Section 44(5) in The Orissa Town Planning and Improvement Trust Act, 1956
(5)The State Government shall consider every reference made to them under Sub-section (4), and -(a)if they consider that the Planning authority ought, in all circumstances, to have made a decision within the period mentioned in Subsection (2), shall direct the Planning authority to make a decision within such further period as the State Government may think reasonable; or(b)if they consider that it is, in all circumstances, expedient that a scheme should forthwith be framed, shall direct the said authority to proceed forthwith to frame a scheme. Such a direction may specify the type of scheme to be framed.
