Section 3(3) in Bihar Regional Development Authority Act, 1974
(3)The Authority shall consist of the following members, namely:-(a)a Chairman, who shall be the Minister of the Urban Development Department of the State of Bihar or any person nominated by the State Government and his tenure shall by generally of three years;(b)Vice Chairman, to be appointed by the State Government;(c)a planning Member who shall be the Chief Town Planner, Bihar, or his nominee not below the rank of Assistant Town Planner (Ex-officio):(d){ks=h; izkf/kdkjksa esa iM+us okys LFkkuh; fodk;ksa ds lnL;ksa ds chp ls rhu izfrfuf/k ftuesa ,d v/;{k ,d vuqlwfpr tkfr ;k vuqlwfpr tutkfr ds lnL; vkSj ,d efgyk gksxh] tks jkT; ljdkj }kjk uke funsZf'kr fd, tk,a(e)two other persons to be nominated by the State Government of whom one shall be a person of administrative or technical experience and the other shall be a social scientist;(f)Administrator/Chief/ Executive Officer of the Municipal Corporation of Executive Officer/Special Officer of the Municipal situated at the Headquarters of the Regional Development Authority;(g)Chairman, Bihar State Housing Board or his nominee who should not be below the rank of 'Executive Engineer (Ex-officio);(h)Not more than three members of the Bihar Legislative of the Regional Development Area nominated by the State Government;(i)Collector or Deputy Development Commissioner-cum-Chief Executive Officer of the district, to be nominated by the State Government (Ex-officio);(j)Chief Engineer, Public Health Engineering Department or his nominee not below the rank of Executive Engineer (Ex-officio);(k)Chief Engineer, Public Works Department or his nominee not below the rank of Executive Engineer (Ex-officio);(l)Secretary, Urban Development Department or his nominee not below the rank of Deputy Secretary (Ex-officio);
