Section 3 in The Orissa Development Authorities Rules, 1983
3. Exclusion from and inclusion in a development area any area under Section 3 (2).
(1)For the purpose of exclusion of any area from or inclusion of any area in a development area under Sub-section (2) of Section 3, there shall be published by the State Government in the Gazette and in a local newspaper a draft of the proposal for such exclusion or inclusion giving details of the area to be so excluded, or included, as the case may be, from or in a development area inviting objections from the public within thirty days from the date of such publication in the Gazette.(2)In case of exclusion of any area from a development area a copy of the draft proposal shall be forwarded by the State Government to the Authority from whose jurisdiction such area is proposed to be excluded inviting its views on the proposal within such time as may be specified by the State Government.(3)Objections, suggestions and views received within the specified time shall be duly considered by the State Government before taking a final decision.(4)After a final decision is taken, the same shall be published in the Gazette and in a local newspaper and the concerned area shall stand excluded from or, as the case may be, included in a development area from the date of such publication in the Gazette.
