Section 4 in The Bihar Bakasht Disputes Settlement Act, 1947
4. Constitution of the Board.
(1)A Board to be appointed by the [State] [Substituted by A.L.O.] Government under section 3 shall consist of a Chairman who shall be an independent person and two members to represent parties to the dispute; the person appointed as member to represent any party shall be appointed on the recommendation of that party:Provided that if any party does not recommend any person to represent him [or recommends a person who is not available] [Inserted by Section 2 of Bihar Act 27 of 1948.] within such time as the [State] [Substituted by A.L.O.] Government considers reasonable, the [State] [Substituted by A.L.O.] Government may appoint such person as it thinks fit to represent that party.(2)[ If at any time before such Board has completed its work, the service of the Chairman or any member of such Board cease to be available, or any member of such Board fails to attend the meeting of the Board on two successive dates without showing cause to the satisfaction of the Chairman, the State Government may appoint any person to take his place and the proceeding shall be continued before such Board as so reconstituted] [Substituted by Section 2 of Bihar Act 22 of 1950.],
