Section 5 in The Gujarat Rural Housing Board Act, 1972
5. Constitution of the Board.
(1)The Board shall consist of the Chairman and ten other members appointed by the State Government:Provided that out of such ten other members, five members shall be persons belonging to Scheduled Castes, Scheduled Tribes or socially, economically and educationally [backward classes, two members shall be persons who possess technical knowledge and experience in the matter of construction of buildings, one member shall be an officer of the Government and one member shall be the Rural Housing Commissioner] [Substituted for 'backward classes and two members shall be persons who possess technical knowledge and experience in the matter of construction of buildings' by Gujarat 9 of 1985, dated 9th July 1985 (w.r.e.f 11-01-1985)].(2)Any member of the Board may at any time resign his office by submitting his resignation to the State Government:Provided that the resignation shall not take effect until it is accepted.
