Section 101(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)The gist shall be written up by the bench clerk promptly and systematically in blue black ink and shall be initialled on the dates of posting by the Land Board or by the Chairman or a member of the Land Board where it consists of three members [or by the Chairman or a member of the Taluk Land Board] [Substituted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.] or by the appellate authority or by the Land Tribunal, as the case may be.
