Section 5(1) in The (Bihar State) Aid to Industries Act, 1956
(1)The State Government shall, by notification, constitute a Board of Industries consisting of the following members:(a)six members to be elected in the prescribed manner by the Bihar Legislative Assembly from amongst its members;(b)two members to be elected in the prescribed manner by the Bihar Legislative Council from amongst its members;(c)five members to be elected in the prescribed manner, one by each of five such associations or other bodies as the State Government may select as best representing any particular classes of industries or interest;(d)five members to be appointed by the State Government; and(e)the Director of Industries, the Registrar of Co-operative Societies and the Director of Agriculture, ex officio.
