Section 282 in The Orissa Municipal Corporation Act, 2003
282. Power of several authorities to sanction estimates.
(1)The Commissioner may sanction any estimate the amount of which does not exceed rupees fifty lakhs independently.(2)When the amount of the estimate exceeds rupees fifty lakhs but does not exceed rupees seventy five lakhs, the sanction of the Standing Committee on Contracts shall be required.(3)Any estimate, the amount of which exceeds rupees seventy five lakhs but does not exceed rupees one crore and where the Corporation either generally or in any specified case so directs, any estimate the amount of which is less than rupees seventy lakhs shall require the sanction of the Corporation.
