Section 124(2) in The Orissa Development Authorities Act, 1982
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(i)the summoning and holding of meetings of the Authority, the time and the place where such meetings are to be held, the conduct of business at such meeting and the number of members necessary to form a quorum thereat, under Subsection (12) of Section 3 ;(ii)the salary and allowances and conditions of service of the Secretary and other officers and employees of the Authority under Subsection (2) of Section 4 ;(iii)fees and allowances that may be paid to the members of the Advisory Council for attending its meetings under Sub-section (5), of Section 5;(iv)the summoning and holding of meetings of a Committee constituted under Section 6, the time at and the place where such meetings are to be held, the conduct of business at such meeting and the number of members necessary to form a quorum thereat, under Sub-section (2) of Section 6 ;(v)the fee and allowances payable to the members of the Committee (other than the members of the Authority) for attending the meeting of the Committee or any work of the Authority under Sub-section (3) of Section 6 ;(vi)the manner of publication of the approved development plan under Sub-section (1) of Section 13 ;(vii)the procedure for carrying out the functions of the Authority under Chapter III ;(viii)the planning and building standards, under Clause (i) of Subsection (1) of Section 15 ;(ix)works for the maintenance, improvement and other alterations of any building for which permission shall not be required under Section 15;(x)the form in which application for permission under Sub-section (1) of Section 16 shall be made and, the particulars to be contained in and the documents to be accompanied with such documents;(xi)other matters relating to which the Authority shall make enquiry while considering application for permission to develop, under Sub-section (3) of Section 16 ;(xii)the form in which permission granted under Sub-section (3) of Section 16 shall be contained under Sub-section (5) of Section 16;(xiii)the manner in which order under Sub-section (3) of Section 16, shall be communicated to the applicant under Subsection (6) of Section 16 ;(xiv)the form in which the applicant shall draw the attention of the Vice-Chairman with regard to his application to develop under Sub-section (7) of Section 16 ;(xv)the form in which the Authority shall keep register of applications for permission, under Sub-section (11) of Section 16;(xvi)the particulars including informations as to the manner in which applications for permission have been dealt with to be contained in the register under Sub-section (12) of Section 16;(xvii)the terms and conditions subject to which use of any land and building in contravention of development plan may be continued under Section 19;(xviii)the form in which completion certificate shall be obtained by registered architect or engineer or a person approved by the Authority under Section 20;(xix)the regulations in accordance with which disposal of land or properties shall be done by the Authority under Section 76;(xx)the manner in which the properties belonging to or under the control of the Authority shall be managed ;(xxi)the manner in which approved development plan shall be accessible to the public, under the proviso to Sub-section (2) of Section 115;(xxii)any other matter which has to be or may be prescribed by regulations.
