Section 7(1) in Bihar Disqualified Owners' (Management of Property) Act, 1952
(1)There shall be constituted a Committee to be called the Bihar Disqualified Owners' (Management of Property) Advisory Committee, which shall consist of the Minister of the Governor of Bihar incharge of Revenue as the Chairman and seven members, of whom-(a)three shall be members of the Bihar Legislative Assembly to be elected in the prescribed manner by the said Assembly;(b)two shall be members of the Bihar Legislative Council to be elected in the prescribed manner by the said Council;(c)one shall be a non-official to be appointed by the State Government; and(d)one shall be an official, who shall also be the Secretary to the Committee, to be appointed by the State Government.
