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State of Uttar Pradesh - Section

Section 4 in Uttar Pradesh Rural Housing Board Act, 1983

4. Composition of the Board.

(1)The Board shall consist of the following members, namely :-
(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
(2)An officer referred to in clauses (e), (f), (g) and (h) of sub-section (1) may, instead of attending a meeting of the Board himself, depute an officer next junior to him available in his department to attend the meeting. The officer so deputed shall have the right to take part in the proceedings of the meeting and shall also have the right to vote.
(3)The nomination of the members other than ex-officio members shall be notified in the Gazette.
(4)A member of the Board, other than ex-officio, member, may at any time, resign his office by writing under his signature to the State Government, but the resignation shall not take effect until it is accepted.