Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 5 in The Orissa Development Authorities Act, 1982

5. Advisory Council.

(1)The State Government shall, as soon as may be after the constitution of the Authority, by notification, constitute an advisory Council for the purpose of advising the Authority on the preparation of development plans and development schemes and on such other matters relating to the planning of development, or arising out of, or in connection with, the administration of this Act as may be referred to it, by the Authority.
(2)The Advisory Council shall consist of the following members, namely :((a) The President, who shall be appointed by the State Government;] [Substituted vide Orissa Gazette Extraordinary No. 2185/15.12.1984 Ordinance. No. 12 of 1984.][(a-1) the Vice-Chairman, member ex officio;] [Inserted vide Orissa Gazette Extraordinary No. 2185/15.12.1984 Ordinance. No. 12 of 1984.]
(b)the members of the Authority referred to in Clauses (g) and (h) of Sub-section (5) of Section 3, member ex officio;
(c)a member of the Orissa Legislature, representing the whole or any part of the development area, to be nominated by the State Government-member;
(d)other members not exceeding fifteen in number to be nominated by the State Government of whom at least five shall be such non-officials who in the opinion of the State Government have special knowledge or practical experience of matters relating to labour, industry, landscaping, economics or environmental science.
(3)The Advisory Council shall meet twice in a year and shall have the powers to regulate its own procedure.
(4)Members of the Advisory Council, other than the ex officio members shall hold office during the pleasure of the State Government,
(5)Members of the Advisory Council excepting the members specified in Clause (e) of Sub-section (2) may be paid such fees and allowances for attending its meetings, as may be determined by regulations made in this behalf.Note - [In exercise of the powers conferred by Sub-section (1) of Section (5) read with Clause (b) of Sub-section (2) of the said section, the State Government do hereby appoint the Chairman of Choudwar Municipal Council as a member of the Advisory Council of Cuttack Development Authority with effect from the 1st day of September, 1983.] [Vide Notification No. 37706-HUD, dated 31.8.1983.]Note - [In exercise of the powers conferred by Sub-section (1) of Section 5 of the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), the State Government do hereby constitute an Advisory Council for Bhubaneswar Development Authority with effect from the 1st day of September, 1983 consisting of the following members namely : [Vide Notification No. 37628-HUD/31.8.1983.]
1. Vice-Chairman of Bhubaneswar Development Authority Ex officioPresident
2. Secretary, Housing and Urban Development Department or hisrepresentative Ex officioMember
3. Chairman, Bhubaneswar Municipal Council Ditto
4. Chairman, Jatni Notified Area Council Ditto
5. Chairman, Khurda Notified Area Council M. L. A., JatniConstituency Member Ex officioMember.
7. Chief Architect, Orissa, Bhubaneswar Member
8. Director of Town Planning, Orissa, Bhubaneswar Member
9. Director of Estates and ex officio Deputy Secretary toGovernment, General Administration Department Member
10. Chief Engineer, Roads, Orissa, Bhubaneswar Member
11. Chief Engineer, Public Health, Orissa, Bhubaneswar Member
12. Chief Conservator of Forests Orissa, Cuttack Member
13. Secretary to Government, Finance Department or his nominee Member
14. Director of Tourism Orissa, Bhubaneswar Member
16. Vice-Chancellor Orissa University of Agriculture andTechnology, Bhubaneswar Member
16. Member of Parliament Member
17. M. L. A., Khurda Constituency Member
18. M. L. A., Bhubaneswar Constituency Member
19. President, Bhubaneswar Chamber of Commerce Member.]
Note. - [In exercise of the powers conferred by Sub-section (1) of Section 5 of the Orissa Development Authorities Act, 1982 (Orissa Act, 14 of 1982) the State Government do hereby constitute an Advisory Council for Cuttack Development Authority with effect from the 1st day of September, 1983 consisting of the following members, namely : [Vide Notification No. 37635-HUD/31.8.1983.]
1. Vice-Chairman of Cuttack Development Authority Ex officioPresident
2. Chairman, Cuttack Municipal Council Ex officioMember
3. Chief Architect Orissa, Bhubaneswar Member
4. Director of Town Planning, Orissa, Bhubaneswar Member
5. Chief Engineer, Roads, Orissa, Bhubaneswar Member
6. Chief Engineer, Public Health, Orissa, Bhubaneswar Member
7. Chief Conservator of Forests, Orissa Cuttack Member
8. Secretary to Government, Finance Department or his nominee Member
9. Director of Tourism, Orissa, Bhubaneswar Member
10. Vice-Chancellor, Utkal University, Vani Vihar, Bhubaneswar Member
11. Member of Parliament Member
12. M. L. A., Cuttack Sadar Member
13. President, Cuttack Chamber of Commerce Member