Section 91(2) in The Orissa Development Authorities Rules, 1983
(2)The annual report shall contain inter alia particulars regarding the-(a)programme of work for the year under report;(b)progress of work during the year with particular reference to the -(i)land acquired,(ii)development carried out,(iii)amenities provided,(iv)development schemes prepared,(v)development plans prepared,(vi)town planning schemes prepared,(vii)details of any other activities entrusted to or undertaken by the Authority in accordance with the Act;(c)finance of the Authority;(d)changes, if any in the constitution of the Authority;(e)advisory Council and Committees;(f)the officers and staff of the Authority for its head and branch offices;(g)directions given by the State Government to the Authority and their compliances.
