Section 4(1) in Arunachal Pradesh Housing Board Act, 2014
(1)The Board shall consist of a Chairman, a Vice-Chairman and such other members not more than twelve and not less than six as the State Government may, from time to time, by notification, appoint:Provided that the Chairman and the Vice-Chairman shall be appointed from amongst the officers of the rank of Head of the Department or Chief Secretary and Development Commissioner of the State Government respectively. The Chairman, Vice-Chairman and all other official Members shall be Ex-officio.
