Section 283 in The Orissa Municipal Corporation Act, 2003
283. Works costing more than rupees one crore.
(1)Where a project is framed for the execution of any work or services of works the entire estimate cost of which exceeds rupees one crore -(a)the Commissioner shall cause a detailed report to the Standing Committee to be prepared including such estimate and drawings as may be required and the Standing Committee shall place the same before the Corporation; and(b)the Corporation shall consider the report and may reject the project or may approve it either in its entirety or subject to modification.(2)Where the Corporation approves the project and the entire estimated cost exceeds rupees one crore, the report, subject to any modifications as aforesaid, shall be submitted to the Government.(3)The Government may reject the project or may sanction it either in its entirety or subject to modification.(4)The work shall not be commenced until the project has been sanctioned by the Government with or without modification.(5)No materials change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the Government.
