Section 5(3) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(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.
