Section 75 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
75. Execution of work.
- No work shall be commenced or liability incurred in connection with any work until-(a)Panchayat Samiti has approved the execution of the work;(b)To meet the expenditure during the same year;(c)Administrative approval has been obtained from the competent authority; and(d)Technical sanction has been obtained from the competent authority:Provided that when fund is received from Government or any other authority authorised by Government, for execution of specified work/works, Panchayat Samiti shall execute the work/works in accordance with the terms and conditions imposed by Government or the authority so authorised by Government ;Provided further that in case of an emergency arising out of damages caused by drought, fire, cyclone and such other natural calamities, works may be executed on the specific orders of the Chairman of the Samiti, who shall report the action so taken to the Samiti at the next meeting.
