Section 4(1) in The Bihar Bakasht Disputes Settlement Act, 1947
(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.
