Section 279(1) in The Orissa Municipal Corporation Act, 2003
(1)At least seven days before entering into any contract or the execution of any work or the supply of any materials or goods which will involve an expenditure of twenty thousand rupees, the Commissioner shall give notice by advertisements inviting tenders for such contract:Provided that the Standing Committee on Contracts may, at the instance of the Commissioner and for reasons, which shall be recorded in its proceedings, authorize the Commissioner to enter into a contract without inviting tenders.
