Section 10(1) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(1)The State Government or the Board, as the case may be, shall appoint, by order in writing, a person having adequate knowledge and experience in matters relating to the technical matters and statutory accounts, as Special Officer to assess the net amount payable under this Act by the State Government or the Board, as the case may be, to the licensee, after making the deduction mentioned in Section 9.
