Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(4) in Bihar State Recognised Non-Government Sanskrit Schools (up to Madhyama Standard) Managing Committee Constitution Rules, 2015

(4)Within 15 days of completion of the aforesaid selection process, the headmaster shall convene a meeting of all the members in School building by giving minimum one week prior notice with proof thereof. The meeting shall be headed by any of the members present in the meeting wherein selection of the Chairman and Secretary of the Managing Committee shall be made unanimously or by majority of votes. Presence of minimum five members in this meeting shall be compulsory. Headmaster and teacher representative shall not be selected as Chairman or Secretary of the School Managing Committee.