Section 79(3) in The Orissa Development Authorities Rules, 1983
(3)The following items shall be exempted from the provisions of Sub-rules (1) and (2), namely :(a)re-payment of money belonging to contractors or other persons and held in deposit, and of moneys collected by, or credited to the Authority by mistake;(b)payments due under a decree or order of a Court passed against the Authority, or under an award of the Board of Appeal constituted under Section 38 or Tribunal constituted under Section 87;(c)sums payable under compromise of any suit or other legal proceedings or claim effected under Section 98;(d)sums payable under the Act by way of compensation ; and(e)payment required to meet some pressing emergency.
