26. Constitution and function of the Bihar Land Commission under Section 34.
(1)The members of the Bihar Land Commission shall hold office for a period of five years from the date on which their election or appointment is notified in the Official Gazette:Provided that a member elected as a representative of the Bihar Legislative Assembly or the Bihar Legislative Council shall be deemed to vacate office with effect from the date on which he ceases to be a member of the Assembly or the Council which elected him.(2)If any member is, by reason of his death, resignation or otherwise, unable to complete his full term of office, the vacancy so caused shall be filled by the election or appointment, as the case may be, of another person, and the person so elected or appointed shall fill such vacancy for the unexpired remainder of the term for which such member would otherwise have continued in office.(3)There shall be at least one meeting of the Commission during each quarter of the year.(4)The Commission may advise the State Government on such matters as may be brought up in a meeting of the Commission with the approval of the Chairman.(5)The election of members by the Bihar Legislative Assembly and by the Bihar Legislative Council shall be held in accordance with the system of proportional representation by means of a single transferable vote.
