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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(4) in Haryana Housing Board Act, 1971

(4)[ The Board shall consist of a Chairman, a Chief Administrator and such other members not more than twelve and not less than six, as the State Government may, from time to time, by notification, appoint :Provided that the Chief Administrator shall be appointed from amongst officers of the rank of Head of the Department or Joint Secretary of the State Government.] [Substituted by Haryana Act No. 27 of 1980.]