Section 26(2) in The West Bengal Housing Board Act, 1972
(2)The Board may, -(i)provide technical advice to the State Government and scrutinize projects under housing schemes when required by the State Government to do so;(ii)undertake research on various problems connected with housing in general and find out in particular the economical methods of constructing houses suited to local conditions;(iii)undertake comprehensive surveys on problems of housing;(iv)do all things for -(a)unification, simplification and standardisation of building materials;(b)encouraging pre-fabrication and mass production of house components;(c)organising or undertaking the production of building materials for residential or non-residential houses;(d)securing a steady and sufficient supply of workmen trained in the work of construction of buildings [and for the manufacture of building materials] [Words inserted by W.B. Act 40 of 1976.].
