Section 58(1) in The Orissa Development Authorities Rules, 1983
(1)The Engineer-member shall furnish annually a statement of works with estimated cost for execution during the ensuing year to the Authority, sufficiently in advance before the preparation of the Budget and final selection of works shall be decided by the Authority. All estimates shall be countersigned by the Vice-Chairman and be laid before the Authority for administrative sanction. A register of estimates and corresponding allotment shall be maintained in such form as may be determined by the Authority.
