Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Odisha - Subsection

Section 111(1)(b) in The Orissa Development Authorities Rules, 1983

(b)the duties of the Finance-member shall be to -
(i)get the budget of the Authority prepared and transmitted to the State Government in time,
(ii)ensure that the finances of the Authority are administered strictly according to the provision of the Act and these rules,
(iii)ensure maintenance of all relevant registers in respect of finances and accounts of the Authority,
(iv)ensure that compliances of the audit reports are transmitted to the appropriate authorities in time, and
(v)cause transmission of such reports and returns to such authorities as laid down in the Act and these rules or as may be directed by the State Government or determined by the Authority, from time to time;