(2)The Board shall consist of a Chairman, and not less than three and not more than [Twenty] [The word Fifteen substituted by Rajasthan Land Revenue (Amendment) Act, 2011. (No.) 14 of 2011) Notification No. F. 2(12) Vidhi/2.2011. dated 1.4.2011, Published in Rajasthan Gazette Exty. Part IV-A, dated 1.4.2011. page 1 Rec. the assent of the Governor on the 31st day of March, 2011.] other members.
