Section 5(2) in The Bihar High Schools (Control and Regulation of Administration) Act, 1960
(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.
