Section 7(6) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(6)The Consolidation Officer shall appoint the members of the Village Advisory Committee, under first, second and fourth proviso of sub-section (1) of section 7 on the basis of selection made by the Assistant Consolidation Officer of those members in a general meeting of the raiyats, under-raiyats and landless labourers of the village. The Assistant Consolidation Officer shall issue a general notice in Form IV fixing a date, time and place for the said meeting calling upon all persons interested or concerned to attend such meeting with such evidence as they may like to adduce in support of their claims and objections, if any.
