58. Duty of the Board to undertake labour housing schemes.
(1)It shall be the duty of the Board to provide for the welfare of labour by providing proper houses for employees as near as possible to their place of work of such types and designs in accordance with such schemes as the State Government may approve.(2)The Board may, in addition to preparing and carrying out schemes for the provision of suitable housing accommodation for employees, promote measures directed towards,-(i)the provision of gardens, playgrounds and recreational facilities;(ii)the improvement of public health and sanitation;(iii)provision of water supplies and facilities for washing;(iv)the provision of transport to and from work;and may incur in respect of such measures expenditure from the fund of the Board within such limits as may be prescribed by the State Government.
