Section 95(5) in Kerala Land Reforms (Tenancy) Rules, 1970
(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.]
