Section 26 in The West Bengal Housing Board Act, 1972
26. Other duties of the Board.
- [(1) The Board shall take necessary measures to maintain, allot, lease, sell or otherwise use the Board premises in such manner as it may decide and shall collect rent, price, compensation and damages in respect thereof.] [[Sub-Section (1) substituted by W.B. Act 40 of 1976. Original sub-section (1) was as under:-'(1) It shall be the duty of the Board to take necessary measures to maintain, allot, lease and otherwise the Board premises and to collect rent, compensation and damages in respect thereof.'.]](2)The Board may, -(i)provide technical advice to the State Government and scrutinize projects under housing schemes when required by the State Government to do so;(ii)undertake research on various problems connected with housing in general and find out in particular the economical methods of constructing houses suited to local conditions;(iii)undertake comprehensive surveys on problems of housing;(iv)do all things for -(a)unification, simplification and standardisation of building materials;(b)encouraging pre-fabrication and mass production of house components;(c)organising or undertaking the production of building materials for residential or non-residential houses;(d)securing a steady and sufficient supply of workmen trained in the work of construction of buildings [and for the manufacture of building materials] [Words inserted by W.B. Act 40 of 1976.].(3)Subject to such rules as may be made in this behalf the Board may, form time to time, [* * * * *] [Words 'and for any particular area,' omitted by W.B. Act 35 of 1973.] appoint one or more committees, or invest any local or other authority for the purpose of discharging such duties or performing such functions as it may delegate to them and any such Committee or local or other authority may discharge such duties or perform such functions [accordingly] [Word Substituted for the words 'with due regard to the circumstances and requirements of that particular area' by W.B. Act 35 of 1973.].
