Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 4 in Arunachal Pradesh Housing Board Act, 2014

4. Constitution of the Board.

(1)The Board shall consist of a Chairman, a Vice-Chairman and such other members not more than twelve and not less than six as the State Government may, from time to time, by notification, appoint:Provided that the Chairman and the Vice-Chairman shall be appointed from amongst the officers of the rank of Head of the Department or Chief Secretary and Development Commissioner of the State Government respectively. The Chairman, Vice-Chairman and all other official Members shall be Ex-officio.
(2)The Government may, by notification, remove from office, the Chairman, Vice-Chairman and non-official members.
(i)Official Members
The following will be the members, namely;
(a) Secretary, Housing - Member Secretary
(b) Secretary, Finance - Member
(c) Secretary, Rural Development - Member
(d) Secretary, Land Management - Member
(e) Director, Town Planning - Member
(f) Director, Housing - Member
(g) Director, UD - Member
(ii)Non-Official Members
(a)Three Non-Official Members to be appointed by the State Government where one of the members to be from Housing and Urban Development Corporation (HUDCO) or a representative from the ministry of Housing and Urban Poverty Alleviation, Government of India, New Delhi.
(b)Until the Board is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Board consisting of one person, who shall be an officer of the State Government, to be appointed by the State Government, and a Board so constituted shall, as from the commencement of this Bill and for a period not exceeding one year from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out all the provisions of this Act.