Section 101 in The Orissa Development Authorities Rules, 1983
101. Maintenance of registers.
(1)Save as otherwise expressly provided in these rules for the purposes of proper maintenance of accounts and management of finances of the Authority, there shall be such registers including its forms as may be specified by the Authority maintained from time to time by such officer or employees as the Vice-Chairman may direct.(2)Daily, weekly, monthly, quarterly or, as the case may be, yearly verification of such registers shall be done by such members, officers or employees of the Authority as it may determine from time to time.Chapter-X Levy of Development Charge
