Section 39A(1) in The Orissa Land Reforms (General) Rules, 1965
(1)[Local Committees may be constituted for each Revenue Inspector's Circle. The Committee shall consist of four members of whom the Revenue Inspector of the Circle shall be one. Three other members shall be non-officials to be nominated by the Government or by the Officer authorised under Section 89, who shall, unless sooner replaced or unless the Committee is sooner reconstituted hold office for a period of three years.
