Section 21 in Bihar Coal Mining Area Development Authority Rules, 1988
21. Eligibility to the post of Chairman.
- As laid down in Section 5, subsection 3 (a) of the Act, the State Government shall appoint any person as the Chairman of the Authority. In the absence of the Chairman, the Managing Director of the Authority may be appointed by the State Government to function as the Chairman who will function as the Chairman in addition to his own duties.
