Section 3 in The Bengal Board Of Revenue Act, 1913
3. Number of Members of Board. -
The said Board shall consist of one Member only, to be appointed by the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] :Provided that the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950.] may at any time, by like notification, [* * * * *] [Words omitted by Act 38 of 1920.] appoint [one or more Additional Members] [Words within brackets substituted for the words 'a temporary additional Member' by W. B. Act 31 of 1994.].
