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State of Odisha - Section

Section 386 in Orissa Municipal Rules, 1953

386.

The Local authority shall forward copies of all its proceedings relating to works to the Inspector of Local Works who may make such observation thereon as he thinks fit for the consideration of the Local authority.Form No - W-I[Rule 332](To be printed on open foolscape)Register of Estimate and Allotment
Sl. No. Work Estimate Previous year's expenditure, if
Date of receipt Date of Sanction Amount Authority (resolution number and date)
1 2 3 4 5 6 7
        Rs.a.p.   Rs.a.p.
Current year's allotment Current year's expenditure Total expenditure to the end of the year Whether Completed or not Remarks
Authority Amount Voucher No. Amount
8 9 10 11 12 13 14
      Rs.a.p.      
Form - W-II[Rule 340](To be printed on open foolscape)Nominal Muster RollName of work......
Designation Number Name Father's Name
1 2 3 4
       
Month
1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23 24 25 26 27 28 29 30 31
5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23 24 25 26 27 28 29 30 31 32 33 34 35
                                                             
Total Rate Amount Date of payment Signature of labour when he is able to write hisname Initials and remarks of the paying officer
36 37 38 39 40 41
           
Grand total of the Muster RollCertified that the above payments have been made by me in person
(Signature)Designation of the Paying Officer
Form No.-W-III[Rule 341](To be printed on half foolscape breadthwise)Space forembossingstampName of Work...............Name of Contractor.........Contract Agreement Form for worksI do hereby agree to execute the undermentioned description of work in accordance with the conditions noted on the reverse and in consideration of payment being made by the Municipal Council at the rates specified in the following schedule for the quantity of work executed:
Description of work Quantity Rate Unit Amount Remark
    Rs. a.p.   Rs. a.p.  
Conditions (Reverse)