Section 3 in Bihar Integrated Check-Post Authority Act, 2011
3. Constitution of Authority.
(1)Commencing with effect from such date as the Government of Bihar may, by notification appoint, there shall be established, for the purposes of this Act, an Authority to be called the Integrated Check-Post Authority of Bihar. The Finance Department of the Government of Bihar will have administrative control over the said Authority.(2)The Authority shall be known by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to contract, and shall, by the said name, sue or be sued.(3)The Authority shall be constituted consisting with the following: -(a)Principal Secretary, Finance Department, Govt, of Bihar who shall be the ex officio Chairman of the Authority.(b)A Member (Planning and Development) and Member (Finance).(c)Not less than two, but not exceeding ten members, Ex-officio, to be appointed by the Government of Bihar amongst the officers, not below the rank of the Head of Department to the Government of Bihar, representing the Departments dealing with Finance, Commercial Taxes, Environment and Forest, Transport, Excise, Mines and Home.(d)Not more than two members appointed by the Government amongst the persons with professional expertise on matters pertaining to operation, administration and facilitation of the check-post.(e)A Member Secretary-cum-Chief Executive Officer.(f)Not more than two members from trade and industry.(4)The Authority shall have its head office at Patna, Bihar.
