Section 58(2) in Karnataka Housing Board Act, 1962
(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.
