38. Functions to be performed by the District Valuation Committee.
- The District Level Valuation Committee shall -(a)Collect information of property value in relation to areas coming under jurisdiction of the respective planning authorities as notified under Orissa Development Authorities Act, 1982, Orissa Town Planning and improvement Trust Act, 1956 from time to time.(b)Analyse the proposed values in Forms No. 5, 6 and 7 as the case may be alongwith other information received from Sub-District Valuation Committee under Rule 39 and information collected from appropriate authorities.(c)Collect information and project values and property trends which shall be complied in the term of primary data alongwith existing date.(d)Compile and analyse the data, fix the guideline value.(e)Send these guideline values for approval of Government. After approval by Government, the Committee shall issue the market value guidelines for different areas of his own district without prejudice to the powers conferred on Collector under Section 47 of the Act.
