Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in Cuttack Development Authority (Planning and Building Standards) Regulations, 2001

(3)The pro-rata cost of, and the agencies to execute, public utility services shall be decided, from time to time, by a Committee consisting of the following members :
(1) Secretary, Housing and Urban Development Department, or hisnominee - Chairman
(2) Chief Engineer, Public Health - Member
(3) Chief Engineer, Public Works Department (Roads) - Member
(4) Executive Officers of Urban Local Bodies in the DevelopmentArea - Members
(5) Managing Director CESCO - Member
(6) Member Secretary, Orissa Water Supply and Sewerage Board - Member
(7) Director, Town Planning - Member
(8) Vice Chairman of the Authority - Member convenor
The Committee may fix separate costs for separate areas and localities. In areas where public utilities are not likely to be made available within a reasonable time, the committee may decide not to charge any fees at all. The decision of the Committee as to what is reasonable time will be final.