Section 6 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
6. Elementary Education Committee.
- Opening of schools, their improvement, upgradation and other proposals relating to the expansion of Elementary Education shall be considered by a Committee consisting of the following:-(i)District Officer concerned or the Deputy Development Commissioner,(ii)District Education Officer of the District concerned,(iii)District Superintendent of Education of the District concerned,(iv)District Inspectress of Schools of the District concerned,(v)Sub-divisional education Officer of the concerned Sub-division,(vi)Four legislators or members of the Parliament to be nominated by the Government and three other members interested in education belonging to the district.The District Officer or the Deputy Development Commissioner shall be the Chairman and the District Superintendent of Education shall be the Secretary of the Committee and the Committee shall transact its business in accordance with the rules prescribed by the State Government and orders issued by it from time to time. The proposals duly recommended by the Committee shall be sent to the Regional Deputy Director of Education for his approval.
