Preamble
*Orissa Development Authorities (Amendment) Act, 1993**
| [Orissa Act No. 3 of 1993] | [23rd March, 1993] |
An Act further to Amend The Orissa Development Authorities Act, 1982.
Be it enacted by the Legislature of the State of Orissa in the Forty-fourth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Orissa Development Authorities (Amendment) Act, 1993.
Section 2. Amendment of section 3
2. Amendment of section 3.- In the Orissa Development Authorities Act, 1982 (Orissa Act 14 of 1982), in section 3-
(i) in sub-section (5), for clause (b), the following clause shall be substituted, namely:-
"(b) a Vice-Chairman who shall be an officer of the Central or State Government to be appointed by the State Government either on whole-time or on parttime basis and shall be the Chief Executive of the Authority:
Provided that nothing in this clause shall debar the State Government to appoint a part-time Vice-Chairman during the vacancy caused due to the absence of the Vice-Chairman, either whole-time or part-time, to avoid dislocation in the functioning of the Authority;" and
(ii) in sub-section (9), for the words "Any member" the words "The Vice-Chairman and any member" shall be substituted.