(4)The State Government shall prescribe the qualification of persons who shall be eligible for appointment as Chairman and Member of the Board, the method of their selection for appointment and the conditions of their service :Provided that till the qualifications of persons to be eligible for appointment as Chairman and Members of the Board are prescribed by the Government and appointments are made in accordance therewith, their qualifications shall continue to be the same as prescribed by sub-section (4) as it stood immediately before the Commencement of the Rajasthan Land Revenue (Amendment) Ordinance, 1969.
