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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986

(2)The Government may, if thinks fit, terminate appointment/nomination of the Chairman and any member of the Authority except the members elected by the Legislative Assembly in the prescribed manner at any time and in consultation with the Central Government with them in terms of section 5 where Central Government have been consulted in respect thereof.