Section 38(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)The Authority may, after making such enquiry as it considers necessary, by an order in writing,-(a)award the execution of scheme after the applicant has furnished to it a bank guarantee equivalent to 10% of the estimated cost of the development work and has entered into an agreement on such terms and conditions as may be agreed upon including the provisions to ensure-(i)that the development work shall be within the framework of the approved scheme and shall confirm to the provisions of the regulations and building bye-laws; and(ii)that the time schedule within which the housing and development work is to be completed shall be adhered to; or(b)refuse to award the execution of scheme after affording the applicant an opportunity of being heard.
