Section 3(5) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(5)The Board shall consist of an Adhyaksh, who shall ordinarily be a non-official, appointed by the State Government, and the following members :(a)six non-official members, appointed by the State Government, of whom one shall be the Nagar Pramukh of a Nagar Mahapalrka and two shall be members of the State Legislature, one from each House thereof;(b)the Secretary, Finance Department, Government of Uttar Pradesh, ex-officio ; .(c)the Secretary, Housing Department, Government of Uttar Pradesh, ex-officio ;(d)the Secretary, Local Self-Government Department, Government of Uttar Pradesh, ex-officio, unless he has been appointed as Secretary, Housing Department;(e)the Chief Engineer, Town and Village Planning Department, Uttar Pradesh, ex-officio ;(f)the Chief Engineer, Local-Self Government Engineering Department, Uttar Pradesh, ex-officio ; and(g)the Housing Commissioner, ex-officio, unless he has been appointed as Adhyaksh.
