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State of Odisha - Section

Section 35 in Grama Panchayats Rules, 1968

35. [ [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]

(1)Tender notice shall be prepared by the following authorities within the monetary limit as noted against each.
(i) Secretary of the Grama Panchayat ... Upto Rs. 15,000
(ii) Junior Engineer of the Block ... Above Rs. 15,000 up to Rs. 1,00,000
(iii) Assistant Engineer including the Assistant Project Director,D.R.D.A.(Technical) ... Above Rs. 1,00,000 up to Rs. 2,00,000
(iv) Executive Engineer including Addl. Project Director(Technical) D.R.D.A. ... Above Rs. 2,00,000 upto Rs. 5,00,000
(v) Superintending Engineer, Panchayati Raj Deptt. ... Above Rs. 5,00,000:
Provided that in case of cross drainage works, other than hume pipe culverts before tender notices are prepared by the Junior Engineer or the Assistant Engineer, the design shall be approved by the Executive Engineer.
(2)It shall be the responsibility of the Block Development Officer to ensure that tender notices are prepared and supplied to the Grama Panchayat well in advance.]