Section 68(1) in The Orissa Development Authorities Rules, 1983
(1)Tenders on behalf of the Authority, shall be invited by the Engineer-member or any other officer authorised by the Engineer-member by way of-(a)advertisement at least in one local newspaper circulating within the area under the jurisdiction of the Authority;(b)affixing a notice at the Head and Branch offices of the Authority and other local offices of Departments of Government connected with the execution of work.
