Section 15(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)Subject to the provisions of this Act and the rules and regulations, the Board may undertake, where it deems necessary, any of the following functions, namely -(a)to promote research for the purpose of expediting the construction of and reducing the cost of buildings;(b)to execute works in the State on behalf of public institutions local authorities and other public corporations, and departments of the Central Government and the State Government;(c)to supply and sell building materials;(d)to co-ordinate, simplify and standardise the productions of building materials and to encourage and organise the prefabrication and mass reduction of structural components ;(e)with a view to facilitating the movement of the population in and around any city, municipality, town area or notified area, to establish, maintain and operate any transport service, to construct, widen, strengthen or otherwise improve roads and bridges and to give financial help to others for such purposes;(f)to do all such other acts and things as may be necessary for the discharge of the functions before mentioned.
