Section 5 in The Bihar High Schools (Control and Regulation Administration) Act, 1960
5. Managing Committees.
(1)For every high school there shall be a managing committee constituted in such manner as may be prescribed.(2)If the Board is of the opinion that the managing committee of a high school is not functioning in a way conductive to the maintenance of discipline among its teachers and pupils and is not carrying out the directions of the Board or administering the finances of such school properly it may, by an order, after giving the managing committee a reasonable opportunity of being heard, suspend for a period not exceeding six months or dissolve the managing committee:Provided that in case of high schools established and administered by minorities based on religion or language, the Board shall not make such order.(3)Where the Board suspends or dissolves a managing committee under subsection (2), the powers and duties of the managing committee shall be exercised and performed by such person or persons as may be appointed by the Board until the expiry of the period of suspension or the reconstitution of the managing committee, as the case may be.(4)Where a managing committee is dissolved under sub-section (2) a new managing committee shall be constituted in accordance with the rules made in this behalf within one year of such dissolution.
