Section 112(1) in The Orissa Development Authorities Rules, 1983
(1)Every development plan, which is finally approved under the Act shall be drawn up in triplicate and every such plan shall be authenticated on every page thereof under the seal and signature of the Secretary to the Government, or any other officers not below the rank of a Deputy Secretary to Government as the Secretary may authorise in writing. One such plan shall be deposited with the Director under his seal, the second copy shall be deposited with the Authority concerned and the third one to be deposited with the State Government.
