The word 'such person' or 'authority' in whom the powers of management and conducting of function have been vested means a manager or in his absence, a person nominated by the Committee of ... Management. In Regulations 55 to 61, the word 'Committee of Management' has been used and that note (1) has been provided in Regulation 61 (1) to clarify that word 'Committee of Management' means a person or authority authorised by the management. A Prabandh Sanchalak, is no doubt, appointed under the Scheme of Administration, but he is a nominee of the Deputy Director of Education. He cannot, therefore, be a person in whom the Committee of Management have been vested the powers to manage and control the institution.