Section 3 in Tamil Nadu Stamp (Constitution of Valuation Committee For Estimation, Publication And Revision of Market Value Guidelines of Properties) Rules, 2010
3. Constitution of valuation sub-committee.
(1)The Valuation Committee may constitute valuation sub-committee in each revenue district for the purpose of estimation and revision of the market value guidelines of the properties consisting of the following members, -(i)District Collector - Chairman;(ii)District Revenue officer;(iii)Deputy Inspector General of Registration;(iv)District Registrars of the Concerned Registration district;(v)District Registrar of the Head Quarters of the concerned revenue district-Secretary:(vi)Assistant Director of Town Panchayats;(vii)Assistant Director of Panchayats;(viii)Regional Director of Municipalities and(ix)Representatives of local bodies(2)The office of the valuation sub-committee shall be located in the office of the District Collector and he is responsible to oversee the administration of the valuation sub-Committee. The District Registrar of the concerned revenue district shall deal with the correspondence and is also responsible for the compilation of the data relating to the market value of the properties, in accordance with the decision of the valuation sub-committee.
