Section 61 in The Orissa Development Authorities Rules, 1983
61. Execution of contract.
(1)Every contract made shall be entered into in such manner and in such form as the Authority may determine from time to time.(2)The common seal of the Authority shall be affixed on every contract or agreement and every such contract or agreement made may be varied or discharged in the like manner and form.(3)The common seal of the Authority shall remain under the custody of such officer or employees of the Authority as the Vice-Chairman may by written order direct, and shall not be affixed on any contract or other instrument except in the presence of another officer of the Authority, who shall sign the contract or instrument in token that the same was sealed in his presence.(4)Every contract for the execution of any work or for supply of any materials or goods shall be in writing and shall be sealed.(5)The signature of another officer of the Authority as provided in Sub-rule (3) shall be in addition to the signature of at least two witnesses to the execution of such contract or instrument.(6)A contract not executed in the manner provided for in these rules shall not be binding on the Authority.
