Section 5 in Uttar Pradesh Rural Housing Board Act, 1983
5. Terms and conditions of membership.
(1)The term of every member, other than ex-officio member, shall be three years unless it is determined earlier by the State Government by a notified order.(2)The members of the Board may be paid such allowances as may be prescribed.(3)The allowances payable under this section shall be paid from the fund of the Board.
