Section 25 in The Orissa Development Authorities Rules, 1983
25. Publication and approval of development scheme.
(1)As soon as may be, after a development scheme has been prepared under Section 21 the Authority shall publish a notice in the manner as laid down in Section 106 and also in the Gazette of the preparation of such scheme and the place or places where copies of the same may inspected, inviting objections and suggestions in writing from the public to be filed within thirty days from the date of publication of such notice in the Gazette; provided that no such notice under this sub-rule shall be required where all lands covered by the development scheme belong to the Authority or to the State Government.(2)After the expiry of the period allowed under Sub-rule (1) for filing objections and suggestions, the Authority shall consider all the objections and suggestions received and shall, after-allowing reasonable opportunity of being heard, to any person who has made a request of being so heard, make such modifications in the development scheme as it considers proper within a period of ninety days from the date of the expiry of the notice period allowed under Sub-rule (1), and shall submit the said development scheme with or without modifications, for approval to the State Government.(3)If development scheme is not required to be published under the proviso to Sub-rule (1), the Authority shall immediately after preparation of such scheme forward the same with all the relevant particulars to the State Government for approval.(4)The State Government may, within three months of the receipt of the development scheme under Sub-rule (2) or (3), either accord its approval to the scheme with or without modification, or refuse such approval.(5)Immediately after a development scheme published under Sub-rule (1) is approved by the State Government under Sub-rule (4) the Authority shall publish a notice in the manner as laid down in Section 106 and in the Gazette of the approval of the development scheme and such notice shall state the place or places and the time at which the said schemes shall be open to inspection of the public and date from which the development scheme shall come into operation.Chapter-VI Town Planning Scheme
