Section 92 in The Orissa Development Authorities Rules, 1983
92. Bi-annual report.
(1)The Authority shall submit to the State Government by the 1st November of each year and 1st May of the following year a Progress Report based on its activities and accounts of the first six months and the subsequent six months of the financial year, respectively.(2)The Progress Report under Sub-rule (1) shall be in such form as the State Government may determine.
