Section 8(3) in The Kerala Paper Lotteries (Regulation) Rules, 2005
(3)The Chairman and panel members will consist of reputed and prominent persons [***] [Omitted 'representing all sections of the society' by Notification S.R.O. No. 225/2008, dated 20.2.2008 (w.e.f. 20.4.2005)]. The quorum of the panel of judges to conduct the draw shall not be less than three. The Director or the Officer authorised has the right to co-opp the required number of suitable persons from amoung the audience in order to fill the quorum of three in case of contingencies. If the Chairman himself is unable to be present for the draw due to unavoidable reasons, one amoung the remaining judges present shall be elected to be the Chairman by the judges themselves. The majority decision of the judges present shall be final in respect of all matters connected with the draw.
