Section 283(1) in The Orissa Municipal Corporation Act, 2003
(1)Where a project is framed for the execution of any work or services of works the entire estimate cost of which exceeds rupees one crore -(a)the Commissioner shall cause a detailed report to the Standing Committee to be prepared including such estimate and drawings as may be required and the Standing Committee shall place the same before the Corporation; and(b)the Corporation shall consider the report and may reject the project or may approve it either in its entirety or subject to modification.
