Section 125 in The Orissa Development Authorities Act, 1982
125. Procedure for making rules and regulations.
(1)In making rules or regulations under Section 123 or 124, a draft of the same shall be published in the Gazette.(2)There shall be published with the draft a notice specifying a date, being not earlier than fifteen days, on or after which the draft shall be taken into consideration.(3)The State Government or the Authority, as the case may be, shall consider any objection or suggestion, if any, that may be received before the specified date and make such alterations or modifications as it may deem fit.(4)All rules and regulations so made shall be published in the Gazette and shall come into force on the date of such publication.
