Section 27 in The Bihar State Housing Board Act, 1982
27. Powers and duties of the Board to undertake housing improvement schemes and their expenditure.
(1)Subject to the provisions of this Act and subject to the control of the Government, the Board may from time to time incur expenditure and undertake work, in any area in which this Act is in force for the framing and execution of such housing schemes as it may consider necessary.(2)Government may, on such terms and conditions as it may think fit to impose, entrust to the Board the framing and execution of any housing or improvement scheme whether provided for by this Act or not, and the Board shall thereupon undertake the framing and execution of such scheme as if it had been provided for by this Act.(3)The Board may, on such terms and conditions as may be agreed upon and with the previous approval of the State Government, take over for execution any housing or improvement scheme on behalf of a local authority or co-operative society or on behalf of an employer when the houses are to be built mainly for the residence of the employees of the concerned local authority, members of the cooperative society or the employees of the employers and the Board shall execute such scheme as it had been provided for by this Act.
