Section 6(2) in Maharashtra Housing and Area Development Act, 1976
(2)The President may be either a full-time President or a part-time President. If the President is a part-time President then the State Government shall appoint a full-time Vice-President. The President and Vice-President shall be persons who, in the opinion of the State Government, have administrative and management experience necessary for conducting and managing the affairs of the Authority under this Act. The Authority shall consist of the following other members, namely:-(a)two official members who, in the opinion of the State Government, have special knowledge of, or practical experience in, public administration, finance structure engineering, architecture, town and company planning or public housing;(b)five non-official members, of whom one shall be a representative of the employees of the Authority.
