(1)The Government may by notification constitute a Land Commission for the purpose of this Act.(2)(a)The Commission shall consist of seven members of whom three shall be officials and four non-officials to be nominated by the Government. They shall [unless the Commission is sooner reconstituted] [Inserted vide Orissa Act No. 44 of 1976.] hold office for a period of three years from the date of appointment.(b)The Land Reforms Commissioner shall be the ex officio Secretary to the Land Commission.(c)The Government shall nominate one of the members to be Chairman of the Commission.(3)The Commission shall have power to opt members for special purposes.(4)The proceedings of the Commission shall be conducted in such manner as may be prescribed.
