(1)Every contract for the execution of any work or the supply of any materials or goods which involves expenditure exceeding one thousand rupees shall be in writing and be affixed with the common seal of the Board.(2)For the execution of works or the supply of any materials or goods by or on behalf of or in favour of the Board, the rules and forms prescribed by the Orissa Public Works Department in respect of tender and contracts shall, as far as practicable be followed :Provided that the Board shall have power to make additional conditions in the forms of contract if the Board desires to do so.
