Section 14 in The Orissa Development Authorities Rules, 1983
14. Enquiry and hearing.
- The Secretary of the Authority shall, after the expiry of the period for making objections and suggestions under Sub-rule (1) of Rule 12 fix a date or dates for hearing by the Board of any person or local authority who have made request of being heard and shall serve a notice on such person or Authority intimating the time, date and place of hearing :Provided that the Board may disallow personal hearing of any person or local authority if it is of opinion that the objection and suggestion made by such person or Authority is inconsequential, trivial or irrelevant.
