3. Constitution of the Board and removal and resignation of members.
(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 Orissa State Housing Board 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 Chairman appointed by the State Government and of the following other members, namely(a)the Housing Commissioner, ex officio member; and(b)seven persons appointed by the State Government of whom four shall be officers of the State Government and one shall be a member of the Orissa Legislative Assembly nominated by the Speaker of the said Assembly.(3)The names of the Chairman and other members appointed under Sub-section (2) shall be published in the Gazette.(4)[ The Chairman and other members of the Board shall hold office during the pleasure of the State Government.] [Substituted vide O.A. No. 4 of 1980.](5)Any member of the Board 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.(6)For the purpose of this Act and the Land Acquisition Act, 1894 (1 of 1894) the Board shall be deemed to be a local authority.
