Section 4 in The Bihar Evacuee Property (Management) Act 1953
4. Constitution of the Committee.
(1)The State Government shall, by notification in the Official Gazette, constitute an Evacuee Property Management Committee for Bihar.(2)Committee shall consist of a President and three other members.(3)The President shall be an officer of the State Government appointed in this behalf by the State Government from time to time, and the other members shall be appointed by the State Government from time to time from among the members of the community to which the evacuee belong.(4)The Committee shall be a body corporate by the name of the Evacuee Property Management Committee of Bihar and shall have perpetual succession and a common seal and shall by the said name sue and be sued.
