Section 4 in The Bihar State Aid to Industries Rules, 1959
4. Manner of election of members of the Board of Industries under Clauses (a), (b) and (c) of sub-section (1) of Section 5.
(1)The election of members of the Board under clauses (a) and (b) of sub-section (1) of Section 5 by the Bihar Legislative Assembly and the Bihar Legislative Council respectively shall be held according to rules of the Assembly or the Council as the case may be for holding elections by means of the single transferable vote.(2)The election of members of the Board under clause (c) of sub-section (1) of Section 5 by associations or other bodies selected by the State Government shall be held in accordance with their own election bye-laws or rules, if any. In case where there are no such bye-laws or rules, the election shall be held in such manner as may be determined by the associations or bodies concerned.
