Section 95(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)The appointing authority of the Secretary [and the Financial Assistant] [Inserted by SRO. No. 207/74 dated 15/03/1974, published in K.G Extraordinary No. 307 dated 20/03/1974.] to the Land Board shall be the Government, and the appointing authority for other posts under the Land Board and the staff of the 23[Land Tribunal, the appellate authority and the Taluk Land Board] shall be the Secretary to the Land Board.
