Section 83 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
83. Delay in execution of work.
- Application for extension of time for the completion of the work on the ground of unavoidable hindrances shall be submitted to the Block Development Officer within 30 days of such hindrances in work. If the execution of work has been delayed due to reasons attributed to the Department, extension of time not exceeding the original contractual period may be allowed by the Block Development Officer. If the extension of time required exceeds the original contractual period, approval of the Collector for extension of time may be obtained. If the reasons of delay is attributable to the contractor after allowing an opportunity of being hard the contract shall be closed, with levy of penalty not exceeding 10% of the agreement value.
