Section 10(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)The Consultative and Co-ordination Committee shall consist of the following members:-(a)The Chairman of the Coal Mining Area Development Authority shall be the Chairman ex officio;(b)All other members of Coal Mining Area Development Authority;(c)Engineer-in-Chief, Road/Building or any Chief Engineer authorised by him;(d)Engineer-in-Chief, P.H.E.D. or any Chief Engineer authorised by him;(e)Director of Industries;(f)Director of Agriculture;(g)Chief Conservator of Forests;(h)Chief Engineer, State Housing Board;(i)Director of Education, Director of Primary Education, Director of Secondary Education and Deputy Commissioner;(j)Director of Health Services;(k)Maximum three representatives of the labour union, recognised by the Government, relating to the Coal Mining, labour of the Coal Mining Area Development, to be nominated by the Government;(l)Chairman of the concerned Zila Parishad-ex officio,(m)Representatives of the following Ministries/Departments:-(i)Railways;(ii)Tourism and Civil Aviation;(iii)Transport and Communications;(iv)Regional Planning, Housing and Urban Development;(v)Mines Safety.
