Section 66(1) in The Orissa Development Authorities Rules, 1983
(1)Tenders shall be invited for every work to be executed on contract :Provided that calling of tenders may be dispensed with by the Vice-Chairman in the case of an emergent work if the estimated cost of the work does not exceed twenty thousand rupees and the Engineer-member certifies that dispensation of calling of tenders shall be in the interest of the Authority.
