Section 112 in The Orissa Development Authorities Rules, 1983
112. Authentication of development plans.
(1)Every development plan, which is finally approved under the Act shall be drawn up in triplicate and every such plan shall be authenticated on every page thereof under the seal and signature of the Secretary to the Government, or any other officers not below the rank of a Deputy Secretary to Government as the Secretary may authorise in writing. One such plan shall be deposited with the Director under his seal, the second copy shall be deposited with the Authority concerned and the third one to be deposited with the State Government.(2)Notwithstanding anything contained in Sub-rule (1), every such plan required to bear the signature of the Secretary to Government or the authorised officer shall be deemed to be properly signed if the first and the last pages of such plan are signed by the Secretary to Government or the authorised officer thereon, as the case may be.(3)Every such development plan deposited with the Director under Sub-rule (1) shall be kept under lock and key and in the custody of the Director or any officer authorised by him in this behalf and shall not be utilised unless it is required for production in any Court or by any Authority duly empowered in this behalf by the State Government for verifying any entry made or alleged to be made in any such plan.(4)Where a development plan or any part thereof is produced for verification, such plan or part thereof, after the relevant entries therein are duly verified, shall be re-sealed with the seal of the Director and then deposited with him or with the authorised officer in the manner aforesaid.(5)If any officer or person having the custody of a development plan or any part thereof makes or causes to be made any change in such plan or in any part thereof, such change not being authorised by or under the provisions of the Act, he shall on conviction, be punished with fine which may extend to one thousand rupees.
