Section 25 in The Jammu and Kashmir Housing Board Act, 1976
25. Other duties of the Board.
- It shall be the duty of the Board to take necessary measures to maintain, allot, lease and other-wise use the Board premises and to collect rents, compensation and damages in respect thereof.(2)The Board may-(i)provide technical advice to the Government and scrutinise projects under housing scheme in the area to which this Act extends when required by the Government to do so ;(ii)under-take 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)under-take comprehensive surveys of problems of housing;(iv)do all things for-(a)unification, simplification and standardisation of building materials;(b)encouraging or undertaking pre-fabrication and mass production of house components;(c)organising or undertaking the production of building materials for residential or non-residential house;(d)securing a steady and sufficient supply of workmen trained in the work of construction of buildings.
