Section 88(3) in The Rajasthan Value Added Tax Act, 2003
(3)The State Government shall prescribe the qualifications of persons who shall be eligible for appointment as [Chairperson] [Substituted for the word 'Chairman' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).] and member of the Tax Board, the method of their selection for appointment and conditions of their service.
