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State of Jharkhand - Section

Section 5 in Bihar Coal Mining Area Development Authority Rules, 1988

5. Powers of calling for reports.

- For the purposes of carrying out its functions as per provisions in the Act and for giving effect to the policies and decisions taken in this regard, the Chairman or Managing Director or any other officer of the Authority shall be competent to call for any report from any development Department of the Government functioning within area or from any other local body established, whether under any statute or otherwise and may discuss such report in the Authority's meeting and may offer its comments thereon for the guidance of such department or local body.