Section 10 in The Orissa Development Authorities Rules, 1983
10. Form and contents of comprehensive development plan.
(1)The draft comprehensive development plan shall consist of such maps, diagrams, charts, reports and other written matters of an explanatory or descriptive nature as pertain to the development of whole or part of the relevant area.(2)The written matters forming part of the comprehensive development plan shall include such summary of main proposals and such distinctive matter as the Authority may consider necessary to illustrate or explain the proposals indicated by maps, charts, diagrams and other documents.(3)The draft comprehensive plan may include all or any of the following-(a)reports of survey and analysis of the socio-economic features of the relevant area with special reference to the trends of growth of population, industries, businesses, commerce and such other matters as may relate to planned development;(b)"a land use plan" based upon such survey of the present use of land as may be necessary as well as analysis of estimated further needs and consisting of comprehensive proposals for the proper utilization of land such as agricultural, Governmental, commercial, industrial, residential, cultural, institutional, recreational, transportation and other activities;(c)"a transit and transportation plan" based upon report of survey and inventory of volume of traffic and capacity of existing roads, highways, railways and consisting of proposals for a system of streets, roads, highways and parking, loading, unloading and terminal facilities;(d)"a public utilities plan" consisting of proposals for provision of water, electricity, drainage and disposal of sewage and refuse;(e)"a housing plan" consisting of estimates of housing requirements and proposals relating to standards of new housing units;(f)reports of survey and proposals for environmental improvements or clearance or elimination of slums and blighted areas;(g)"education, recreation and community facilities plan" indicating proposals for parks, open spaces, recreational, educational and cultural centres ;(h)"a financial plan" containing capital improvement programmes, rough estimates of revenue and resources, estimates and objective of public services and such other physical matters and proposals for the implementation in stages of the comprehensive development plan;(i)"an administrative plan" consisting of proposals and recommendations for the administrative structure and procedure and processes, such as zoning, subdividing and building regulations as may be necessary for the implementation and periodic review of the comprehensive development plan; and(j)such other reports on specific developmental proposals, satellite-township schemes, industrial estates schemes, relocation, redensification or re-housing schemes, or improvement programmes for any specified purpose as in the opinion of the Authority are necessary for the planned development of the relevant area including suitable urban designs with urban design parameter floor area ratio, ground coverage, height, bulk control, setbacks and development designs for natural features and unused and waste urban land.(4)In the case of any contradiction between the particulars of proposal shown in one map and those shown in any other map or maps in respect of any land to which the draft comprehensive plan relates, the map of a larger scale shall prevail, and in the case of any contradiction between a map and a written matter, the later shall prevail.
