- [(1) The Chairman and every other member, other than the ex offico member, shall, unless sooner removed, hold office for a period of three years from the date of his appointment as Chairman or, as the case may be, other member :Provided that the State Government may extend the said period by a further period not exceeding one year:Provided further that after the expiry of the term of office as aforesaid a person shall, unless disqualified, be eligible for re-appointment.] [Substituted vide Orissa Housing Board (Amendment) Act, 1980-O.A. No. 4 of 1980](2)Every member shall receive such allowances as may be prescribed.(3)The Chairman may hold office in an honorary capacity or on payment of remuneration. If any remuneration is to be paid to the Chairman, such remuneration and other conditions of service shall be such as may be prescribed.(4)The allowances to the members and the remuneration, if any, to the Chairman shall be paid from the fund of the Board.
