Section 15 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
15. Function of the Board. - (1) Subject to the provision of this Act and the rules and regulations, the functions of the Board shall be -
(a)to frame and execute housing and improvement schemes and other projects;(b)to plan and co-ordinate various housing activities in the State and to ensure expeditious and efficient implementation of housing and improvement schemes in the State;(c)to provide technical advice for and scrutinise various projects under housing and improvement schemes sponsored or assisted by Central Government or the State Government;(d)to assume management of such immovable properties belonging to the State Government as may be transferred or entrusted to it for this purpose;(e)to maintain, use, allot, lease, or otherwise transfer plots, buildings, and other properties of the Board or of the State Government placed under the control and management of the Board;(f)to organise and run workshops and stores for the manufacture and stock-piling of building materials ;(g)on such terms and conditions as may be agreed upon between the Board and the State Government, to declare houses constructed by it in execution of any schemes to be houses subject to the U.P. Industrial Housing Act, 1955 (U.P. Act No XXII of 1955) ;(h)to regulate building operations;(i)to improve and clear slums;(j)to provide roads, electricity, sanitation, water-supply and other civic amenities and essential services in areas develope by it;(k)to acquire movable and immovable properties for any of the purposes before mentioned;(l)to raise loans from the market, to obtain grants and loans from the State Government, the Central Government, local authority and other public corporations, and to give grants and loans to local authorities, other public corporations, housing co-operative societies and other persons for any of the purposes before mentioned ;(m)to make investigation, examination or survey of any property or contribute towards the cost of any such investigation, examination or survey made by any local authority or the State Government;(n)to levy betterment fees;(o)to fulfill any other obligation imposed by or under this Act or any other law for the time being in force ; and(p)to do all such other acts and things as may be necessary for the discharge of the functions before mentioned.(2)Subject to the provisions of this Act and the rules and regulations, the Board may undertake, where it deems necessary, any of the following functions, namely -(a)to promote research for the purpose of expediting the construction of and reducing the cost of buildings;(b)to execute works in the State on behalf of public institutions local authorities and other public corporations, and departments of the Central Government and the State Government;(c)to supply and sell building materials;(d)to co-ordinate, simplify and standardise the productions of building materials and to encourage and organise the prefabrication and mass reduction of structural components ;(e)with a view to facilitating the movement of the population in and around any city, municipality, town area or notified area, to establish, maintain and operate any transport service, to construct, widen, strengthen or otherwise improve roads and bridges and to give financial help to others for such purposes;(f)to do all such other acts and things as may be necessary for the discharge of the functions before mentioned.
