Section 12(4) in Bihar Regional Development Authority Act, 1974
(4)In particular and without prejudice to the generality of the foregoing functions, the Authority shall also discharge the following functions, namely:-(a)bl vf/kfu;e ;k fdlh vU; vf/kfu;e ds micU/kksa ds v/khu ;k vU; fuf/k izkIr djuk vkSj fofufnZ"V jhfr ls {ks= ds fodkl ds iz;kstukFkZ mldk mi;ksx izkIr djuk vkSj fofufnZ"V jhfr ls {ks= ds fodkl ds iz;kstukFkZ mldk mi;ksx djuk(b)to specify the development projects for the implementation of which any fund referred to in clause (a) of this sub-section shall, subject to such conditions and restrictions as the Authority may impose, be applied by any Municipal or other authority or body corporate ;(c)to provide for the setting up of planning information and storage retrieval systems which may be upto-dated frequently;(d)to perform such other functions as may be prescribed by the State Government.
