Section 4(1) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(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.
