Section 79A in The Orissa Development Authorities Rules, 1983
79A. Receipt of moneys, and deposit in Bank.
(1)All or any money received by the Authority shall be deposited in any scheduled bank or banks as may be approved by it in this behalf, to be credited to an account which shall be styled as "Fund of the............. (Name of the town/area) Development Authority".(2)Any person required to pay money to the Authority may, instead of making payment to the Authority directly, deposit the same to the credit of the said Fund.
