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[Section 4]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 4(1) in Uttar Pradesh Rural Housing Board Act, 1983
| (a) [ one person to be nominated as Chairman by the StateGovernment;] [Substituted by section 2 of U.P. Act no. 17 of1997.] | - | Chairman |
| (b) Three non-official persons to be nominated asmembers by the State Government; | - | Member |
| (c) Adyaksh, Uttar Pradesh Avas Evam VikasParishad, ex-officio; | - | Member |
| (d) Director, Central Building Research Institute,Roorkee (Saharanpur), ex-officio; | - | Member |
| (e) Secretary, Finance Department, Government ofUttar Pradesh, ex-officio; | - | Member |
| (f) Secretary, Planning Department, Government ofUttar Pradesh, ex-officio; | - | Member |
| (g) Secretary, Institutional Finance Department,Government of Uttar Pradesh, ex-officio; | - | Member |
| (h) Secretary, Harijan Sahayak and Social WelfareDepartment, Government of Uttar Pradesh, ex-officio; | - | Member |
| (i) Principal, Government Arts College, Lucknow,ex-officio; | - | Member |
| (j) Director, Building Organization, Ministry ofWorks and Housing, Government of India, ex-officio; - | - | Member |
| (k) Chief Engineer, Rural Engineering Service,ex-officio; | - | Member |
| (l) Senior Architect, Uttar Pradesh Avas Evam VikasParishad, ex-officio; - | - | Member |
| (m) Advisor, Project Planning, Uttar PradeshDevelopment Systems Corporation Ltd., ex-officio; - | - | Member |
| (n) Rural Housing Commissioner, Uttar PradeshHousing Board, ex-officio; | - | Member |