(1)There shall be established for the Sate of Rajasthan a Board of Revenue hereinafter referred to as the Board.(2)The Board shall consist of a Chairman, and not less than three and not more than [Twenty] [The word Fifteen substituted by Rajasthan Land Revenue (Amendment) Act, 2011. (No.) 14 of 2011) Notification No. F. 2(12) Vidhi/2.2011. dated 1.4.2011, Published in Rajasthan Gazette Exty. Part IV-A, dated 1.4.2011. page 1 Rec. the assent of the Governor on the 31st day of March, 2011.] other members.(3)All appointments made under sub-section (2) shall be notified in the Official Gazette.(4)The State Government shall prescribe the qualification of persons who shall be eligible for appointment as Chairman and Member of the Board, the method of their selection for appointment and the conditions of their service :Provided that till the qualifications of persons to be eligible for appointment as Chairman and Members of the Board are prescribed by the Government and appointments are made in accordance therewith, their qualifications shall continue to be the same as prescribed by sub-section (4) as it stood immediately before the Commencement of the Rajasthan Land Revenue (Amendment) Ordinance, 1969.(5)The Constitution of the Board shall not be deemed to be invalid if any vacancy occurs on account of the death, resignation, expiry or termination of the appointment or temporary absence of the Chairman or of any member.
