Section 59 in The Orissa Development Authorities Rules, 1983
59. Classification of works and schedule of rates.
(1)Works shall be divided into two classes, namely : (a) Original works and (b) repairing and maintenance works. Original works shall include construction whether entirely new or of the nature of additions and alterations to existing works. The decision of the Vice-Chairman shall be final regarding the classification of works as stated above.(2)The schedule of rates applicable to the works undertaken by the State Government shall be applicable to the works undertaken by the Authority. Any extra percentage over and above such scheduled rates shall require the prior approval of the Authority.(3)All works undertaken by the Authority shall be executed by or under the guidance and supervision of the Engineer-member either departmentally or through contractors.(4)In case of works executed by contract, tenders shall be invited. In case of works done by daily labour through departmental-agency, the muster roll shall be the basis of the account for payment towards such labour.(5)The muster roll shall be maintained in such form as may be approved by the Authority and must be written daily before the labourers begin work. Payments shall be made in the presence of the Engineer/member or an officer authorised by him who shall record the disbursement certificate at the foot of the muster roll. Details of measurement shall be recorded in the Measurement Book.
