Section 101 in The Orissa Town Planning and Improvement Trust Act, 1956
101. Estimates of income and expenditure to be laid annually before the Planning authority.
(1)The Chairman shall at a special meeting to be held in the month of December in each year, lay before the Planning authority, an estimate of the income and expenditure of the said authority for the next financial year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Planning authority and for the efficient administration of this Act.(3)Every such estimate shall differentiate capital and revenue funds, hereinafter provided and shall be prepared in such form, and shall contain such details, as the State Government or the Planning authority, may from time to time direct.(4)Every such estimate shall be completed and a copy thereof sent, by post or otherwise, to each member of the Planning authority, at least ten clear days before the date of the meeting at which the estimate is to be laid before the Planning authority.
