Section 11(1) in The Western Orissa Development Council Act, 2000
(1)The Council shall, subject to such terms and conditions, as the Government may, by order, specify from time to time, exercise the powers and perform the functions to -(a)upgrade -(i)the levels of development and remove regional imbalance in development; and(ii)the relative levels of development in different sectors in relation to each district [and part of district included, if any, under Sub-section (1) of Section 3] [Inserted vide Notification No. 7399-Legislative dated 31.5.2003 O.G.E.No. 824 dated 31.5.2003.] within the Council area, having regard to the levels of development of the State as a whole;(b)assess the impact of various development programmes in removing imbalances in development and in achieving overall development within the Council area;(c)prepare appropriate long term and short term plans and programme for the removal of developmental, imbalances between different districts within the Council area, keeping in view the overall levels of development of the State;(d)suggest long term measures for removal of imbalances as aforesaid and ensure optimal utilisation of available resources for removal of such imbalances, keeping in view the potentialities of different districts within the Council area and the ways and means position;(e)formulate plans and programmes for equitable arrangements in providing adequate facilities for technical, educational and vocational training for the purpose of creating sufficient opportunity for employment in services under the control of the Government within the Council area;(f)prepare its own annual budget for the Council area;(g)prepare long term and short term plans for the development and advancement of the Council area;(h)prepare and execute projects relating to the development and advancement of the Council area;(i)supervise and review different development projects undertaken by different Agencies including that of the Government within the Council area;(j)suggest to the Government about different projects to be taken up within the Council area;(k)execute different development projects of the Council through different Agencies of the Government or through any other [agencies identified by the Government in the manner prescribed;] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.](l)review, supervise, co-ordinate and monitor different projects of Government in the Council area including issuance of administrative approval of proposals and selection of executants of Projects by the Council;(m)take loans in its own name with prior approval of the Government to implement various projects for the development and advancement of the Council area;(n)prepare, in each financial year, a Budget of its estimated receipts, including the annual grant-in-aid by the Government which shall not be less than rupees thirty crores, and disbursement for the following financial year and submit the same to the Government three months before the presentation of the State Budget; and(o)prepare in each financial year a supplementary Budget providing grant-in-aid to be made by the Government to the Council in the second phase, which shall not be less than rupees twenty crores, and make any modification of its Budget for that particular year and may [submit the same to Government for obtaining the approval of the State Legislature.] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.]
