Section 24A in The Orissa Municipal Corporation Act, 2003
24A. [ Obligations of Corporation. [Inserted vide O.G.E. No. 180 dated 13.2.2009, (O.A. No. 12 of 2009).]
(1)Every Corporation shall maintain its records duly catalogued and indexed in such manner and in such form as may be prescribed for the purpose of facilitating access to information specified in sub-section (2).(2)It shall be the duty of every Corporation to publish, save as otherwise provided, at quarterly interval,-(a)particulars of its organisation, functions and duties ;(b)the composition of council, committees and other bodies, by whatever name called, constituted, if any ;(c)minutes of proceedings of meetings of the council, committees and other bodies ;(d)a directory of its officers and employees ;(e)powers delegated to the officers and servants of the Corporation, if any, to grant concession, permit, licences, or authorisation for each activity;(f)audited financial statements consisting of a balance sheet, receipts and expenditure and cash flow statement prepared in the form and manner prescribed on at least half-yearly basis within two months of end of each such period ;(g)statutorily audited financial statements of the year within three months of the end of that year ;(h)particulars of each of the service undertaken by if ;(i)particulars of all plans, proposed expenditure, actual expenditure on major services provided or activities performed and reports on disbursement made ;(j)details of subsidy programmes on major services provided or activities performed by it and details of beneficiaries of such programmes including the manner and criteria of identification of such beneficiaries ;(k)particulars of the Master Plan, City Development Plan or any other development plan concerning to its area;(l)particulars of works as may be specified by notification, by the Government, in the official Gazette, together with information on the value of works, time of completion and details of contract ;(m)particulars of taxes, fees, fines, rents and such other sums received by it under this Act or otherwise and credited to the Corporation Fund in the previous year;(n)the taxes, fees, fines, rents and any other sums that remain uncollected and the reasons thereof ;(o)amount of tax assigned to it from out of any tax levied and collected by the Government;(p)grants released by the Central or State Government for implementation of any scheme, project and plan assigned or entrusted to it and the nature and extent of utilization ;(q)donation or contribution received, if any, from public or non-Governmental agencies ;(r)annual budget allotted to each ward ;(s)any permission or approval given for installation or eviction of any high-rise tower in Government land or in private land and building with terms and conditions of such approval or permission; and(t)such other information as may be prescribed.(3)The information specified in sub-section (2) may be published by at least two modes, as the Corporation deems fit, such as affixing it on the notice board of the Corporation or publishing it in the newspaper in regional language having wide circulation in the concerned Corporation area or by posting in internet or by public announcement or by any other mode, as may be prescribed.]
