Section 19 in The Bihar (Coal Mining) Area Development Authority Act, 1986
19. Power of Government in case of default of Authority to prepare Development Plan.
(1)Where by virtue of the foregoing provisions of this Act a Development Plan is to be prepared, then-(a)If within the period prescribed or within such period which the Government has extended, no Development Plan has been prepared; or(b)If at any time the Government is satisfied that the Authority is not taking steps necessary to prepare such a Development Plan within that period, the Government may direct the Chief Town Planner to prepare the Development Plan.(2)After the preparation of the Development Plan, the Chief Town Planner shall submit the Development Plan to the Government and shall follow the procedure and exercise the powers of the Authority under sections 20, 21, 22 and 23 of this Act.(3)Any expense incurred under this section in connection with the preparation of the Development Plan for the Coal Mining Development Area shall be paid by the Authority.
