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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal Taxation Tribunal Act, 1987.

(b)A Technical Member shall be appointed by the Governor on the recommendation of the Selection Committee of three members constituted by the Governor, of which the Chairman shall be [a sitting Judge] [Words substituted for the words 'a sitting senior Judge' by W.B. Act 22 of 1989.] of the High Court nominated as such by the Chief Justice and two other Members nominated by the State Government.