(1)There shall be constituted a committee to be called the Court of Wards Advisory Committee which shall consists of three members, of whom-(a)one shall be a person elected by the member of the Bihar Legislative Assembly representing the Landlords' Constituencies of the said Assembly and the member of the Legislative Assembly representing the Bihar and Orissa Landholders' constituency of the Legislative Assembly;(b)one shall be a person elected by the Bihar Landholders' Association; and(c)one shall be a servant of the [Government] [Substituted by the Adaptation of Laws Order for 'provincial'.], not below the rank of District Judge, nominated be the [State] [Substituted by the Adaptation of Laws Order.] Government by notification.(2)The members referred to in clauses (a) and to) of sub-section (1) shall be elected in accordance with rules made under this Act, and shall hold office for one year from the date on which their election is published in the Official Gazette, and the member nominated under clause (c) of the said sub-section shall hold office for such period as may be specified in the notification nominating him.(3)If either of the electorates mentioned in clauses (a) and (b) of sub-section (1) fails to elect a person within the time fixed by rules made under this Act, the [State] [Substituted by the Adaptation of Laws Order.] Government may require such electorate to elect a person within the time fixed by rules made under this Act, and if such electorate fails, on being so required, to elect a person, the [State] [Substituted by the Adaptation of Laws Order.] Government shall nominate a person, to be a member under clause (a) or clause (b), as the case may be. A person nominated to be a member under this sub-section shall hold office for one year from the date of the order nominating him.(4)The [State] [Substituted by the Adaptation of Laws Order.] Government shall publish the names of the members elected under clauses (a) and (b) of sub-section (1) in the Official Gazette.]
