Section 4(5) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(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.*In view of applicability of this Act to Jharkhand [u/s 84, Bihar Reorganisation Act, 2000] this may be read as "Jharkhand".†Vide ibid this may be read as "Birsa".
