Section 51 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
51. Terms and conditions of service of Chairman and member.
(1)No persons shall be appointed or shall continue in the office of the Chairman if he has attained the age of sixty-five years.(2)No person shall be appointed or shall continue in the office as the member if he has attained the age of sixty-two years.(3)There shall be paid to Chairman and the member such salaries and allowances as may be prescribed.(4)The other terms and conditions of service of the Chairman and the members shall be such as may be prescribed.
