Section 5 in The Rajasthan Housing Board Act, 1970
5. Constitution of the Board.
(1)The Board shall consist of a Chairman appointed by the State Government and of the following other members, namely:-(a)Financial Commissioner, Government of Rajasthan, ex-Of-ficio member:(b)Secretary to Government, Town Planning Department, ex-Officio member:(c)Chief Town Planner and Architectural Adviser, ex-Officio member:(d)Housing Commissioner of the Board, ex-Officio member: and(e)Six non official members, appointed by the Government of whom one shall belong to the Scheduled Castes or Scheduled Tribes.(2)The names of the Chairman and other members appointed under sub-section (1) shall be published in the Official Gazette.(3)A non-official 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 accepted by the Government.(4)The State Government may, by notification in the Official Gazette, remove from office the Chairman or any other member who-(a)is, or has become, subject to any of the disqualifications mentioned in section 7, or(b)in the opinion of the State Government, has been guilty of any misconduct or neglect or has so flagrantly abused his position as to render his continuance as member detrimental to the interests thereof or of the general public:Provided that no person shall be removed from office unless he has been given an opportunity to show cause against his removal.
