(1)The Board shall have a Housing Commissioner, one or more Assistant Housing Commissioners, a Chief Accounts Officer and such other officers and employees as the Board may consider necessary for the efficient performance of its functions.(2)The Housing Commissioner shall be the Secretary to the Board.(3)The appointment of the Housing Commissioner, Assistant Housing Commissioners and the Chief Accounts Officer shall be made by the State Government and the appointment of other officers and employees of the Board shall be made by the Board :Provided that the Board shall not appoint any officer in the scale, of pay the maximum of which exceeds five hundred rupees a month without obtaining previous sanction of the State Government.(4)Subject to the rules made in that behalf the Board shall have power to create any post of its establishment :Provided that no new post in the scale of pay the maximum of which exceeds five hundred rupees shall be created by the Board without the previous sanction of the State Government.(5)The salary and other conditions of service of the Housing Commissioner, Assistant Housing Commissioners, Chief Accounts officer and other officers and employees of the Board shall be such as may be prescribed.
