Section 44 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
44. Measures to ensure expeditious and efficient implementation of housing schemes in State.
- It shall also be the duty of the Board to take measures-(i)to plan and co-ordinate all housing activities in the State, and to ensure expeditious and efficient implementation of housing schemes in the State;(ii)to provide technical advice and scrutinise all projects under housing schemes sponsored or assisted by the Central or State Government;(iii)to maintain, allot, lease and otherwise use plots, buildings and other properties of the Board and to fix and to refix rent and to collect rents from the properties under the control and management of the Board and repay loans to the State and Central Government;(iv)to set up a research section for the purpose of expediting the construction of and cheapening the cost of buildings; and(v)to organise and run workshops and stores for manufacture, sale, stock piling and supply of building materials required for housing schemes.
