Section 39 in The Rajasthan Economiser Rules, 1959
39. Constitution of appellate authority.
(1)The Appellate authority shall consist of a Chairman and three Assessors selected in each case, from among the panel specified in Rule 40.(2)The decision of the appellate authority shall be by majority of votes and in case of equality of votes on any issue, the Chairman shall have second of casting vote.(3)The Chairman shall be person who is or has exercised the power of District Judge or District Magistrate.(4)The Chairman shall hold office for such period as the State Government may specify in this behalf.
