Section 38 in The Orissa Development Authorities Act, 1982
38. Constitution of Board of Appeal.
(1)The State Government shall, by notification, constitute one or more Boards of Appeal having such local jurisdiction as may be specified in the notification.(2)Each Board of Appeal shall consist of a president and two members to be appointed by the State Government.(3)The President shall be from among the Officer of the Orissa Superior Judicial Service (Senior Branch) and the members shall be persons having knowledge and experience in valuation of land, town planning or civil engineering.(4)The President and the members shall be appointed for such period as may, from time to time be specified by the State Government.(5)The State Government after giving an opportunity of being heard may, if it thinks fit, remove for incompetence or misconduct or for any other good and sufficient reason the President or any member appointed under Sub-section (2).(6)The Board of Appeal shall hear and dispose of appeals preferred to it under Section 37.(7)If the President or any member is removed or lies, or refuses or neglects to act or becomes incapable of acting, the State Government shall appoint forthwith another person in his place.
