Section 68 in Tamil Nadu State Housing Board Act, 1961
68. Power of Government to call for the records of the Board and to modify, annul, etc., of housing or improvement schemes.
(1)Notwithstanding anything contained in the foregoing provisions of this Chapter, the Government may, at any time in the case of any housing or improvement scheme, which is proposed to be framed or which has been framed by the Board or which is being executed by if, call for and examine the records of the Board relating to such scheme and if, after making the examination and after considering the representations, if any of the Board and the local authority concerned, it appears to the Government that such scheme should be modified, annulled of remitted for reconsideration to the Board or that such scheme should be executed with modifications, they may pass orders accordingly.(2)The Government may stay the execution of any such scheme pending the exercise of their powers under sub-section (1) in respect thereof.(3)Any housing or improvement scheme which has already come into force but has been modified by the Government under sub-section (1) shall have effect as if it had been duly sanctioned by the Board under section 53. The scheme as modified shall be published in accordance with the provisions of section 54 and on such publication the scheme so modified shall come into force and shall have effect.
