(1)The State Government shall, for exercising the powers conferred on and performing the functions and duties assigned to the Board by or under This Act, establish and constitute the Haryana Urban Infrastructural Development Board.(2)The Board so constituted shall be a body corporate having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable, and to enter into contracts, and shall by the said name sue and be used.(3)The Board shall consist of a Chairman, Vice-Chairman, Chief Administrator, Secretary and the following other ex-officio members, namely :-(i)Financial Commissioner and Secretary to Government, Haryana, Finance Department;(ii)Commissioner and Secretary to Government, Haryana, Town and Country Planning Department;(iii)Chief Administrator, Haryana Urban Development Authority;(iv)Chief Administrator, Housing Board, Haryana;(v)Project Director, Swarn Jayanti Shchri Rojgar Yojna and State Urban Development Society;(vi)Engineer-in-Chief, Public Works Department (Public Health Branch);(vii)Engineer-in-Chief, Public Works Department (Building and roads Branch);(viii)Chief Town Planner, Urban Development Department, Haryana;(ix)Superintending Engineer, Urban Development Department, Haryana.(4)The Minister, Urban Development Department, Haryana, Commissioner, Urban Development Department, Haryana, Director, Urban Development Department, Haryana and Additional Director, Urban Development Department, Haryana, shall be ex-officio Chairman, Vice-Chairman, Chief Administrator and Secretary of the Board, respectively. The Board may associate any person whose assistance or advice it may require for carrying out the purposes of this Act.
