Section 95 in Kerala Land Reforms (Tenancy) Rules, 1970
95. Staff of Land Board, appellate authority and Land Tribunal.
(1)The Land Board shall have a Secretary not lower in rank than that of a Deputy Collector [a Financial Assistant] [Inserted by SRO. No. 207/74 dated 15/03/1974, published in K.G Extraordinary No. 307 dated 20/03/1974.] and such other staff as the Government may sanction from time to time.(2)Every [Land Tribunal, Appellate Authority and Taluk Land Board] [Submitted by SRO.No 355/73, 02/06//973, published in K.G. Extraordinary No.479 dated 2.6.1973.] shall have such staff as may be sanctioned by the Government.(3)The appointing authority of the Secretary [and the Financial Assistant] [Inserted by SRO. No. 207/74 dated 15/03/1974, published in K.G Extraordinary No. 307 dated 20/03/1974.] to the Land Board shall be the Government, and the appointing authority for other posts under the Land Board and the staff of the 23[Land Tribunal, the appellate authority and the Taluk Land Board] shall be the Secretary to the Land Board.(4)Members of the staff of the [Land Board, the Taluk Land Board, the appellate authority] [Submitted by SRO.No 355/73, 02/06//973, published in K.G. Extraordinary No.479 dated 2.6.1973.] and the Land Tribunal shall be regular Government Servants, and may be appointed from the Revenue or Judicial or other Departments of the Government as may be determined by the Government, and persons so appointed shall be treated as temporary additions to the respective cadres.(5)A member of the Land Board's staff so appointed by the Land Board where the Board consists of a sole member or by the Chairman of the Board, where the Board consists of three members, shall function as the Head Ministerial Officer of the Board, [and a member of the staff of the Taluk Land Board or of the appellate authority or of the Land Tribunal so appointed by the Chairman of the Taluk Land Board or the appellate authority or the Land Tribunal, as the case may be, shall function as its h«ad ministerial officer.] [Substituted by SRO. No. 355/73 dated 02/06/1973 published in K.G Extraordinary No. 479 dated 02/06/1973.](6)The Land Board where the Board consists of a sole member, or the Chairman of the Land Board where the Board consists of three members, shall have all the powers of the Head of a Department,
