Section 88(1) in The Rajasthan Value Added Tax Act, 2003
(1)The State Government shall constitute the Rajasthan Tax Board for the State consisting of a [Chairperson] [Substituted for the word 'Chairman' vide Rajasthan Act 4 of 2007, Published in Rajasthan Government Gazette Extraordinary, Part IV-A, dated 10-4-2007, page 1(18).] 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.
