Section 4 in Tamil Nadu State Housing Board Act, 1961
4. [ [Constitution of the Board.] [Substituted by section 2 of the Tamil Nadu. State Housing Board (Amendment) Act, 1973 (Tamil Nadu Act 3 of 1974)]
- The Board shall consist of-(a)a Chairman appointed by the Government who possesses such qualifications as may be prescribed;(b)(i)official members not exceeding six; and(ii)non-official members not exceeding three, appointed by the Government.]
