Section 26 in Bihar Coal Mining Area Development Authority Rules, 1988
26. Disqualification of any person to become member.
- No person who holds any interest or any office of profit under the Authority shall be entitled to be nominated as member of the Authority. Even after nomination, if any person comes to hold any office of profit under the Authority he will cease to be a member of the Authority. While holding office, if any member of the Authority is even found to have been convicted by any court of law on the charge of committing any heinous crime or otherwise declared insolvent, lunatic, he will be immediately treated as disqualified for continuing to hold office of the member of the Authority.
