8. General Supervision and Control of the Revenue Courts and Revenue Officers [Section 8(1)].
(1)The general supervision and control of revenue Courts and revenue officers in all matters relating to disposal of cases, appeals and revisions shall vest in the Board.(2)The Board shall, subject to the superintendence, direction and control of the State Government, exercise the general supervision and control in all other matters provided in this Code.(3)The Chairman may constitute Committees of the members to examine any specified matter.(4)The Chairman may call a meeting of Administrative Members or a Full Board meeting of members of the Board whenever there is business to be disposed of;Provided that:-(a)For performing its functions and discharging its duties, the Board shall ordinarily meet at least once in every quarter; and(b)if a request is made to the Chairman by not less than two members to call such a meeting, it shall be called within a week of the request.(5)In the administrative meetings, ordinarily the administrative members shall be invited but the Chairman may, if he deems it necessary, invite all or any of the judicial members.(6)The Chairman may assign one or more divisions to a member of the Board for a period of one year for the purposes of administrative inspection and monitoring the judicial and other works of the Revenue Officers and Revenue Courts.(7)The member referred to in sub-rule (6) of this rule shall proceed for inspection in consultation with the Chairman for annual inspections. The report of the annual inspection shall be submitted by the member to the Chairman within a period of fifteen days from the date of inspection.
