Section 7 in Andhra Pradesh Housing Board Act, 1956
7. Term of office and conditions of service.
(1)Save as otherwise provided, the term of every member including the Chairman shall be such as may be prescribed.(2)Every member shall receive such allowance as may be prescribed which shall be paid from the fund of Board.(3)The Chairman may hold office in an honorary capacity or on payment of remuneration. If any remuneration is to be paid to the Chairman, such remuneration and other conditions of service shall be such as may be prescribed. The remuneration shall be paid from the fund of the Board.
