Section 60(3) in The Orissa Development Authorities Rules, 1983
(3)Every estimate for the expenditure of any sum for carrying out any of the purposes of the Act or these rules or the regulations made under the Act shall be subject to the approval of the Authority or authorities empowered under Sub-rule (2) to make or, as the case may be, to sanction the making of a contract involving the expenditure of a like sum.
