Section 17 in The Jammu and Kashmir Housing Board Act, 1976
17. Publication and sanctioning of scheme.
(1)Unless otherwise directed by the Government, the Board shall send a copy of every scheme prepared under section 14 to the Government and shall cause every such scheme to be published in the Government Gazette and in such local newspapers as it may consider necessary, and shall give public notice of the date, not being less than one month after the date of the notice, by which any person interested may make representation thereon and when publishing such a scheme the Board shall indicate estimates of the capital involved and of the initial and ultimate revenues anticipated from the said implementation of the scheme.(2)The Board, after considering any such representation and after making such inquiries, if any, as it thinks fit, may sanction the scheme either without modification or subject to such modification as it thinks fit, and either generally or in respect of any part of area specified in the published scheme, and shall publish the scheme as sanctioned by it. and where the scheme has been sanctioned in respect of part of the said area, it may subsequently be sanctioned in respect of other parts of that area :Provided that no sanction shall be accorded by the Board to any scheme or part of a scheme estimated to result in a capital expenditure exceeding one crore or rupees without prior consultation with the Government.(3)In respect of any scheme to which the proviso to sub-section (2) applies, the Board shall, within one month after being advised by the Government to do so. supply the Government with all such information incidental or supplementary to the scheme as may be specified.
