Section 3 in Bihar Regional Development Authority Act, 1974
3. Regional Development Authority.
(1)The State Government shall, at any time after the commencement of this Act, by notification in the official Gazette, constitute for the purposes of this Act, an Authority to be called as Regional Development Authority bearing the name of that Region.(2)The Authority shall be a body corporate by the aforesaid name, shall have perpetual succession and a common seal with power to enter into contract and to acquire, hold and dispose of property both movable and immovable and shall by the said name sue and be sued.(3)The Authority shall consist of the following members, namely:-(a)a Chairman, who shall be the Minister of the Urban Development Department of the State of Bihar or any person nominated by the State Government and his tenure shall by generally of three years;(b)Vice Chairman, to be appointed by the State Government;(c)a planning Member who shall be the Chief Town Planner, Bihar, or his nominee not below the rank of Assistant Town Planner (Ex-officio):(d){ks=h; izkf/kdkjksa esa iM+us okys LFkkuh; fodk;ksa ds lnL;ksa ds chp ls rhu izfrfuf/k ftuesa ,d v/;{k ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr ds lnL; vkSj ,d efgyk gksxh] tks jkT; ljdkj }kjk uke funsZf'kr fd, tk,a(e)two other persons to be nominated by the State Government of whom one shall be a person of administrative or technical experience and the other shall be a social scientist;(f)Administrator/Chief/ Executive Officer of the Municipal Corporation of Executive Officer/Special Officer of the Municipal situated at the Headquarters of the Regional Development Authority;(g)Chairman, Bihar State Housing Board or his nominee who should not be below the rank of 'Executive Engineer (Ex-officio);(h)Not more than three members of the Bihar Legislative of the Regional Development Area nominated by the State Government;(i)Collector or Deputy Development Commissioner-cum-Chief Executive Officer of the district, to be nominated by the State Government (Ex-officio);(j)Chief Engineer, Public Health Engineering Department or his nominee not below the rank of Executive Engineer (Ex-officio);(k)Chief Engineer, Public Works Department or his nominee not below the rank of Executive Engineer (Ex-officio);(l)Secretary, Urban Development Department or his nominee not below the rank of Deputy Secretary (Ex-officio);(4)The Vice Chairman shall be be a whole-time Government servant.(5)The Vice-Chairman shall be entitled to receive from the funds of the Authority such salaries and such allowances, if any and governed by such conditions of service as may be determined by rules made in this behalf.(6)Other members specified in clauses (d), (e) and (h) of sub-section (3) may be paid from the funds of the Authority such allowances, if any, as may be fixed by the State Government in this behalf.(7)The Chairman, if he is a person nominated by the State Government under clause (a) of sub-section (3) of section 3; and the Vice-Chairman shall hold office during the pleasure of the State Government;(8)Members referred to under clauses (d), (e) and (f) shall hold office for a term of three years from the date of their nomination to the Authority:-Provided that such term shall come to an end as soon as the member ceases to be a member of the body from which he was nominated.(9)A member other than an Ex-officio Member may resign his office by writing under his hand addressed to the State Government but shall continue in office until his resignation is accepted by that Government.(10)No act or proceedings of the Authority shall be invalid by reason of the existence of any vacancy in defect in or the constitution of the Authority.
