Section 10 in The Bihar (Coal Mining) Area Development Authority Act, 1986
10. Constitution of Consultative and Co-ordination Committees.
(1)The Government shall, constitute a Consultative and Co-ordination Committee for the purpose of advising the Coal Mining Area Development Authority on the preparation of the Development Plan, co-ordinating the annual plans and programmes of various development agencies and Government Department functioning within the Coal Mining Development Area and to generally co-ordinate the overall functioning of such development agencies in the implementation of the Development Plan.(2)The Consultative and Co-ordination Committee shall consist of the following members:-(a)The Chairman of the Coal Mining Area Development Authority shall be the Chairman ex officio;(b)All other members of Coal Mining Area Development Authority;(c)Engineer-in-Chief, Road/Building or any Chief Engineer authorised by him;(d)Engineer-in-Chief, P.H.E.D. or any Chief Engineer authorised by him;(e)Director of Industries;(f)Director of Agriculture;(g)Chief Conservator of Forests;(h)Chief Engineer, State Housing Board;(i)Director of Education, Director of Primary Education, Director of Secondary Education and Deputy Commissioner;(j)Director of Health Services;(k)Maximum three representatives of the labour union, recognised by the Government, relating to the Coal Mining, labour of the Coal Mining Area Development, to be nominated by the Government;(l)Chairman of the concerned Zila Parishad-ex officio,(m)Representatives of the following Ministries/Departments:-(i)Railways;(ii)Tourism and Civil Aviation;(iii)Transport and Communications;(iv)Regional Planning, Housing and Urban Development;(v)Mines Safety.(3)The Consultative and Co-ordination Committee may meet as often as necessary and at least four times in a year at such times and places as the Chairman may determine in this behalf and shall observe such procedure as may be prescribed in regard to the transaction of its business of such meetings.
