Section 13(1) in The Orissa Development Authorities Rules, 1983
(1)The Authority shall, for hearing and considering any objection or suggestion to the draft development plan, appoint a Board of Enquiry consisting of not less than three and not more than five members of the Authority :Provided that such Board shall have power to co-opt. not more than three members from amongst the members the Advisory Council constituted under Section 5.
