Section 7 in Bihar Disqualified Owners' (Management of Property) Act, 1952
7. Constitution of Advisory Committee and its functions.
(1)There shall be constituted a Committee to be called the Bihar Disqualified Owners' (Management of Property) Advisory Committee, which shall consist of the Minister of the Governor of Bihar incharge of Revenue as the Chairman and seven members, of whom-(a)three shall be members of the Bihar Legislative Assembly to be elected in the prescribed manner by the said Assembly;(b)two shall be members of the Bihar Legislative Council to be elected in the prescribed manner by the said Council;(c)one shall be a non-official to be appointed by the State Government; and(d)one shall be an official, who shall also be the Secretary to the Committee, to be appointed by the State Government.(2)Subject to the provisions of this Act and any Rules which may be prescribed, it shall be the duty of the Committee to advise the State Government on all such matters arising out of the administration of this Act, as may from time to time be referred to the Committee.(3)The members of the Committee shall hold office for the prescribed period from the date on which their election or appointment is respectively notified in the Official Gazette.(4)The Committee shall function purely as an advisory body and shall discharge such other functions as may by prescribed.
