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State of Rajasthan - Section

Section 10 in The Rajasthan Sales Tax Rules, 1995

(10)The member of the Tax Board referred to in sub-rule (3) shall be appointed by the Government of the recommendation of a Committee consisting of the following:-
(i) The Chief Justice of the High Court of Judicature forRajasthan. Chairman
(ii) The Chairman of the Rajasthan Public Service Commission. Member
(iii) The Chief Secretary to the Government of Rajasthan. Member
(iv) The Chairman of the Tax Board. Member
(v) The Secretary to the Government, Finance Department,Rajasthan. Member Secretary:
[Provided that the committee while making selection of the Advocate as referred to in sub-rule (3) shall also have regard to the candidate's adequate knowledge of sales tax laws and his experience in conducting of sales tax cases before various judicial authorities in Rajasthan] [Inserted by Notification dated 24-4-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 28-4-1998, page 17-3, w.e.f. 28-4-1998.].