Section 3 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
3. Constitution of the Board. - (1) The State Government shall by notification in the Gazette establish a Board to be called the Uttar Pradesh Avas Evam Vikas Parishad.
(2)The Board shall be a body corporate, with the name aforesaid, having perpetual succession and common seal and may sue and be sued in its corporate name and shall be competent, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and do all things necessary for the purposes of this Act.(3)For the purposes of the Land Acquisition Act, 1894 (Act I of 1894), the Local Authorities Loans Act, 1914 (Act IX of 1914) and any other law for the time being in force the Board shall be deemed to be a local authority.(4)The Board shall have its head office at a place to be specified by the State Government and also an office at the headquarters of each unit and may have offices at such other places as it may consider necessary or be directed by the State Government.(5)The Board shall consist of an Adhyaksh, who shall ordinarily be a non-official, appointed by the State Government, and the following members :(a)six non-official members, appointed by the State Government, of whom one shall be the Nagar Pramukh of a Nagar Mahapalrka and two shall be members of the State Legislature, one from each House thereof;(b)the Secretary, Finance Department, Government of Uttar Pradesh, ex-officio ; .(c)the Secretary, Housing Department, Government of Uttar Pradesh, ex-officio ;(d)the Secretary, Local Self-Government Department, Government of Uttar Pradesh, ex-officio, unless he has been appointed as Secretary, Housing Department;(e)the Chief Engineer, Town and Village Planning Department, Uttar Pradesh, ex-officio ;(f)the Chief Engineer, Local-Self Government Engineering Department, Uttar Pradesh, ex-officio ; and(g)the Housing Commissioner, ex-officio, unless he has been appointed as Adhyaksh.(6)An officer referred to in clause (b), clause (c) or clause (d) of sub-section (5) may instead of attending a meeting of the Board himself depute an officer next junior to him available in his department to attend the meeting. The officer so deputed shall have the right to take part in the proceedings of the meeting and shall also have the right to vote.(7)The appointment of the Adhyaksh and the members referred to in clause (a) of sub-section (5) shall be notified in the Gazette.
