Section 72 in The Orissa Development Authorities Rules, 1983
72. Other miscellaneous matters pertaining to works.
- For any other miscellaneous matters in respect of works to be undertaken by the Authority including preparation and approval of plans and estimates calling of tenders, security amount, acceptance of tenders, issue of work order, entering info contract, execution of works, settlement of claims and matters ancillary thereto for which no provision has been made under this Chapter, they shall be dealt with in such manner as may be determined by the Authority from time to time.Chapter-IX Budget, Finance and Accounts
