Section 28 in The Bihar State Housing Board Act, 1982
28. Types of Schemes.
(1)The Board shall undertake the following types of housing and improvement schemes:-(a)The Integrated Subsidised Housing Scheme for industrial worker and the economically weaker sections of the community;(b)The Low Income Group Housing Scheme;(c)The Middle Income Group Housing Scheme;(d)The Rental Housing Scheme;(e)The Land Acquisition and Development Scheme;(f)The Slum Clearance and Improvement Scheme;(g)The Rural Housing Scheme; and(h)A general town improvement Scheme and such other Schemes as may be entrusted to it by the State or Central Government.(2)The Schemes specified in clauses (a) to (d), clauses (f) to (g) of subsection (1) may provide for the construction of houses for outright sale, leasing out on rent or sale on hire purchase basis of any house so constructed.(3)The Board may provide for renting out, leasing out, outright sale or sale on hire purchase of houses or house-sites, constructed under the schemes specified in sub-section (1). However, the Board shall prepare Regulations for the allotment of houses/flats/sites with the approval of the Government and allotments shall be made in accordance with these Regulations. In case the allotments are not in accordance with such regulations the allotment shall be considered to be illegal.(4)The Board may provide in the area where the Scheme mentioned in subsection (1) is in force, roads, streets, drainage, water-supply, street lighting and other amenities as necessary.
