Section 13 in The Orissa Development Authorities Rules, 1983
13. Appointment of Board of Enquiry.
(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.(2)No business of the Board shall be transacted at any of its meeting, unless at least three members of the Board are present from the beginning to the end of the hearing.
