Section 19 in Bihar Agricultural and Rural Area Development Agency Act, 1978
19. Implementation of the programme.
- The Agency may set up any local offices for the preparation of the plan, a part of the plan special schemes or individual schemes and for their implementations or get them implemented through a co-operative society or a society registered under the Societies Registration Act, 1890, a Department of Government, the Zila Parishad, Panchayat Samiti or Panchayat, a limited company, firm or individual contractor or departmentally by its own staff:Provided that for the implementation of special schemes the procedure laid down in Section 21 shall be followed before entrusting the work to anyone other than the interested persons.
