Section 63 in The Orissa Development Authorities Rules, 1983
63. Payments for execution of works.
(1)Running bills for payment in connection with the works executed or supply made on contract basis shall be drawn in such form as may be approved by the Authority and the payment shall be treated as payment on account subject to adjustment in the final bill which shall be drawn in the appropriate form to be approved by the Authority. The final bill shall be drawn only after the work or supply is completed or stopped or the contract rescinded.(2)When a work is completed a completion certificate signed by the Engineer-in-charge of the work certifying that the work has been satisfactorily completed shall be submitted alongwith the final bill. The said certificate shall be countersigned by the Engineer-member. In the absence of such a certificate no contractor shall be paid his final bill.
