Section 58(2) in The Orissa Development Authorities Rules, 1983
(2)No new works shall be commenced until the plans and estimates have been approved and an allotment made by the Authority. The allotment sanctioned shall in no case be exceeded without proper sanction. Emergent works, however, may, with the approval of the Vice-Chairman, commence in anticipation of the sanction, provided that regular plans and estimate, shall be submitted at the earliest opportunity.
