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State of West Bengal - Section

Section 5 in The West Bengal Valuation Board Act, 1978

5. Members of the Board.

(1)The Board shall consist of a Chairman and [four] [Word 'eight' first Substituted for the word 'two' by W. B. Act 32 of 1989, then the word within third brackets Substituted for the 'eight' by W. B. Act 7 of 1994.] other members to be appointed by the State Government.
(2)The Chairman shall be a person who is or has been an officer of the State Government [not below the rank of Secretary including ex officio Secretary [***] [Words within third brackets Substituted for the words 'not below the rank of a Secretary.' by W. B. Act 12 of 1988.].]
(3)[ [The four other members shall include the Director of Local Bodies, Government of West Bengal, who shall be the ex officio member of the Board, and such other officers of the State Government or non-official experts] [[Sub-section (3) Substituted by W. B. Act 32 of 1989, which was earlier as under :'(3) Of the two other members-
(a)one shall be a person who is or has been a member of the judicial service for not less than seven years and has experience in municipal affairs, and
(b)the other shall be a person holding a degree in Civil Engineering and having knowledge and experience in the work of valuation and assessment for not less than seven years.'.]] having knowledge and experience in the field of Judiciary, Engineering, Valuation and Assessment of Properties, Economics or Social Science as the State Government may determine.]
(4)The Chairman and the other members of the Board shall hold office for such period not exceeding [four years] [Words Substituted for the words 'six years' by W. B. Act 32 of 1989.] as the State Government may determine and the terms and conditions of their service, including salaries and allowances shall be such as may be prescribed.
(5)[ The Board shall have a Member-Secretary who shall be appointed by the State Government from amongst the members referred to in subsection (3) and shall be the Chief Executive Officer of a Board.] [Sub-section (5) Inserted by W. B. Act 32 of 1989.]