Section 10(1) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(1)The Government shall, constitute a Consultative and Co-ordination Committee for the purpose of advising the Coal Mining Area Development Authority on the preparation of the Development Plan, co-ordinating the annual plans and programmes of various development agencies and Government Department functioning within the Coal Mining Development Area and to generally co-ordinate the overall functioning of such development agencies in the implementation of the Development Plan.
