Section 3 in The Bihar and Orissa Board of Revenue Act, 1913
3. Number of Members of Board.
- The said Board shall consist of one Member only, to be appointed by the [State] [Substituted by A.L.O.] Government by notification in the [Official Gazette:] [Substituted by A.O. for 'Local Official Gazette'.]Provided that the [State] [Substituted by A.L.O.] Government may, at any time, by like, notification [* *] [Words 'with the previous sanction of the Government of India' replied by Section 2 and Schedule I of Act 38 of 1920.] appoint a temporary additional Member.
