Section 123(3) in The Orissa Development Authorities Act, 1982
(3)The State Government shall have power to make rules-(a)in respect of conditions on which officers and employees of the Authority may be appointed, reduced in rank, suspended, discharged, removed or dismissed ;(b)in respect of accounts to be maintained by the Authority;(c)in respect of returns, statements, reports and accounts to be submitted by the Authority to the State Government ;(d)prescribing and defining the mutual relationship to be observed between the Authority and the local authority in any matter in which they are jointly interested ;(e)in respect of principles, guidelines, planning standards,building regulations, conditions and restrictions in accordance with which development may be undertaken or regulated ;(f)in respect of authentication of development plans at the time of approval by the State Government and custody thereof and the procedure for its production before Courts for verification ;(g)in respect of calling of tenders, security amount, acceptance of tenders, issue of work orders, entering into contract, execution of works, compromise of claims, and matters ancillary thereto ;(h)in respect of such other matter in relation to which the Authority shall make enquiry while considering applications for permission to develop;(i)in respect of the stages by which the development of any particular feature of a zone may be carried out;(j)in respect of the local enquiries or other hearing that may be made before a development plan is approved ;(k)in respect of the manner in which State Government land after transfer to the Authority shall be dealt with ;(l)in respect of matters related to leasing or hiring out or transfer of any property belonging to the Authority and matter ancillary or consequential thereto ;(m)in respect of the powers to be exercised and the functions to be performed by the members of the Authority including the Chairman and the Vice-Chairman.
