Section 100 in The Orissa Development Authorities Rules, 1983
100. Maintenance and procedure of accounts.
- Subject to the provisions of the Act and these rules, the manner in which and the procedure according to which the accounts of the Authority shall be maintained and finances administered in respect of-(a)budget estimates;(b)annual statement of accounts;(c)annual reports and returns;(d)audit of Authority's account;(e)cash book including subsidiary cash book;(f)transaction with Treasuries, Banks and financial institutions;(g)payment orders and payment of claims;(h)permanent advances;(i)temporary advances;(j)cheque books and cheques;(k)adjustment of accounts and advances;(l)deposits with the Authority;(m)quarterly and annual accounts;(n)investments;(o)loans;(p)financial powers of the members and officers of the Authority;(q)any other matters incidental or consequential to the finances and accounts of the Authority,shall be such, as may be determined by the Authority from time to time.
