Section 77 in The Orissa Development Authorities Rules, 1983
77. Special provisions as to the first estimate and programme of work after the constitution of the Authority.
(1)Notwithstanding anything contained in this Chapter, soon after an Authority is constituted under the Act, a special meeting of the Authority shall be held on such date as the Vice-Chairman may appoint and he shall at such special meeting before Authority an estimate of the income and expenditure and the programme of work of the Authority for the relevant financial year or the part thereof, as the case may be.(2)The provisions of Sub-rules (2) to (5) of Rule 73 and Rule 76 shall apply to the said estimates and programme of work.
