Section 4(1) in The Bihar State Housing Board Act, 1982
(1)The Board shall consist of the following members, namely:-(a)a Chairman appointed by the State Government,(b)a Managing Director appointed by the State Government,(c)a Secretary appointed by the State Government, who shall be the Member-Secretary of the Board,(d)Secretary to Government of Bihar, Housing Department or the representative-ex-officio.(e)Finance Commissioner or a representative nominated by him who will not be an officer below the rank of Special Secretary or Additional Secretary-ex-officio,(f)Special Secretary to Government of Bihar, Planning Department-ex-officio,(g)Chief Engineer, Public Health Engineering Department-ex-officio,(h)Chief engineer, Housing Board-ex-officio,(i)Chief Town Planner, Bihar-ex-officio,(j)four non-official members, having knowledge of Housing problems in the State and special qualification in this respect, appointed by the State Government.
