(1)It shall be the duty of the Board to take necessary measures to maintain, allot, lease and otherwise use plots, buildings and other properties of the Board or of the Government when required to do so and to collect rents, compensation and damages in respect thereof.(2)The Board may,-(a)provide technical advice to the Government and scrutinize projects under housing, improvement or building schemes when required by Government to do so;(b)undertake research on various problems connected with housing in general and find out in particular the economical methods of constructing houses suited to local conditions;(c)undertake comprehensive surveys of problems of housing;(d)do all things necessary for-(i)unification, simplification and standardisation of building materials;(ii)encouraging pre-fabrication and mass production of house components;(iii)organising and running workshops, garages and stores for manufacture, sale, stock-piling and supply of building materials, required for housing, improvement or building schemes;(iv)securing a steady and sufficient supply of workmen trained in the work of construction of buildings.(3)The Board may at any time, with the consent of the Government and upon such terms and conditions as may be agreed upon, undertake on behalf of any person any work relating to the development of housing or town improvement or town planning or any constructional activity whether as an agent or otherwise.
