Section 11(3) in The Orissa Housing Board Rules, 1970
(3)The Board may lease out, sell or otherwise dispose of any land building or other property vesting in it into such terms and conditions governing the Housing Scheme concerned or as may be determined by the Board in each particular case :Provided that where the value of the land, or building or other property exceeds Rs. 25,000 the prior approval of the Government shall be taken.
