Section 24(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)The Authority may,-(i)provide technical advice to the State Government and scrutinize projects under other housing schemes, when required by the State Government to do so;(ii)undertake research on various problems connected with housing schemes in general and find out in particular the economical methods of constructing houses suited to local conditions;(iii)undertake comprehensive survey of problems of housing; and(iv)do all the things for, -(a)unification, simplification and standardization of building materials;(b)encouraging prefabrication and mass production of house components;(c)organization or undertaking the production of building materials; and(d)securing a steady and sufficient supply of workmen trained in the work of design and construction of housing infrastructure including buildings.Chapter-IV Finance, Account and Audit
