Section 3(3) in The Bihar Industrial Area Development Authority Act, 1974
(3)(i)Any such Authority shall consist of a Chairman, a Managing Director and five other Directors who shall be appointed by the State Government and who shall hold their office, on terms and conditions to be prescribed in this behalf, at the pleasure of the State Government.(ii)The Chairman of the Authority shall be a Government servant not below the rank of a Commissioner or any other person who may be nominated by the Government.(iii)The State Government may, if it is found to be expedient, appoint the same person as Chairman and Managing Director of the Authority.
