100A. [ Constitution of Taluk Land Hoards. [Inserted of Act 17 of 1972.]
(1)The Government shall, by notification in the Gazette, constitute a Taluk Land Board for each taluk in the State for performing the functions of the Taluk Land Board under this Act.(2)A Taluk Land Board shall consist of the following members, namely:-(a)an officer not below the rank of Deputy Collector appointed by the Government, who shall be the Chairman of the Board;(b)not more than six members nominated by the Government.(2A)[ Notwithstanding anything contained in subSection (2), but subject to such rules as may be made by the Government in this behalf, the functions of the Taluk Land Board may be performed by the Chairman alone or by the Chairman and any one or more of the other members of the board.](2B)[ [The member or members] [Inserted by Act 27 of 1974.] present at any meeting of the Taluk Land Board may deal with any evidence or memorandum taken down or made in any case during any previous meeting or meetings of the Board as if such evidence or memorandum had been taken down or made [by him or them] [Substituted of Act 15 of 1976.] and may proceed with that case from the stage at which it was left at the last previous meeting in which that case was dealt with by the Board.](3)[Subject to the provisions of Sub-sections (2A) and (2B)] [Inserted by Act 27 of 1974.] the procedure to be followed by the Taluk Land Board in performance of its functions under this Act shall be such as may be prescribed.(4)A person shall be disqualified for being nominated as, or for being, a member of the Taluk Land Board if he is or has been convicted of an offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than six months unless a period of five years has elapsed from the date of expiry of the sentence.(5)The term of office of the Taluk Land Board and the manner of filling casual vacancies among the non-official members of the Board shall be such as may be prescribed.(6)Any member nominated to fill the vacancy in the office of a member shall hold office only so long as the member in whose vacancy he was nominated would have held office if the vacancy had not occurred.(6A)[ Any member of the Taluk Land Board other than the Chairman shall cease to hold office if he absents himself from three consecutive meetings of the Board:Provided that no meeting from which a member absented himself shall be counted against him under this Sub-section, if due notice of that meeting was not given to him.] [Inserted by Act 27 of 1974.](6B)[ The members of the Taluk Land Board other than the Chair-man shall be entitled to a sitting fee of ten rupees per day for attending the meetings of the Board:Provided that the Government may, by notification in the Gazette, and for reasons to be stated in such notification, fix such other amount as they deem fit, as sitting fee.] [Inserted by Act 15 of 1976.](7)The Government may, at any lime, for reasons to be recorded in writing, remove from office any member of the Taluk Land Board after giving him a reasonable opportunity of showing cause against the proposed removal:][Provided that it shall not he necessary to record in writing the reasons for the removal or to give an opportunity of showing cause against the proposed removal, if the Government are of the opinion a that it is not expedient, in the public interest, to record the reasons in writing or to give such opportunity] [Added by Act 15 of 1976.]
