(1)With effect from such date as the State Government may, by notification, appoint in this behalf, there shall be established for the purposes of this Act, a Board by the name of the [Karnataka Housing Board] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] which shall be a body corporate having perpetual succession and a common seal and may sue and be sued in its corporate name and shall subject to the provisions of this Act, be competent to acquire, hold and dispose of property both movable and immovable and to contract and do all things necessary for the purposes of this Act.(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.](2A)[ The names of members appointed including the Chairman shall be notified in the official Gazette.] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973.](3)[ Any non-official member] [Substitutted by Act 8 of 1988 w.e.f. 1.5.1988.] of the Board [including the Chairman] [Inserted by Act 10 of 1974 w.e.f. 3.11.1973.] may at any time resign his office by submitting his resignation to the State Government:Provided that the resignation shall not take effect until it is accepted.(4)For the purpose of this Act and, [the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013)"] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] the Board shall be deemed to be a local authority.
