Section 75 in The Orissa Development Authorities Rules, 1983
75. Forwarding the estimate to the State Government.
(1)Every such estimate and programme of work as sanctioned by the Authority under Rule 74 shall be submitted to the State Government in triplicate by the first day of January every year.(2)The State Government within one month of the receipt of the estimate and the programme of work, may either approve the same or disallow any portion thereof or return them to the Authority for amendment.(3)If any estimate or programme of work is returned under Sub-rule (1) to the Authority, it shall forthwith proceed to amend them and shall resubmit the amended estimate and programme of work to the State Government for approval.(4)If the approval of the State Government to the original or where it is returned by the Government for amendment, the amended estimate and programme of work is not received by the Authority within one month of the receipt of the same by the State Government, it shall be deemed that the estimate and the programme of work have been approved by the State Government.
