Section 5(3) in The Orissa Development Authorities Rules, 1983
(3)The person to be appointed as the Secretary of the Authority may be drawn from the cadre of the Indian Administrative Service (senior scale) or Orissa Administrative Service (senior Class I) :[Provided that in case of non-availability of an officer of the cadre of the Indian Administrative Service (senior scale) or Orissa Administrative Service (senior Class I), the Government may where the population of the developmental area, according to the latest published census figures is less than two lakhs, appoint an officer of the care of the Orissa Administrative Service (junior Class I) or Orissa Administrative Services, Class II as the Secretary of the Authority.] [Added vide Orissa Gazette Extraordinary No. 1629/21.2.1992-SRO No. 1294/1992-H.U.D. Notification No. 46998/1.12.1992.]
