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

State of Rajasthan - Subsection

Section 9(11) in The Rajasthan Value Added Tax Rules, 2006

(11)The member of the Tax Board referred to in sub-rule (3) shall be appointed by the State Government on the recommendation of a Committee consisting of the following:
(i) The Chief Justice of the High Court or anyother High Court Judge of Judicature for Rajasthan nominated byhim Chairperson
(ii) The Chairperson of the Rajasthan PublicService Commission Member
(iii) The Chief Secretary to the Government ofRajasthan Member
(iv) The Chairperson of the Tax Board Member
(v) The Secretary in charge, Finance Department,Rajasthan Member-Secretary