Section 4 in Bihar Agricultural and Rural Area Development Agency Act, 1978
4. The Board.
(1)For every Agency set up under section 3 of this Act, the State Government shall by notification published in the Official Gazette, constitute a Board consisting of the following:-(a)Chairman:(b)Adhyaksha of each Zila Parishad falling within the area of operation of the Agency;(c)A representative of the Chotanagpur and Santhal Parganas Autonomous Development Authority where the Agency lies in its area of operation;(d)Two farmers from within the area of operation of the Agency and Four members of Legislature-three from Legislative Assembly and one from Legislative Council;(e)The Chief Engineer, Irrigation or the Chief Engineer-in-charge of the project;(f)Not more than three officers of the State Government excluding those officers nominated under other sub-sections of this section;(g)One representative of the State Water Resources Development Board;(h)Chairman, Bihar State Electricity Board or his nominee or;(i)One representative of the Co-operative Institutions;(j)Two representatives of the Commercial Banks and other financial institutions operating in the area.(k)A representative of the Rajendra Agricultural University;(l)The Financial Adviser and Chief Accounts Officer of Agency.(m)Managing Director of the Agency :Provided that the total number of members of the Board shall not at any time exceed twenty five.(2)The Chairman and the Managing Director of the Board shall be appointed by the State Government who shall hold the post at the pleasure of the Government and the State Government shall prescribe the terms and conditions.(3)Members other than ex-officio members of the Board shall hold office at the pleasure of the State Government.(4)The executive authority of the Agency shall vest in the Board.(5)The Board shall meet at least once in every three months and the meetings shall be conducted in the manner prescribed by the rules.
