Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Housing Board (Amendment) Act, 1983 6 of 1983 [08 April 1983] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Insertion Of New Section 4-A 4. Amendment Of Section 6 5. Amendment Of Section 7 6. Amendment Of Section 10 7. Omission Of Section 13-A 8. Amendment Of Section 14 9. Amendment Of Section 15 10. Amendment Of Section 18-A 11. Amendment Of Section 67 12. Amendment Of Section 70 13. Repeal Of Ordinance 1 Of 1983 Andhra Pradesh Housing Board (Amendment) Act, 1983 6 of 1983 [08 April 1983] An Act further to amend the Andhra Pradesh Housing Board Act, 1956. Be it enacted by the Legislature of the State of Andhra Pradesh in the Thirty fourth Year of the Republic of India as follows:- * Received the Assent of the Governor on the 7th April, 1983. For Statement of Objects and Reasons, see the Andhra Pradesh Gazette, Extraordinary, dated the 14th March, 1983, Part IV-A, Page 32. 1. Short Title And Commencement :- (1) This Act may be called the Andhra Pradesh Housing Board (Amendment) Act, 1983. ( 2 ) It shall be deemed to have come into force on the 30th January, 1983. 2. Amendment Of Section 4 :- (1) In the Andhra Pradesh Housing Board Act , 1956(Act XLVI of 1956) "hereinafter referred to as the principal Act" in section 4,- (i) in sub-section (1),- (a) clause (b) shall be omitted; (b) in clause (1), for the word "Vice Chairman" the word "Chairman" shall, be substituted; (ii) in sub-section (2), the explanation shall be omitted. (2) (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 offices 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, unit the Board is reconstituted, exercise the powers and perform the functions of the Board and of its Chairman. 3. Insertion Of New Section 4-A :- After section 4 of the principal Act, the following section shall be inserted, namely:- "4-A. Appointment of Chairman.--(1) The Government may appoint a Chairman to the Board. The Chairman shall be the Chief Executive Officer of the Board and he shall be responsible for implementing the resolutions of the Board or any committee thereof. The Chairman shall also exercise such powers and perform such functions as may be entrusted to him by the Government. The staff borne on the establishment of the Board shall be under the administrative control and supervision of the Chairman. (2) The Government shall pay in the first instance out of the Consolidated Fund of the State, the salary, allowances, leave allowances, pension and contributions, if any, towards the provident fund or provident-cum-pension fund of the Chairman appointed by them for the Board and it shall be subsequently reimbursed from the fund of the Board, in such manner as may be prescribed. (3) The Government shall have power to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and discipline and conduct to the Chairman." 4. Amendment Of Section 6 :- In section 6 of the principal Act - (i) in sub-section (1), for the words "as the Chair" man or member", the words "as a member" shall be substituted; (ii) in sub-section (2), clause (v) shall be omitted. 5. Amendment Of Section 7 :- In section 7 of the principal Act, (i) in sub-sections (1) and (2), for the words "Every member", the words "Every member other than the Chairman" shall be substituted; (ii) sub-section (3) shall be omitted. 6. Amendment Of Section 10 :- In section 10 of the principal Act, in sub-section (1), for the words "that they or any of them were disqualified", the words "that any member was disqualified" shall be substituted. 7. Omission Of Section 13-A :- Section 13-A of the principal Act shall be omitted. 8. Amendment Of Section 14 :- In section 14 of the principal Act, in sub-section (1), for the words "Vice-Chairman and Housing Commissioner", the word "Chairman" shall be substituted. 9. Amendment Of Section 15 :- In section 15 of the principal Act, in sub-section (1) for the words "Vice-Chairman and Housing Commissioner", the words "Chairman" shall be substituted. 10. Amendment Of Section 18-A :- In section 18-A of the principal Act, for the words "Vice-Chairman and Housing Commissioner", the word "Chairman" shall be substituted. 11. Amendment Of Section 67 :- In section 67 of the principal Act, for the words "Vice-Chairman and Housing Commissioner" in the two places where they occur, the word" Chairman" shall be substituted. 12. Amendment Of Section 70 :- In section 70 of the principal Act, the words "and remuneration and conditions of service of the Chairman" shall be omitted. 13. Repeal Of Ordinance 1 Of 1983 :- The Andhra Pradesh Housing Board (Amendment) Ordinance, 1983 is hereby repealed.