Section 91 in The Orissa Development Authorities Rules, 1983
91. Annual report.
(1)Every Authority shall, within three months of the date of closing of each financial year, submit an annual report to the State Government.(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.
