Section 4 in The Orissa Development Authorities Rules, 1983
4. Salary, allowances and conditions of service of Vice-Chairman and members.
(1)The pay, allowances and the conditions of service of the Vice-Chairman and the whole-time members of the Authority shall be such as may be determined by the State Government from time to time.(2)The Chairman, Vice-Chairman and other members of the Authority may be paid such entertainment allowance and subject to such conditions and restrictions as may be determined by the Authority from time to time.(3)Subject to the provisions of the Act and these rules, the Vice-Chairman shall exercise control and supervision over the duties and functions of the whole-time members, officers and employees of the Authority.(4)The tour diary -(a)of the Vice-Chairman shall be approved by the Chairman;(b)of the members shall be approved by the Vice-Chairman;(c)of the officers and employees of the Authority shall be approved by the Vice-Chairman or such members or officers as may be authorised by the Vice-Chairman from time to time.(5)The power in respect of granting leave to Vice-Chairman and the whole-time members shall be exercised by such authority or authorities as may be determined by Authority.
