(1)The Government shall constitute a Land Board for the whole State for performing the functions of the Land Board under this Act. The Board shall consist of a sole member, who shall be [a member of the Board of Revenue or an officer not below the rank of Secretary to Government, appointed by the Government] [Substituted by Act No. 35 of 1969.] or of three members.(2)Where the Board consists of three members, the members shall be -(i)[ a member of the Board of Revenue or an officer not below the rank of Secretary to Government, appointed by the Government, who shall be the Chairman;] [Substituted by Act No. 35 of 1969.](ii)a judicial officer not below the rank of a District Judge nominated by the Government in consultation with the High court;(iii)an officer of the Government nominated by the Government.(3)(a)The functions of the Board, where it consists of three members, may be exercised by a Bench consisting of all the members of the Board or by a Bench consisting of two members constituted by the Chairman or, in the event of the office of a member other than the Chairman being, vacant, by a Bench consisting of the Chairman and the other member.(b)Where any matter is heard by a Bench consisting of all the three members of the Board and the members differ in opinion on any point, the point shall be decided in accordance with the opinion of the majority.(c)Where any matter is heard by a Bench consisting of two members and the members are divided in their opinion on any point, they shall state the point upon which they differ and the matter shall then be heard upon that point only by third member and such point shall be decided according to the opinion of the third member.
