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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(12) in The Rajasthan Value Added Tax Rules, 2006

(12)The member of the Tax Board referred to in sub-rule (4) and (5) shall be appointed by the Government on the recommendation of a committee consisting of the following:-
(i) The Chief Secretary to theGovernment of Rajasthan Chairperson
(ii) The Chairperson of the Tax Board Member
(iii) The Secretary in charge, Department of personnel,Rajasthan Member
(iv) The Secretary In-charge, FinanceDepartment, Rajasthan Member-Secretary