Section 50 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
50. Constitution of the Bihar Land Reforms Tribunals
(1)The State Government shall, by Notification in the Official Gazette, constitute for the State a Tribunal called the Bihar Land Reforms Tribunal (hereinafter referred to as the Tribunal) for the purpose of this Act.(2)The Tribunal shall exercise the powers and functions conferred on by or under the Act.(3)The Tribunal shall consist of a Chairman and two other members appointed by the State Government.(4)No person shall be qualified for appointment. - (a) as Chairman of the Tribunal unless he is or he is qualified to be appointed as or he has been a Judge of a High Court;(b)as a member of the Tribunal unless he has been. - (i) the Secretary to Government, Law Department, or the District and Sessions Judge for a period of not less than three years; or(ii)an Officer of the Government not below the rank of Commissioner and Secretary to Government, whether in the Secretariat or, elsewhere, and who has dealt with Land Reforms measures during his services in the Government in any capacity for a period of not less than one year in the aggregate.(5)Any vacancy in the office of the Chairman, or any member shall be filled by the Government in accordance with the provisions of this Chapter.
