Section 66(2) in The Orissa Development Authorities Rules, 1983
(2)Where tenders are not invited or dispensed with, the work shall be executed through a registered contractor at rates which shall not ordinarily exceed the schedule of rates applicable to Authority's works. Where on ground of urgency or either special reasons to be recorded in writing it is proposed to allow rates exceeding those in the schedule of rates applicable, prior approval of the Authority shall be obtained.
