Section 15(1) in The Orissa Housing Board Act, 1968
(1)Every contract shall be made on behalf of the Board by the Chairman :Provided that-(a)no contract involving an expenditure of rupees ten lakhs and above shall be made without the previous sanction of the State Government;(b)(i)no contract involving an expenditure of rupees three thousands and above shall, subject to Clause (a), be made without the previous sanction of the Board;(ii)no estimate or tender involving an expenditure of rupees three thousands and above shall, subject to Clause (a) be sanctioned or accepted, as the case may be, without the previous sanction of the Board.
