Section 67(1) in The Orissa Development Authorities Rules, 1983
(1)There shall be maintained a register by the Authority in such form as may be determined by it for registering its own contractors which shall be kept up-to-date and shall be scrutinised once in a year by the Engineer-member. Any deletion in or addition in the list of contractors so registered including blacklisting of a contractor shall require the approval of the Vice-Chairman.
