Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 71 in The Orissa Development Authorities Rules, 1983

71. Check measurement.

(1)The measurement of every work executed shall be entered in Measurement Book to be maintained in such form as may be determined by the Authority.
(2)The Officer who shall measure the work and make entries in the Measurement Book shall be determined by the Engineer-member.
(3)The Officer authorised by the Engineer-member shall check, measure the works at least ten per cent in respect of that work covered by running bill and five per cent in respect of that covered by a final bill.
(4)When measurements are taken jointly by senior and junior officers the entry in the Measurement Book shall be signed by both such senior and junior officers.
(5)For the purpose of check measurement, the check measuring officer shall obtain from the officer-in-charge of the work Measurement Book in which the measurement of the work concerned has been recorded. He shall note in the Measurement Book under his initial the date or dates on which the check, measurement was actually performed together with the difference, if any, noticed by him in the measurements.
(6)When the check, measuring officer happens to measure a work prior to it being measured by the officer-in-charge of the work, the former shall record the measurement in a separate book to be kept for that purpose and as such shall at once communicate the details of such measurement to the officer in charge of measurement for incorporation in his Measurements Book and preparation of bills.