Section 4(2) in Andhra Pradesh Housing Board Act, 1956
(2)Any member of the Board may at any time resign his Office by submitting his resignation to the Government.(2-A) [(a) Notwithstanding anything in the principal Act, with effect on and from the commencement of this Act, all the members of the Board including its Chairman and Vice-Chairman and Housing Commissioner who are holding offices at such commencement shall cease to hold their officers as such and the Government may appoint a person to manage the affairs of the Board until the Board is reconstituted in accordance with the provisions of sub-section (1) of Section 4 of the Principal Act, as amended by this Act.(b)The person appointed under clause (a) shall, until the Board is reconstituted, exercise the powers and perform the functions of the Board and of its Chairman.]Explanation. - Any provision relating to a member contained in sub-section (2) of this section, sub-sections (1) (2) of section 7 and Sections 8 & 9 shall, except where the context otherwise requires be deemed to apply also to the Chairman. ( section 4 is further amended by Act No.4 of 1984).
