Section 5 in The West Bengal Housing Board Act, 1972
5. Members of the Board and their resignation or removal.
(1)The Board shall consist of a Chairman who shall be the Minister-in-charge of the Housing Department of the State Government and a Vice-Chairman to be appointed by the State Government and the following other members, that is to say, -(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:-'(i) Commissioner, Development and Planning (Town and Country Planning) Department, ex-officio,(ii)Financial Commissioner and Secretary, Department of Finance, ex-officio.'.]](ii)Secretary, Finance Department, ex officio,](iii)Secretary, Housing Department, ex-officio,(iv)Housing Commissioner, ex officio; and(b)five other persons appointed by the State Government:Provided that the State Government may appoint a whole-time Government servant to act as the Vice-Chairman of the Board in addition to his own duties.(2)The names of the Vice-Chairman and other members appointed under sub-section (1) shall be published in the Official Gazette.(3)A member of the Board may at any time resign his office by writing under his hand addressed to the State Government:Provided that the resignation shall not take effect until it is accepted.(4)The State Government may, by notification in the Official Gazette, remove from office the Vice-Chairman or any other member [* * * * * * * * * * *] [[The words, figure, letters and brackets 'who -(a)is, or has become, subject to any of the disqualifications mentioned in section 6; or(b)in the opinion of the State Government, has been guilty of any misconduct or neglect or has so abused his position as to render his continuance as member detrimental to the interests of the Board or of the general public or is otherwise unfit to continue as member:Provided that no person shall be so removed from office unless he has been given an opportunity to show cause against such removal,' omitted by W.B. Act 40 of 1976.]]
