Section 48 in The Orissa Municipal Corporation Rules, 2004
48. Continuance of the power of Development Authorities.
(1)The planning performance of functions and implementation of schemes in relation to urban planning including town planning shall continue with the respective Development Authorities :Provided that -(i)the Development Authority shall take the advice of the Standing Committee for Planning and Development; and(ii)the Standing Committee for Planning and Development may recommend measures to the concerned Development Authority.(2)The Building Regulation shall remain in force in the Corporation area and concerned Development Authorities shall exercise the powers conferred on them in the Building Regulation in such area.
