Section 4(1) in The Rajasthan Bhoodan Yagna Act, 1954
(1)The Board shall consist of the following, namely:-(a)The Chairman and the Secretary to be nominated by [the State Government] [Substituted and deleted by Section 2 (a)(i), 2(a)(i) and 2(a)(iii) respectibely of Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A dated 13-4-1984 (w.e.f. 13-4-1984).], and(b)Six or more but not exceeding ten members to be nominated by [The State Government] [Substituted and deleted by Section 2 (a)(i), 2(a)(i) and 2(a)(iii) respectibely of Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A dated 13-4-1984 (w.e.f. 13-4-1984).].[x x x] [Substituted and deleted by Section 2 (a)(i), 2(a)(i) and 2(a)(iii) respectibely of Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A dated 13-4-1984 (w.e.f. 13-4-1984).]
