(1)The Authority may appoint a Board of Appeal consisting of persons who hold or have held the civil posts of,(i)a District Judge or Additional District Judge or a retired officer having not less than 5 years administrative experience as Collector or Additional Collector as the Chairman.(ii)The Joint or Deputy Director, Town and Country Planning for the area as a member.(iii)A representative nominated by the Authority as a member : Provided that if any appeal involves any matter falling under clause (c) or of sub-rule (2) and the Board does not have a member having requisite qualification and experience as a Civil Engineer the Chairman may coopt an officer of State P.W.D. not below the rank of a Superintendent Engineer for hearing such appeal.
