Section 45 in The Bihar State Housing Board Act, 1982
45. Other duties of the Board.
- It shall also be the duty of the Board to take measures with a view-(1)to plan and co-ordinate all housing activities in the State and to ensure expeditious and efficient implementation of housing or improvement Schemes in the State;(2)to provide technical advice and scrutinise all projects under housing or improvement Schemes sponsored or assisted by the Central or State Government;(3)to maintain, allot, lease and otherwise use plots, buildings, and other properties of the Board or the Government, and to collect rents from the properties under the control and management of the Board, and repay loans to the State and Central Governments;(4)to set up a research section for the purpose of expediting the construction of and cheapening the cost of buildings;(5)to organise and run workshops and stores for manufacture, sale, stock pilling and supply of building materials, required for housing or improvement schemes:(6)to undertake comprehensive survey of problems of housing, and(7)to 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 housing, and(d)securing a steady and sufficient supply of work mentioned in the work of construction of building.
