Section 83 in The Bihar (Coal Mining) Area Development Authority Act, 1986
83. Responsibility of the Authority.
(1)Subject to the provisions of this Act, the Authority shall be responsible for the formulation, co-ordination and execution of all development schemes and works relating to the development of the Coal Mining Development Area or any part thereof.(2)The Authority shall be responsible for the preparation of a phased programme of development essential For the general socio-economic and physical development of the Coal Mining Development Area.(3)Notwithstanding anything contained in any other law for the time being in force, the Authority may give such directions with regard to the implementation of any development scheme as it may deem fit.(4)The Authority shall exercise the powers of supervision as may be necessary to ensure that such development schemes are executed in the interest of the overall development of the Coal Mining Development Area and in conformity with the Development Plan.
