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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Haryana - Subsection

Section 21B(1) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(1)The Board shall consist of a Chairman, the Chief Administrator, the Secretary and such other members, not more than fifteen and not less than six as the State Government may, from time to time, by notification, appoint and they shall hold office during the pleasure of the State Government :Provided that total number of non-official members shall not at any time exceed three.Explanation. - The Chief Administrator shall be the Chief Executive Officer of the Board.