Section 2(lii) in Bihar Coal Mining Area Development Authority Rules, 1988
(lii)"Prescribed Authority" means the Managing Director of the Authority or any officer authorised by the Managing Director to act as such. If the Managing Director as the "Prescribed Authority" decides any matter occurring in the Act, rules and regulations, the appeal against his decision will be before the Authority and in case it is decided by any officer other than Managing Director, the appeal will lie before the Managing Director.
