Section 82 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
82. Schedule of rates.
(1)In carrying out work departmentally, by contract and through any other specified mode, the Schedule of rates to be applicable for works of the Panchayat Samiti shall be determined by Government by a general or special order.(2)In case it is felt necessary to allow rates over and above the Schedule of rates, the Collector concerned, may allow such rates over and above schedule of rates as deemed expedient, through such procedure as fixed by Government.(3)All such rates allowed by the Collector shall have effect only for the financial year or such period within the financial year as fixed by him. Such rates may be renewed by the Collector from time to time.
