Section 62(2) in Rajasthan Land Pooling Schemes Act, 2016
(2)The salary of, the President of the Board of Appeal or, an assessor, who is a salaried Government Officer and any remuneration payable under sub-section (1) and all expenses incidental to the working of the Board of Appeal shall, unless the State Government otherwise determines, be defrayed out of the funds of the appropriate authority and shall be added to the costs of the scheme.
