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State of Odisha - Section

Section 37 in Grama Panchayats Rules, 1968

37.

[(1) The authorities and their powers of acceptance of tenders shall be as follows :
(i) Upto Rs. 1,00,000 ... Sarpanch
(ii) Above Rs. 1,00,000 ... Grama Panchayat
(2)Where no contractor comes forward to submit tender for any work, the Grama Panchayat may execute the work through negotiations.] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]Provided that any work which is entrusted by negotiation will be treated as a contract for the purpose of these rules and all other formalities required shall be followed.
(3)In all other matters not expressly provided for in any of these rules, the rules, forms, registers and returns prescribed in Government codes, rules and regulations in force for the time being under the orders of Government or other competent authority, shall in so far as they are not inconsistent with these rules and the Act, apply to the works of the Grama Panchayat.