Section 10 in Bihar Elementary School Education Committee Act, 2007
10. Dissolution of the Vidyalaya Shiksha Samiti.
(a)If the Vidyalaya Shiksha Samiti fails to hold four monthly meetings or fails to accomplish work as per Government direction or fails to improve the conditions of the school, the Samiti may be dissolved in the manner prescribed, and the new Samiti shall be constituted within three months.(b)Until the new Samiti is constituted, the accounts of the Vidyalaya Shiksha Samiti shall be operated jointly by the Headmaster/HeadTeacher and the seniormost teacher of the school.
