Section 5(1)(a) in The West Bengal Housing Board Act, 1972
(a)(i)Secretary, in-charge of Town and Country Planning Branch of the Development and Planning Department, ex officio, [[Clauses (i) and (ii) first Substituted by W.B. Act 35 of 1973. Thereafter the present clauses (i) and (ii) Substituted by W.B. Act 61 of 1978. Previous clauses (i) and (ii) were as under:-