Section 5 in The Orissa Town Planning and Improvement Trust Act, 1956
5. Execution of Town Plan.
(1)Subject to the provisions of this Act, the Director shall direct, assist and supervise planning authorities in the preparation and execution of Town Plans and Improvement Schemes for development of towns.(2)The Director shall advise the State Government in all matters with respect to the Town Planning Schemes that the Planning authorities may submit to the State Government for sanction under the provisions of this Act.
