Section 77(1) in The Orissa Development Authorities Rules, 1983
(1)Notwithstanding anything contained in this Chapter, soon after an Authority is constituted under the Act, a special meeting of the Authority shall be held on such date as the Vice-Chairman may appoint and he shall at such special meeting before Authority an estimate of the income and expenditure and the programme of work of the Authority for the relevant financial year or the part thereof, as the case may be.
