Section 58 in The Orissa Development Authorities Rules, 1983
58. Annual statement of works and commencement.
(1)The Engineer-member shall furnish annually a statement of works with estimated cost for execution during the ensuing year to the Authority, sufficiently in advance before the preparation of the Budget and final selection of works shall be decided by the Authority. All estimates shall be countersigned by the Vice-Chairman and be laid before the Authority for administrative sanction. A register of estimates and corresponding allotment shall be maintained in such form as may be determined by the Authority.(2)No new works shall be commenced until the plans and estimates have been approved and an allotment made by the Authority. The allotment sanctioned shall in no case be exceeded without proper sanction. Emergent works, however, may, with the approval of the Vice-Chairman, commence in anticipation of the sanction, provided that regular plans and estimate, shall be submitted at the earliest opportunity.(3)No repair works shall be commenced unless the necessary funds for the same have been allotted by the Authority.
