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State of Odisha - Section

Section 34B in Grama Panchayats Rules, 1968

34B. [ [Inserted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.]

(1)The Grama Panchayat shall prepare a list of contractors for the purpose of execution of works in the Panchayat area.
(2)A person may apply to the Sarpanch of the Grama Panchayat for being enlisted as a contractor of the Grama Panchayat. The application shall be accompanied with a fee of rupees one hundred only duly deposited in the Grama Panchayat. The Sarpanch shall place the application in the next meeting of the Grama Panchayat for consideration. After the Grama Panchayat approves the candidature the name of the applicant shall be included in the list of contractors.
(3)The Grama Panchayat shall be competent to delete the name of a contractor from the list of contractors, for the reasons to be recorded in writing, after giving the affected person a reasonable opportunity of being heard.]