Section 69(1) in The Bihar Primary and Middle Education Rules, 1961
(1)The District Superintendent shall obtain from the Sub-Inspectors, Sub-divisional Education Officer, Chairman of the District Board and from other sources, a list of institutions for inclusion in the District Education Plan that may be considered by the Planning Committee. He shall also place before the Committee all applications received by him under rule 49 for inclusion in the Plan or for grants-in-aid. The Committee shall also consult the District Inspectress and other persons and officers according to the advice of the Director in preparation of the Plan and may, if the President of the1 Planning Committee so desires, invite them to attend the meetings of the Committee.
