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 Coal Mining Development Area;(e)Three members of the [Jharkhand Legislative Assembly] [Substituted for 'Bihar' for application of this Act to 'Jharkhand'.] from the Coal Mining Development Area elected by the [Jharkhand Legislative Assembly] [Substituted for 'Bihar' for application of this Act to 'Jharkhand'.] 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)A representative of the Ministry of the Central Government dealing with coal;(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.
