34. Constitution and functions of Bihar Land Commission.
- There shall be established for the State of Bihar a Commission [ ] [The Bihar Land Commission was constituted by Notification No. 5761 L. R., dated the 26th December, 1953, see B.O. R.O., Volume I. Part VIII.] to be called the Bihar Land Commission which shall consist of the Minister of the Governor, of Bihar in charge of Revenue as the Chairman and eleven members, of whom :-(a)five shall be members of the Bihar Legislative Assembly to be elected in the prescribed manner by the said Assembly:(b)three shall be members of the Bihar Legislative Council to be elected in prescribed manner by the said Council;(c)two shall be persons appointed by the State Government; and(d)one shall be an official who shall also be the Secretary to the Commission to be appointed by the State Government.(2)Subject to the provisions of this Act and any Rules which may be made by the State Government in this behalf, it shall be the duty of the Commission to advise the State Government generally with regard to the agrarian policy which the State Government may from time to time follow in administering the system of land-tenure in this State.(3)(a)The members of the Commission shall hold office for the prescribed period from the date on which their election or appointment is respectively notified in the Official Gazette.(b)The Commission may hold such inquiries as appear to it to be necessary or desirable for the purpose of the proper discharge of its functions.(4)The Commission shall function purely as an advisory body and shall discharge such other functions as may be prescribed.(5)[ No act or proceeding of the Commission shall be questioned by reason merely of the existence of any vacancy in or any defect in the constitution of the Commission.] [Inserted by Act 16 of 1959.]
