(1)Every District Board shall appoint an Education Committee consisting of-(a)the District Education Officer;(b)not more than four members of the District Board;(c)not more than three persons who may be of either sex and who are not members of the District Board, but who in the opinion of the District Board, possess special qualifications for serving on the Committee; and(d)the District Superintendent of Education who shall be ex-officio member and Secretary of the Committee.(2)The Education Committee shall, subject to the control of the District Board and to any rules made under this Act, superintend all matters connected with the finances, accounts, maintained by the District Board.(3)Nothing contained in the foregoing sub-sections shall apply to schools referred to in section 64.
