Section 5(1) in The West Bengal Housing Board Act, 1972
(1)The Board shall consist of a Chairman who shall be the Minister-in-charge of the Housing Department of the State Government and a Vice-Chairman to be appointed by the State Government and the following other members, that is to say, -(a)(i)Secretary, in-charge of Town and Country Planning Branch of the Development and Planning Department, ex officio, [[Clauses (i) and (ii) first Substituted by W.B. Act 35 of 1973. Thereafter the present clauses (i) and (ii) Substituted by W.B. Act 61 of 1978. Previous clauses (i) and (ii) were as under:-'(i) Commissioner, Development and Planning (Town and Country Planning) Department, ex-officio,(ii)Financial Commissioner and Secretary, Department of Finance, ex-officio.'.]](ii)Secretary, Finance Department, ex officio,](iii)Secretary, Housing Department, ex-officio,(iv)Housing Commissioner, ex officio; and(b)five other persons appointed by the State Government:Provided that the State Government may appoint a whole-time Government servant to act as the Vice-Chairman of the Board in addition to his own duties.
