Section 102(6) in The Orissa Development Authorities Rules, 1983
(6)The final proposal shall be submitted to the State Government including all suggestions and objections that might have been received by the Authority including the minutes of personal hearing, conducted, if any. While applying for the State Government's sanction for the levy of development charge, the Authority shall substantiate the proposal with such statement, plans, estimates and development works, etc. as may be relevant.
