(1)It shall be the duty of the Board to take necessary measures to maintain, allot, lease or otherwise use the Board premises and to collect rents, compensation and damages in respect thereof.(2)The Board may, -(i)Provide technical advice to the State Government and scrutinize projects under housing schemes in the area to which this Act extends 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 of problems of housing;(iv)Grant loans to individuals or body of individuals for building houses under different schemes either at their own instance or under the direction of the State Government and recover the loans in such manner and in such procedure as may be prescribed;(v)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 house;(d)Securing a steady and sufficient supply of workmen trained in the work of construction of buildings.
