Section 11(1) in The Orissa Development Authorities Rules, 1983
(1)The Authority shall prepare and publish the interim development plan not later than one year and the comprehensive development plan not later than four years from the date of the constitution of the Authority under Sub-section (3) of Section 3 :[Provided that the State Government may, on request made by the Authority from time to time, by order, extend the aforesaid period, as it may deem fit.] [Substituted vide Orissa Gazette Extraordinary No. 118/2.2.1991-SRO No. 71/91/2.2.1991-HUD Notification No. 4518/2.2.1991.]
