Section 23 in Bihar Coal Mining Area Development Authority Rules, 1988
23. Appointment of a Secretary.
- Subject to the provisions in section 6 of the Act, Secretary of the Authority will be a member of the Indian Administrative Service or of the Senior Scale of the Bihar Administrative Service. In absence of the Secretary on lane or otherwise, the Managing Director will be competent to authorise for the time being any other officer of the State Government working in the Authority on deputation, to work as the Secretary.
