Section 5(3) in The West Bengal Valuation Board Act, 1978
(3)[ [The four other members shall include the Director of Local Bodies, Government of West Bengal, who shall be the ex officio member of the Board, and such other officers of the State Government or non-official experts] [[Sub-section (3) Substituted by W. B. Act 32 of 1989, which was earlier as under :'(3) Of the two other members-(a)one shall be a person who is or has been a member of the judicial service for not less than seven years and has experience in municipal affairs, and(b)the other shall be a person holding a degree in Civil Engineering and having knowledge and experience in the work of valuation and assessment for not less than seven years.'.]] having knowledge and experience in the field of Judiciary, Engineering, Valuation and Assessment of Properties, Economics or Social Science as the State Government may determine.]
