(1)There shall be a Board of Revenue for Uttar Pradesh consisting of a Chairman and such other members as the State Government may, from time to time, appoint:Provided that the Board as constituted and functioning immediately before the commencement of this Code shall be deemed to be Board constituted under this section.[***] [Omitted '(2) The principal scat of business of the Board shall be at Lucknow and the judicial member may hold their Courts at Allahabad or Lucknow as the Chairman from time to time directs.' by U.P. Act No. 4 of 2016, dated 11.3.2016.](3)No person shall be qualified for appointment as -(a)an Administrative Member of the Board, unless he has held an office not lower in rank than that of a Commissioner.(b)as Judicial Member of the Board, [unless he has held an office not below the rank of a Collector]. [Substituted 'unless he has been a Revenue Officer' by U.P. Act No. 4 of 2016, dated 11.3.2016.](4)The State Government may, at the time of making the appointment or at any time subsequent thereto, designate any member, as Judicial Member of the Board, and any such member shall be allotted only judicial business.
