Section 73 in The Orissa Development Authorities Rules, 1983
73. Laying of estimates and programme of work.
(1)The Vice-Chairman shall, at a special meeting to be held in the month of December in each year, lay before the Authority, an estimate of income and expenditure and programme of work of the Authority for the next ensuring financial year.(2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Authority and for the efficient administration of the Act.(3)Every such estimate shall differentiate capital and revenue accounts, hereinafter provided.(4)The annual estimate shall be in Form XVI and the programme of work in Form XVII.(5)The annual estimate shall also contain a statement of honoraria and salaries and allowances of members, officers and employees of the Authority in Form XVIII.
