Section 66 in Tamil Nadu State Housing Board Act, 1961
66. Other duties of the Board.
- It shall also be the duty of the Board to take measures with a view-(1)to plan and co-ordinate all bousing activities in the State, and to ensure expeditious and efficient implementation of housing or improvement schemes in the State;(2)to provide technical advice and scrutinise all projects under housing or improvement schemes sponsored or assisted by the Central or State Government;(3)to maintain, allot, lease and otherwise use plots, buildings, and other properties of the Board or the Government, and to collect rents from the properties under the control and management of the Board, and repay loans to the State and Central Governments;(4)to set up a research section for the purpose of expediting the construction of, and cheapening the cost of buildings; and(5)to organize and run workshops and stores for manufacture, sale, stockpiling and supply of building materials, required for housing or improvement schemes.
