(1)Every application presented under section 95 shall be heard and determined by a committee consisting of not more than five members or by an officer of Government not below such rank as the Chief Commissioner way determine, whose services the Board obtains and to whom the Board at a meeting delegates the powers and 'functions of the committee in this behalf.(2)The Chairman or the Vice- Chairman shall be one of the members of such Committee ex-officio and the other member shall be appointed from among the members by the Board at a meeting:Provided that no member so appointed shall take part in hearing or determining any application from the ward in which he resides, or in the case of an elected member, the ward which he represents, but nothing in this proviso, shall prevent any such member from giving evidence with regard to the matter under enquiry.(3)No such application shall be heard or determined by the committee unless at least three members including the Chairman or the Vice-Chairman are present.(4)The Committee or the officer of Government shall give notice to the applicant of. the time and place at which his application will be heard and after taking such evidence and making such inquiries as- may be deemed necessary in the presence of the objector or his agent, if he appears, pass such orders as are thought; fit in respect of such application.(5)If the committee or the officer of Government order that any valuation to which the application relates shall be reduced, brief reasons for such relates shall be recorded.(6)The decision of the committee or of a majority of the members thereof, or of the officer of Government, in respect of any application referred to in this section shall be final.
