Section 95(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)Every [Land Tribunal, Appellate Authority and Taluk Land Board] [Submitted by SRO.No 355/73, 02/06//973, published in K.G. Extraordinary No.479 dated 2.6.1973.] shall have such staff as may be sanctioned by the Government.
