Section 28(1) in The Bihar State Housing Board Act, 1982
(1)The Board shall undertake the following types of housing and improvement schemes:-(a)The Integrated Subsidised Housing Scheme for industrial worker and the economically weaker sections of the community;(b)The Low Income Group Housing Scheme;(c)The Middle Income Group Housing Scheme;(d)The Rental Housing Scheme;(e)The Land Acquisition and Development Scheme;(f)The Slum Clearance and Improvement Scheme;(g)The Rural Housing Scheme; and(h)A general town improvement Scheme and such other Schemes as may be entrusted to it by the State or Central Government.
