(1)With effect from such date as the State Government, by notification appoint in this behalf, there shall be established for carrying out the purposes of this Act a Board to be known as "the Housing Board, Haryana", with headquarters at such place as the State Government may specify.(2)The Board shall, by the name aforesaid, be a body corporate having perpetual succession and a common seal, and, subject to any restriction by or under this Act or the rules made thereunder, shall have the power to acquire, hold, administer and transfer property, movable or immovable, and to enter into contracts, and shall by the said name sue or be sued and do all such things as are necessary for which it is constituted.(3)For the purposes of this Act and the Land Acquisition Act, 1894, the Board shall be deemed to be a local authority.Explanation. - The purposes of this Act referred to in sub-section (3) include the management and use of lands and buildings belonging to or vesting in the Board under or for the purposes of this Act and the exercise of its rights over and with aspect to such lands and buildings for the purpose of this Act.(4)[ The Board shall consist of a Chairman, a Chief Administrator and such other members not more than twelve and not less than six, as the State Government may, from time to time, by notification, appoint :Provided that the Chief Administrator shall be appointed from amongst officers of the rank of Head of the Department or Joint Secretary of the State Government.] [Substituted by Haryana Act No. 27 of 1980.](5)The Chairman, [the Chief Administrator] [Inserted by Haryana Act No. 27 of 1980.] or a member 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)Until the Board is established and constituted in accordance with the provisions of the preceding sub-sections, the State Government may constitute a Board consisting of one person, who shall be an officer of the State Government, to be appointed by the State Government, and a Board so constituted shall, as from the commencement of this Act and for a period not exceeding one year from such commencement, be deemed to be the Board established and constituted for the purpose of carrying out all the provisions of this Act.
