Section 38(2) in The Rajasthan Housing Board Act, 1970
(2)The Board may,-(i)provide technical advice to the State Government and scrutinize projects under housing schemes in the area to which this Act extends 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 of problem of housing: and(iv)do all things for-(a)unification, simplification and standardisation of building materials;(b)encouraging pre-fabrication and mass production of house components:(c)organizing or undertaking the production of building materials for residential or non-residential houses; and(d)securing a steady and sufficient, supply of workmen trained in the work of construction of buildings.
