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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)The Authority shall consist of the following members:-
(a)The Chairman and the Vice-Chairman to be appointed by the StateGovernment by notification.
(b)Secretary(Finance) to the Government of Himachal Pradesh -Ex-officiomember.
(c)Secretary (Housing) to the Government of Himachal Pradesh -Ex-officiomember.
(d)Secretary (Urban Development) to the Government of HimachalPradesh -Ex-officiomember.
(e)Secretary (Town and Country Planning) to the Government ofHimachal Pradesh -Ex-officiomember.
(f)The Engineer-in-Chief, Himachal Pradesh Public Works Department -Ex-officiomember.
(g)The Engineer-in-Chief, Himachal Pradesh Irrigation and PublicHealth Department -Ex-officiomember.
(h)Three non-official members to be appointed by the StateGovernment by notification.
(i)The Chief Executive Officer shall be the Member Secretary of theAuthority.