Section 30(2) in The Orissa Housing Board Act, 1968
(2)The Board may-(a)provide technical advice to the State Government and scrutinise projects under housing schemes in the area to which this Act extends when required by the State 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; and(d)do all things for -(i)unification, simplification and standardisation of building materials;(ii)encouraging pre-fabrication and mass production of house components;(iii)organising or undertaking the production of building materials for residential or non-residential houses;(iv)securing a steady and sufficient supply of workmen trained in the work of construction of buildings.
