Section 60(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)The Board may from time to time, with the previous sanction of the Government, make regulations consistent with this Act and with any rules made under this Act-(a)for the management and use of buildings constructed under any housing scheme ;(b)the principles to be followed in allotment of tenements and premises;(c)the remuneration and conditions of service under section 7 ;(d)for regulating its procedure and the disposal of its business.
