Section 6 in Bihar Coal Mining Area Development Authority Rules, 1988
6. Powers to constitute a Committee.
- The Authority may constitute an Executive Committee with at least 3 or more members of the Authority which shall meet as often as necessary and shall make recommendation to be placed before the Authority for decision. The Authority may also form a Committee consisting of its members for making recommendations on any specific subject as considered necessary by the Authority. All such Committees, so framed, from time to time, as and when necessary, may have the discretion to co-opt. any other person from out side. Managing Director or any other member of that Committee so authorised shall be the Chairman of that Committee and the Secretary of the Authority will act as the Secretary for all such Committees.
