(1)The Board shall consist of the Chairman and [ten] [This word was substituted for the word 'six', by Gujarat 1 of 1973, section 5(1).] other members appointed by the State Government:[Provided that out of such ten other members two members shall be persons who possess technical knowledge and experience in the matter of construction of buildings.] [This proviso was inserted by Gujarat 1 of 1973, section 5(2).](2)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 expected.
