Section 9 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
9. Election of the President and the Secretary of the Managing Committee of a School other than a subsidised and proprietary School.
- In case of a school other than subsidised school or proprietary school, after the members mentioned in Rule 3 have been duly elected, selected, nominated, co-opted or declared, as the case may be, the District inspectress in the case of a school for girls and the Sub-divisional Education Officer in other cases, shall convene the meeting, of such members to elect the President and the Secretary of the Committee.(2)The meeting shall be presided over by the District Inspectress or the Sub-divisional Education Officer as the case may be. The District Inspectress or the Sub-divisional Education Officer shall not be entitled to vote or to propose the name of any candidate.(3)The President and the Secretary of the Managing Committee shall be elected by secret ballot from amongst its members other than the headmaster and the teachers' representative. The election shall be held by the District Inspectress or the Sub-divisional Education Officer, as the case may be, who shall declare the names of the members elected as President and Secretary. No one shall vote for more than one candidate for each of the posts.(4)In case of equality of votes the matter shall be decided by drawing lots.(5)The term of office of the President of the Committee shall be three years from the date of his election or till the date he ceases to be a member of the Committee, whichever is earlier.(6)The vacancy caused in the office of the President of the Committee shall be filled up by election from amongst its members other than the headmaster and the teachers' representative by the members of the Committee for the time being.(7)The term of office of the Secretary of a Committee shall be three years from the date of his election or till the date he ceases to be a member of the Committee whichever is earlier:Provided that-(a)Secretary may at any time resign from the office, in which case, his resignation will be effective from the date if it is accepted by the Committee,(b)the committee may at any time decide, by at least two thirds of the total membership to remove the Secretary. The decision of the Committee shall take effect from the date the resolution in that behalf is passed by the Committee.
