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State of Odisha - Section

Section 12 in Delegation of Financial Powers Rules, 1978

12. [ Contracts for purchase and works. [Substituted by F.D. No, 41531 dated 19.8.1980.]

(1)Subject to Sub-rules (2), (3) and (4) and the provisions of the Orissa General Financial Rules governing purchase of stores and execution of contracts, the powers of Administrative Departments and Heads of Departments to execute contracts and sanction on purchases shall be as follows :
Administrative Departments ... Full powers
Head of Departments ... Rs. 12.5 lakhs
(2)No agreement for contract for consultancy service with private firms or assistance for or technical collaboration with foreign Government/ Agencies shall be entered into without prior concurrence of the Finance Department.
(3)For exercise of powers under Sub-rule (1) Committees shall be constituted by Administrative Departments for each Department and Head of Department.
(i)The Committee for the office of a Head of Department shall consist of a senior officer and the Accounts Officer, if any of that office and a representative of the Directorate of Export Promotion and Marketing and the Administrative Department concerned. The Committee shall scrutinise cases involving expenditure exceeding Rs. 10,000/- but not more than Rs. 25 lakhs. The proceeding of the Committee, signed by members, shall be submitted to the Head of the Department who may sanction expenditure up to Rs. 12.5 lakhs. Cases involving expenditure exceeding Rs. 12.5 lakhs, together with a copy of the proceedings of the Committee shall be forwarded by the Head of the Department with his comments to the Administrative Department, who may sanction expenditure up to Rs. 25 lakhs.
(ii)The Committee in the Administrative Department shall consist of the Secretary of the Administrative Department, a representative each of the Finance Department, Law Department and the Directorate of Export Promotion and Marketing and the concerned Head of Department. The Financial Adviser of the Department will act as the Member Secretary. The Committee shall consider cases involving expenditure exceeding Rs. 25 lakhs. The recommendations of the Committee shall be placed before the Government in the Administrative Department for decision.
(4)The delegation of powers under this rule shall not apply to the cases regulated by the provisions of the Orissa Public Works Department Code.]