Section 11(2) in The Orissa Development Authorities Rules, 1983
(2)The Authority shall, at any time before the publication of the comprehensive development plan under Sub-section (1) of Section 13, prepare a time schedule for preparation and publication of zonal development plans of all the zones into which the draft comprehensive development plan might have been divided under Clause (a) of Sub-section (2) of Section 9 and forward the same to the State Government for approval.
