Section 39A in The Orissa Land Reforms (General) Rules, 1965
39A. [ Constitution of Local Committee and its conduct of business. [Inserted by Notification No. 603-76-D.3.6.1976.]
(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.(2)There shall be no quorum for the meeting of the Local Committee.(3)the Revenue Inspector of the circle shall be the convener of the meetings of the Committee.(4)The Convener shall keep brief record of the proceedings of each meeting in Oriya Language.]
