(2)[ The Board shall consist of the following members, namely:-(a)a Chairman who shall be appointed by the State Government;(b)[ the Additional Chief Secretary or the Principal Secretary or the Secretary to Government as the case may be Housing Department, Government of Karnataka;](c)the Secretary to Government, Finance Department, Government of Karnataka;(d)the Chief Engineer (Communication and Building) (South);(e)[ the Director of Town and Country Planning, Government of Karnataka,] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.](f)[ the Additional Chief Secretary or the Principal Secretary or the Secretary to Government as the case may be, Energy Department, Government of Karnataka;] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.](g)the Housing Commissioner;(h)a nominee of the Housing and Urban Development Corporation not below the rank of a Regional Chief; and][(h-1) the Additional Chief Secretary or the Principal Secretary or the Secretary to Government as the case may be Urban Development Department, Government of Karnataka; [Inserted by Act 24 of 2016 w.e.f. 28.07.2016.](h-2) the Chief engineer of the Board;(h-3) the Additional Director of Town and Country Planning of the Board;(h-4) the Secretary of the Board who shall be the member Secretary;](i)[ three non-official members appointed by the State Government of which one be woman shall] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]
