[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 364 in Orissa Municipal Rules, 1953
364.
[Tenders which exceed the estimate rate or amount shall not ordinarily be accepted. Where on the ground urgency or for other special reasons it is proposed to accept such tenders, the previous approval of the authority specified below shall be obtained :] [Substituted vide SRO No. 815/22.11.1983.]| Authority | Power | |
| (1) | (2) | |
| 1. [ [Substituted vide HUD Department Notification No.9798/8.3.1991.] | Municipal Council | If tendered are exceeds the estimated rate by not more than16%. |
| If Collector is the Chairman of the Council, he shallexercise the power given to Chief Engineer. | ||
| 2. | Inspector of Local works of the rank of Executive Engineer | If the tendered rate exceeds the estimated rate by more than10% but not more than 25%. |
| Explanation- Where the Municipal Engineer, is of therank of Executive Engineer, the Inspector of Local works of therank of Superintending Engineer shall be competent to exercisethis power. | ||
| 3. | Superintending Engineer | If the tendered rate exceeds the estimated rate by more than25% but not exceeding 40%.] |
| 4. | Chief Engineer | Full powers, except where the estimated cost exceeds Rs.25,00,000 by virtue of tendered rates. |
| 5. | Government | Where the estimated cost exceeds Rs. 25,00,000/- by virtue oftendered rates. |