Section 3(3) in Bihar Integrated Check-Post Authority Act, 2011
(3)The Authority shall be constituted consisting with the following: -(a)Principal Secretary, Finance Department, Govt, of Bihar who shall be the ex officio Chairman of the Authority.(b)A Member (Planning and Development) and Member (Finance).(c)Not less than two, but not exceeding ten members, Ex-officio, to be appointed by the Government of Bihar amongst the officers, not below the rank of the Head of Department to the Government of Bihar, representing the Departments dealing with Finance, Commercial Taxes, Environment and Forest, Transport, Excise, Mines and Home.(d)Not more than two members appointed by the Government amongst the persons with professional expertise on matters pertaining to operation, administration and facilitation of the check-post.(e)A Member Secretary-cum-Chief Executive Officer.(f)Not more than two members from trade and industry.
