(1)Every application presented under Section 95 shall be heard and determined by a committee consisting of not more than five members or by an officer of Government not bellow such rank as the State Government may determine, whose services the Board obtains and to whom the Board at a meeting delegates the powers and functions of the committee in this behalf.(2)The Chairman or the Vice- Chairman shall be one of the members of such Committee ex-officio and the other member shall be appointed from among the members by the Board at a meeting:Provided that no members 90 appointed shall take part in hearing or determining any application from the word in which besides, or in the case of a elected members, the ward which he represents but nothing in the proviso shall prevent any such members giving evidence which regard to the matter under enquiry.(3)No such application shall be heard or determined by the committee unless at least three members including the Chairman or the Vice-Chairman are present.(4)The Committee or the Officer of Government shall give notice to the applicant of the time place at which appreciation will be hard and after taking such evidence and making such enquiries as may be deemed necessary in the presence of the objector or his agent if he appears, pass such orders as are through fit in respect of such application.(5)If the committee or the officer of Government order that at any valuation to which the application relates shall be reduced brief reasons for such reduction shall be recorded.(6)The decision of the committee or of a majority of the member thereof or of the officer of Government in respect of any application referred to in this section shall be final.
