Section 11(2) in The Orissa Housing Board Rules, 1970
(2)Any building vesting in the Board may, with the previous concurrence of the Government, be transferred by the Board to Government; and when such transfer is made, the loans advanced by Government to the Board shall be reduced to the extent of the cost of the building so transferred plus the charges incurred on the establishment for its maintenance but less a reasonable amount to be deducted on account of depreciation.
