Section 5(1) in The Rajasthan Housing Board Act, 1970
(1)The Board shall consist of a Chairman appointed by the State Government and of the following other members, namely:-(a)Financial Commissioner, Government of Rajasthan, ex-Of-ficio member:(b)Secretary to Government, Town Planning Department, ex-Officio member:(c)Chief Town Planner and Architectural Adviser, ex-Officio member:(d)Housing Commissioner of the Board, ex-Officio member: and(e)Six non official members, appointed by the Government of whom one shall belong to the Scheduled Castes or Scheduled Tribes.
