Section 29 in Rajasthan Tax Board Regulations, 2017
29. Hearing of rectification application in case of vacation of office by chairman or member.
- If the judgment of a division bench or larger bench is sought to be rectified, in case any or more members of the bench has or have since retired, it may be heard and disposed of by member of the Tax Board who sat in the bench that delivered judgment along with any other member of the Tax Board, except in case of the larger bench other member or members, as the case may be, shall be nominated by the Chairperson.
