Section 4 in Andhra Pradesh Housing Board Act, 1956
4. Constitution of the Board.
- [(1) The Board shall consist of the following members, namely :(a)The Chairman to be appointed by the Government;(b)The Secretary/Principal Secretary/Special Chief Secretary to Government, Municipal Administration and Urban Development Department;(c)The Vice-Chairman and Housing Commissioner, Ex-Officio;(d)The Managing Director, Andhra Pradesh State Housing Corporation Limited;(e)The Managing Director, Andhra Pradesh Township and Infrastructure Development Corporation Limited;(f)The Commissioner, Capital Region Development Authority;(g)The Mission Director, Mission for Elimination of Poverty in Municipal Areas;(h)The Additional Secretary/Joint Secretary/Deputy Secretary, Municipal Administration and Urban Development Department;(i)An Officer of the Finance Department to be nominated by the Government;(j)The Chief Engineer, Andhra Pradesh Housing Board, Ex-Officio;(k)The Chief Engineer/Engineer-in-Chief (Public Health), Ex-Officio;(l)The Chief Engineer/Engineer-in-Chief (Buildings), Ex-Officio;(m)The Director of Town & Country Planning, Ex-Officio;(n)The Commissioner and Director of Municipal Administration, Ex-Officio;(o)The Additional Secretary/Joint Secretary/Special Secretary, Energy Department;(p)The Commissioner, Municipal Corporation of Vijayawada, Ex-Officio;(q)The Vice-Chairman of the Visakhapatnam Urban Development Authority;(r)The Regional Chief/Executive Director, Housing and Urban Development Corporation;(s)Two Members to be nominated by the Government each to represent the Coastal Andhra and Rayalaseema Regions of the State;(t)Any other Member(s) appointed by the Government.](2)Any member of the Board may at any time resign his Office by submitting his resignation to the Government.(2-A) [(a) Notwithstanding anything in the principal Act, with effect on and from the commencement of this Act, all the members of the Board including its Chairman and Vice-Chairman and Housing Commissioner who are holding offices at such commencement shall cease to hold their officers as such and the Government may appoint a person to manage the affairs of the Board until the Board is reconstituted in accordance with the provisions of sub-section (1) of Section 4 of the Principal Act, as amended by this Act.(b)The person appointed under clause (a) shall, until the Board is reconstituted, exercise the powers and perform the functions of the Board and of its Chairman.]Explanation. - Any provision relating to a member contained in sub-section (2) of this section, sub-sections (1) (2) of section 7 and Sections 8 & 9 shall, except where the context otherwise requires be deemed to apply also to the Chairman. ( section 4 is further amended by Act No.4 of 1984).
