Section 3 in Bihar Agricultural and Rural Area Development Agency Act, 1978
3. Constitution of the Agency.
(1)The State Government may at any time after the commencement of this Act constitute an Agency or Agencies for the integrated rural and agricultural development of the command area of any irrigation project and/or such other area as the State Government may, by notification in the Official Gazette, specify:Provided that the State Government may, by notification in the Official Gazette include at any subsequent stage, any area within the Agency so declared; or exclude any area from any such Agency or transfer any area from one Agency to another.(2)The name and composition of any such Agency constituted under sub-section (1) shall be specified in the notification.(3)The Agency shall be a body corporate having perpetual succession and a common seal, with powers, subject to the provision of this Act to acquire, hold, disposed property and to contract, and it may sue or be sued by its own name and title.(4)The headquarters of the Agency shall be situated at such place in the area of Agency as the Agency may, by notification in the Official Gazette, specify.
