Section 11 in The Orissa Development Authorities Rules, 1983
11. Time-limit for preparation and approval of development plan.
(1)The Authority shall prepare and publish the interim development plan not later than one year and the comprehensive development plan not later than four years from the date of the constitution of the Authority under Sub-section (3) of Section 3 :[Provided that the State Government may, on request made by the Authority from time to time, by order, extend the aforesaid period, as it may deem fit.] [Substituted vide Orissa Gazette Extraordinary No. 118/2.2.1991-SRO No. 71/91/2.2.1991-HUD Notification No. 4518/2.2.1991.](2)The Authority shall, at any time before the publication of the comprehensive development plan under Sub-section (1) of Section 13, prepare a time schedule for preparation and publication of zonal development plans of all the zones into which the draft comprehensive development plan might have been divided under Clause (a) of Sub-section (2) of Section 9 and forward the same to the State Government for approval.(3)The State Government may, within three months of the receipt of the time schedule under Sub-rule (2) communicate approval to the said time schedule to the Authority with or without modification.(4)If the approval to the time schedule is not communicated by the State Government within the period specified in Sub-rule (3), the time schedule shall be deemed to have been approved by the State Government without any modification.(5)The Authority shall, immediately after forwarding the time schedule to the State Government under Sub-rule (2) proceed to prepare and publish the zonal development plans within the periods specified in the time schedule.(6)If the State Government effect any modification in the aforesaid time schedule, the Authority shall prepare the zonal development plans within the modified periods.(7)The State Government may on recommendation based on reasonable grounds made by the Authority, extend the period specified in the time schedule for the preparation of zonal development plans by such period as it may think fit.
