Section 65 in The Orissa Development Authorities Rules, 1983
65. Technical sanction.
(1)The Engineer shall be competent to accord technical sanction to plans and estimates in respect of all works that may be undertaken by the Authority. The Engineer-member may, however, with the prior approval of the Authority, delegate to an Engineer working in the establishment assigned to him-under Rule 111, the power to accord technical sanction to plans and estimates of such value as he may consider proper :Provided that no technical sanction to the plans shall be accorded except in consultation with the Architect-member.
