(2)Where the Board consists of three members, the members shall be -(i)[ a member of the Board of Revenue or an officer not below the rank of Secretary to Government, appointed by the Government, who shall be the Chairman;] [Substituted by Act No. 35 of 1969.](ii)a judicial officer not below the rank of a District Judge nominated by the Government in consultation with the High court;(iii)an officer of the Government nominated by the Government.
