Section 21B in The Punjab Slum Areas (Improvement and Clearance) Act, 1961
21B. Constitution of Board.
(1)The Board shall consist of a Chairman, the Chief Administrator, the Secretary and such other members, not more than fifteen and not less than six as the State Government may, from time to time, by notification, appoint and they shall hold office during the pleasure of the State Government :Provided that total number of non-official members shall not at any time exceed three.Explanation. - The Chief Administrator shall be the Chief Executive Officer of the Board.(2)No act or proceeding of the Board shall be invalid by reason only of the existence of any vacancy among its members or any defect in the appointment of a member thereof.
