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State of Bihar - Section

Section 3 in The Bihar State Mela Authority Act, 2008

3. Constitution of authority.

- (i) With effect from such date as the State Government may, by notification in the Official Gazette, 'appoint in this behalf, there shall be constituted, for the purpose of this Act, an Authority, to be called Bihar State Mela Authority.
(ii)The Authority at State level shall be constituted with the following members:-
(a) Minister, Revenue and Land Reforms - Chairman
(b) Two eminent and distinguished Non-Government Persons, whoevince interest in development of internationally famous fairssuch as Shrawani fair, Bhagalpur, Pitripaksh fair, Gaya, Malamasfair, Rajgir (Nalanda), Hariharkshetra fair, Sonepur (Chapra),Singheswar fair, Madhepura and Simaria fair, Begusarai; to benominated by State Government, for three years. - Vice Chairman
(c) Ministers incharge of the Department of Home, Health, Roadconstruction, Building construction, Urban Development, PublicHealth Engineering, Tourism, Energy, Food and Consumer Protectionand Information and Public Relations. - Special members.
(d) Development Commissioner, Secretary/Principal Secretary of theDepartment of Home, Health, Finance, Road Construction, BuildingConstruction, Public Health Engineering, Tourism, Information andPublic Relation, Energy, Food and Consumer Protection and Urbandevelopment; - Member
(e) Eleven eminent and distinguished Non-Government Persons, whoevince interest in development of fairs and come from areas ofthe State where other internationally known as well as famousfairs are organised, will be nominated by the State Governmentfor three years. - Member
(f) Land Reforms Commissioner-cum-Principal Secretary, Departmentof Revenue and Land Reforms. - Member Secretary.
(iii)The State Mela Authority ("Authority" in brief) may associate with itself in such manner and for such purposes as may be determined by regulations, any person whose assistance or advice it may desire in complying with any of the provisions of the Act and a person so associated shall have the right to take part in the discussion of the Authority relevant to the purpose for which he has been associated but shall not be entitled to vote.
(iv)The Authority may from time to time deliberate and take initiative on, welfare of and facility to visitors, policy, direction, implementation; ways to augment resources including revenue from a particular Mela, Outsourcing, Financial management, Security and other matters of importance and utility for Melas and advise and direct the Divisional and district level administrative officers as well as officers of all departments related with administration and management of Mela.
(v)The State Government, can notify any other Mela, extantly not under the jurisdiction of the authority for management through the authority, on the recommendation of the authority and/or after evaluating informations received from other sources.