Section 7 in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
7. Constitution of Village Advisory Committee.
- [(1) In each unit comprised in the notified areas the Assistant Consolidation Officer shall set up a Village Advisory Committee which shall consist of the members of the Executive Committee of the Gram Panchayat of the village:Provided that where more than one village is included in a Gram Panchayat the Village Advisory Committee shall consist, of those members of Executive Committee who are residents of the villages concerned and such other raiyats and under raiyats as the Assistant Consolidation Officer may appoint:Provided further that where no such Gram Panchayat has been established the Village Advisory Committee shall consist of such persons as the Assistant Consolidation Officer may appoint in consultation with the raiyats and under raiyats of the village concerned:Provided also that where a Gram Sabha has been duly constituted under the Bihar Gramdan Act, 1965, the Village Advisory Committee shall consist also of the members of the Executive Committee of the Gram Sabha:Provided also that the Assistant Consolidation Officer may, where necessary, appoint any landless labourer of the village and any land holder of the village holding land not in excess of 5 acres to be a member of the Village Advisory Committee.] [Substituted by Act 27 of 1975.](2)The number of persons to be appointed by the Consolidation Officer and the manner of appointment under the proviso to sub-section (1) shall be such as may be prescribed.
