Section 21 in Tamil Nadu State Housing Board Act, 1961
21. Housing Units.
(1)The Board shall establish a Housing Unit for the area Comprising (i) the City of Madras and (ii) places situated within twenty-five miles of the limits of the City of Madras by the name "The Madras Housing Unit"; and the Board may, with the approval of the Government, establish by resolution a Housing Unit for any other area for the efficient performance of its functions in that area.(2)Every housing unit shall form part of the establishment of the Board and shall consist; of such officers and servants as may be considered necessary by the Board.(3)Every housing unit shall be in-charge of an officer who shall be under the administrative control of the Chairman and shall also exercise such powers, and perform such duties and functions, as may be delegated to him by the Chairman under section 22.
