Section 15(3) in The Gujarat Housing Board Act, 1961
(3)[ It shall be lawful for the Board to utilise the moneys in the said fund to defray the cost of executing any housing scheme, subject to such restriction as to the amount to be so utilised as the State Government may, from time to time, by order, specify, having regard to the probable requirements, within reasonable proximity of time, of the Board for paying the amount from the said funds to the depositors.] [This sub-clause was added by Gujarat 1 of 1973, section 11.]
