Section 7 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
7. Provisions relating to Housing Commissioner. - (1) There shall be a Housing Commissioner appointed by the State Government for the purposes of this Act.
(2)The conditions of service of the Housing Commissioner shall be such as may be prescribed. He shall be remunerated from the Board's fund.(3)The State Government may, if it is of opinion that special circumstances do require, appoint the Housing Commissioner to be the Adhyaksh in addition to his own duties.(4)The State Government may also appoint the Housing Commissioner as an authority under any other law for the time being in force.
