Section 5 in The Bihar (Coal Mining) Area Development Authority Act, 1986
5. Constitution of Coal Mining Area Development Authority for Coal Mining Development Area.
(1)As soon as may be after declaration of the Coal Mining Development Area as notified under section 3(1), the Government shall by notification in the Official Gazette with effect from such date as the Government may appoint in this behalf establish a Coal Mining Area Development Authority (hereinafter referred to as the Authority) for Coal Mining Development Area.(2)The Authority shall be body corporate with perpetual succession and a common seal and subject to such restrictions or qualifications as may be imposed by or under this Act or any other laws use or be used in its corporate name or acquire or dispose of property, movable or immovable or enter into contracts and do all things necessary proper or expedient for the efficient performance of the functions assigned to it under this Act.(3)The authority so established under sub-section (1) above shall consist of the following members:-(a)A Chairman shall be a person to be appointed by the Government;(b)A Technical member to be appointed by the Government;(c)The Chief Town Planner of the Government;(d)The Divisional Commissioner concerned with the [Mineral Area Development Authority and the District Magistrate of the District declared as Mineral Area Development Authority under sub-section (1) of Section 3.] [Substituted vide Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 (24 of 1992). Assented to by the Governor on 29.8.1992.];(e)Three members of the Bihar Legislative Assembly from the Coal Mining Development Area elected by the Bihar Legislative Assembly in the manner prescribed;(f)Two members nominated by the State Government of which one shall be Scheduled Caste and one shall be Scheduled Tribe;(g)[Two] [Substituted and added by Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 [24 of 1992]. Assented to by the Governor on 29.8.1992.] representative of the Ministry of the Central Government dealing with [Mines and Minerals] [Substituted and added by Section 4 of the Bihar Coal Mining Area Development Authority (Amendment) Act, 1992 [24 of 1992]. Assented to by the Governor on 29.8.1992.];(h)A representative of the Town and Country Planning Organisation of the Government of India;(i)Two representatives of the Coal Mining interests in the Coal Mining Development Area to be nominated by the Central Government;(j)Not more than two representatives of the local bodies in the Coal Mining Development Area to be nominated by the Government;(k)Secretary, Urban Development Department shall be ex officio member; and(l)Managing Director of the Authority, who shall be a whole time Government Officer, appointed by the Government.(4)The Managing Director and the Technical member shall be whole time officers of the Authority.(5)The Managing Director shall be the Chief Executive Officer of the Authority.
