Section 3(l) in The Bihar Apartment Ownership Act, 2006
(l)"Competent Authority" means the officer or authority who or which may be vested by the State Government, by notification in the official gazette with executive powers to perform duties and functions of the competent Authority and for implementing the provisions of the Act and the rules made thereunder for such areas as may be specified in the notification under the general guidance, superintendence & control of the State Government:
