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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Housing Board Act, 1968

(2)The Board shall consist of the Chairman appointed by the State Government and of the following other members, namely
(a)the Housing Commissioner, ex officio member; and
(b)seven persons appointed by the State Government of whom four shall be officers of the State Government and one shall be a member of the Orissa Legislative Assembly nominated by the Speaker of the said Assembly.