Section 95(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)Members of the staff of the [Land Board, the Taluk Land Board, the appellate authority] [Submitted by SRO.No 355/73, 02/06//973, published in K.G. Extraordinary No.479 dated 2.6.1973.] and the Land Tribunal shall be regular Government Servants, and may be appointed from the Revenue or Judicial or other Departments of the Government as may be determined by the Government, and persons so appointed shall be treated as temporary additions to the respective cadres.
