Section 7 in The Bihar (Coal Mining) Area Development Authority Act, 1986
7. Term of office and conditions of service of the Chairman and the members of the Authority.
(1)The term of office of the Chairman and the members of the Authority shall be of three years and conditions of service shall be such as may be prescribed under rules and they shall be entitled to receive such salaries or allowances or both as may be fixed by the Government.(2)The Government may, if thinks fit, terminate appointment/nomination of the Chairman and any member of the Authority except the members elected by the Legislative Assembly in the prescribed manner at any time and in consultation with the Central Government with them in terms of section 5 where Central Government have been consulted in respect thereof.(3)Any vacancy so created shall be filled by fresh appointment/nomination by the Government.(4)The Chairman or any member of the Authority may resign his membership by giving notice in writing to the Government and on such resignation being accepted by the Government, he shall cease to be a member of the Authority.
