(1)The State Government shall constitute the Rajasthan Tax Board for the State consisting of a Chairman and as many members as it thinks fit, to exercise the powers and to discharge the duties conferred on the said Tax Board by this Act or any other law.(2)The Tax Board shall, subject to any direction given by the State Government, sit at such place or places as it may deem fit.(3)The State Government shall prescribe the qualifications of persons who shall be eligible for appointment as Chairman and member of the Tax Board, the method of their selection for appointment and conditions of their service.(4)The constitution of the Tax Board shall not be deemed to be invalid if any vacancy occurs or continues on account of death, resignation, retirement, transfer, expiry or termination of the appointment, or due to temporary absence of the Chairman or of any member.
