Section 28 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
28. Notification for establishment of Land Reforms Board.
(1)The State Government may, by notification in the official Gazette, establish a Land Reforms Board for the State of Assam.(2)The Board shall consist of six members, namely :(a)two non-official members nominated by the State Government,(b)three officers of the State Government, namely :(i)the Commissioner of Plains Division,(ii)the Secretary to the Government of Assam in the Revenue Department;(iii)the Land Reforms Officer who shall also be the Secretary to the Board,(c)a Chairman nominated by the Government.(3)The members of the Board shall hold office for a period of three years from the date of notification mentioned in sub-section (1):Provided that the State Government may extend the period by one year by a notification in the official Gazette.
