Section 7(3) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(3)In a village where landless labourers constitute more than 10 per cent of the adult population, the Assistant Consolidation Officer shall appoint under the 4th proviso to sub-section (1) of Section 7 at least one such adult labourer of the village to be a member of the Village Advisory Committee. Under the same proviso the Assistant Consolidation Officer shall also appoint at least one such adult farmer of the village who does not possess more than five acres of land to be a member of the Village Advisory Committee.
