Section 7(2) in The Orissa Housing Board Rules, 1970
(2)For the execution of works or the supply of any materials or goods by or on behalf of or in favour of the Board, the rules and forms prescribed by the Orissa Public Works Department in respect of tender and contracts shall, as far as practicable be followed :Provided that the Board shall have power to make additional conditions in the forms of contract if the Board desires to do so.
