Section 24 in Bihar Coal Mining Area Development Authority Rules, 1988
24. Terms of the office of the Chairman and other Members of the Authority.
- As per provisions in section 7, sub-section (i) of the Act, the Chairman and the other members of the authority, who are nominated by the Government, will hold office for a period of three years unless nominations are terminated earlier by the Central Government or the State Government as the case may be. Any such member will, however, be eligible for renomination. However, such, renominations will not be for more than once. Their nominations or renominations will be treated to be discontinued on the expiry of the period of 3 years in each case. The officers who are nominated as members by name under other provisions of section 5 of the Act, will cease to be members of the Authority immediately such officers handover charge of the post they were holding substantively at the time of their nominations. During the intervening period, the posts of such members will remain vacant till the nomination by the Government.
