Section 9 in Bihar Regional Development Authority Act, 1974
9. Constitution of Committees.
(1)The Authority may constitute Committee consisting wholly of members or wholly of other persons or partly of members and partly of other persons for such purpose or purposes as if may think fit.(2)A Committee constituted under this section shall meet at such time and place and shall observe such rules or procedure in regard to the transaction of business at its meetings as may be determined by regulations made in this behalf.(3)A Committee constituted under this section, shall have such duties, responsibilities and powers as way be prescribed by the Authority and all its recommendations and acts shall be subject to final confirmation by the Authority.(4)The members of a Committee shall be paid such fees and allowances or attending its meetings and for attending to any other work of the Authority, as may be determined by regulations made in this behalf.
