Section 7(3) in The Rajasthan Sales Tax Rules, 1995
(3)[One or more members] [Substituted by Notification dated 24-4-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 28-4-1998, page 17-3, w.e.f. 28-4-1998.] of the Tax Board shall be appointed out of the members of the Rajasthan Higher Judicial Service, being [x x] [Deleted by Notification dated 24-4-1998, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 28-4-1998, page 17-3, w.e.f. 28-4-1998.] the Senior District and Sessions Judges or shall be an eminent Advocate fit for appointment as a Judge of the High Court.
