- [(1) The Board shall consist of the following members, namely:-(a)a Chairman, to be appointed by the Government;(b)[ the Vice-Chairman and Housing Commissioner, ex-officio;](c)[ The Commissioner of Weaker Sections Housing Programmes and Managing Director, Telangana State Housing Corporation Limited, Housing Department; Ex-officio; [Substituted by Act No.12 of 2010 and by Adaptation Order 45, Law (F) Department, dated 01.06.2016.](d)One officer of the Housing Department to be nominated by the Government;](e)One officer of the Finance and Planning (Finance Wing) Department, to be nominated by the Government;(f)[ The Chief Engineer (Public Health), Municipal Administration and Urban Development Department, Ex-officio; [Substituted by Act No.12 of 2010 and by Adaptation Order 45, Law (F) Department, dated 01.06.2016.](g)The Chief Engineer (Buildings), Roads and Buildings Department, Ex-officio;(h)The Director, Town and Country Planning, Municipal Administration and Urban Development Department, Ex-officio;(i)The Commissioner and Director of Municipal Administration and Urban Development Department, Ex-officio;(j)The Chairman & Managing Director, Telangana Central Power Distribution Co., Ltd., Ex-officio;(k)The Commissioner Greater Hyderabad Municipal Corporation, Hyderabad, Ex-officio;(l)The Metropolitan Commissioner, Hyderabad Metropolitan Development Authority, Ex-officio;](m)One representative of the financial institutions providing financial assistance to the Board, to be nominated by the Government;(n)three members, to be nominated by the Government, each to represent the Coastal Andhra, the Rayalaseema and the Telangana region of the State;(o)One member, to be nominated by the Government, to represent the cities of Hyderabad and Secunderabad.](2)Any member of the Board may at any time resign his office by submitting his resignation to the Government:Provided that the resignation shall not take effect until it is accepted.[Explanation. [Added by Act No.4 of 1984.] - Any provision relating to a member contained in sub-section (2) of this section, sub-sections (1) and (2) of section 7, and sections 8 and 9 shall, except where the context otherwise requires, be deemed to apply also to the Chairman.] [Sub-section (1) substituted by Act No.25 of 1981.]
