explanation, remains absent from its four (4) consecutive meetings, the Vidyalaya Shiksha Samiti may terminate his/her membership on the basis of vote by a simple majority, and vacancies caused due to such expulsion shall be filled in as per the prescribed procedure from the same category.(c)The enquiry of allegations made against the office bearers/members may be conducted by the BEEO or the officer senior to him designated by the State Government, in a prescribed manner, and in case of proven misconduct the Vidyalaya Shiksha Samiti may remove the office bearer/member from the Vidyalaya Shiksha Samiti by a simple majority, and vacancies caused due to such removal shall be filled in as per the prescribed procedure from the same category.
