- (1). Composition of the Jharkhand Property Tax Board -(a)The Board shall consist of Chairperson and two members,(b)The Chairperson shall be a person who is or has been an officer of the State, Government not below the rank of Secretary including ex-officio Secretary;(c)The other members shall include those having knowledge and experience in the fields of municipal administration, valuation of properties, accountancy, law, engineering, and urban planning as the State Government may determine,(d)The Chairperson and the members of the Board shall hold office for a period of three years and the terms and conditions of their service, including salaries and allowances, shall be such as may be prescribed by the State Government,(e)Board shall have a Secretary who shall be appointed by the State Government.(2)Appointment of Chairperson and Members - The State Government shall appoint a person as Chairperson and others as members.(3)Functions of the Board -
