Section 33 in Arunachal Pradesh Housing Board Act, 2014
33. Other Duties of the Board.
(1)It shall be the duty of the Board to take measures with a view to expedite matters and to reduce the cost of construction of building and the Board shall, for the purpose do all things such as(a)unification, simplification and standardization of building materials ;(b)encouraging pre-fabrication and mass production of building components ;(c)organizing or undertaking the production of building materials required for housing scheme ;(d)encouraging research for discovering cheap building materials and evolving new methods of economic construction ; and(e)securing a steady and sufficient supply of workmen trained in the work of construction of buildings.(2)The Board may provide technical advice to the Government and scrutinize projects under Housing Scheme as and when required by the Government to do so.(3)The Board may undertake research on various problems connected with housing in general and in particular to find out the economical method of constructing houses suited to local condition and to undertake comprehensive surveys of problems of housing.
