(1)On receipt of ] [Substituted by S.O. 1418(E), dated 28.12.2004, for Rules 55 to 57 (w.e.f. 1.1.2005). ][notice of opposition under rule 55-A] [ Substituted by S.O. 657(E), dated 5.5.2006, for " notice of opposition" (w.e.f. 5.5.2006).][, the Controller shall, by order, constitute an Opposition Board consisting of three members and nominate one of the members as the Chairman of the Board.
