Section 39 in The Orissa Development Authorities Rules, 1983
39. Procedure for the Board of Appeal for deciding appeals.
(1)No business shall be transacted by a Board of Appeal unless all the members are present.(2)Where any member of the Board of Appeal ceases to act, the Board shall proceed with any business in hand as a new member is appointed under Sub-section (7) of Section 38 and it shall not be necessary to transact any business de novo by reason of such change in the constitution of the Board of Appeal.(3)The Board of Appeal shall record its decision in writing in every case where the proposal of the Valuation Officer under Clauses (iii), (iv), (vi), (vii), (viii), and (x) of Sub-section (3) of Section 35 is modified, varied or rejected by it.(4)On receipt of a copy of appeal preferred to it under Section 37, the Board of Appeal shall give such notice as it deems sufficient to the parties concerned.(5)The Board shall meet and adjourn as it thinks proper with due regard to despatch of business, but shall decide all appeals received within a period of twelve months from the date of constitution of the Board of Appeal.
