Section 66 in The Orissa Development Authorities Rules, 1983
66. Invitation and acceptance of tender.
(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.(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.
