Section 111(1) in The Orissa Development Authorities Rules, 1983
(1)Subject to the provisions of the Act and these rules-(a)the duties of the Engineer-member shall be to ensure proper execution of all works undertaken by or on behalf of the Authority including satisfactory quality of such works and to perform all other functions which are incidental or consequential to execution of work;(b)the duties of the Finance-member shall be to -(i)get the budget of the Authority prepared and transmitted to the State Government in time,(ii)ensure that the finances of the Authority are administered strictly according to the provision of the Act and these rules,(iii)ensure maintenance of all relevant registers in respect of finances and accounts of the Authority,(iv)ensure that compliances of the audit reports are transmitted to the appropriate authorities in time, and(v)cause transmission of such reports and returns to such authorities as laid down in the Act and these rules or as may be directed by the State Government or determined by the Authority, from time to time;(c)the duties of the planning member shall be to-(i)prepare interim comprehensive and zonal development plans,(ii)modify development plans,(iii)prepare town planning schemes, and(iv)regulate development of land and buildings as per the provisions of Chapter V of the Act including matters incidental and consequential thereto :Provided that in respect of matters touching any of the items referred to under Clauses (i) and (j) of Sub-rule (3) of Rule 10 prior consultation with Architect-member shall be necessary.(d)the duties of Architect-member shall be to prepare development schemes as per the provisions of Section 21 and shall do all such things incidental thereto.
