Section 60 in The Orissa Development Authorities Rules, 1983
60. Power to make and perform contracts and sanction of expenditure.
(1)The Authority may enter into and perform all such contracts as it may consider necessary or expedient for carrying out any of the purposes of the Act, these rules and the regulations made under the Act.(2)Every contract shall be made on behalf of the Authority by the Vice-Chairman or any member or officer or the Authority authorised by the Vice-Chairman in this behalf [in consultation with Member (Finance)] [Added by SRO No. 555/2004, O.G.E. No. 1713 dated 2.12.2004.] :Provided that -(a)a contract involving an expenditure exceeding twenty-five thousand rupees but not exceeding [one crore] [Substituted by SRO No. 555/2004, O.G.E. No. 1713 dated 2.12.2004.] rupees shall not be made without the previous sanction of the Authority; and(b)a contract involving an expenditure exceeding twenty lakh rupees shall not be made without the previous sanction of the State Government.(3)Every estimate for the expenditure of any sum for carrying out any of the purposes of the Act or these rules or the regulations made under the Act shall be subject to the approval of the Authority or authorities empowered under Sub-rule (2) to make or, as the case may be, to sanction the making of a contract involving the expenditure of a like sum.(4)Provisions of Sub-rules (2) and (3) shall apply to every, variation abandonment of a contract or estimate as to an original contract or estimate.
