Section 125(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing, power, they shall have power to make Rules-(a)with regard to all matters expressly required or allowed by the Act to be prescribed by the State Government;(b)as to the conditions on which officers and employees of the Planning authority or of the Tribunal may be appointed reduced, suspended, discharged, removed or dismissed;(c)as to the Intermediate office or offices (if any) through which correspondence between the Planning authority and the State Government or other officers shall pass;(d)as to the accounts to be kept by the Planning authority;(e)as to the returns, statements, reports and accounts to be submitted by the Planning authority; and(f)prescribing and defining the mutual relations to be observed between the Planning authority and other Local authorities in any matter in which they are jointly interested.
