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State of Odisha - Section

Section 40 in Grama Panchayats Rules, 1968

40.

The Grama Panchayat shall in no circumstances deviate from the sanctioned plan and estimate and rates accepted in the tender relating to a work and cases where this is considered necessary shall be reported by the Grama Panchayat to the authorities competent in each case to accord administrative approval. The authorities aforesaid shall in turn refer the matter to the Department who may have provided funds for the purpose if the proposed deviation involves extra expenditure.