Section 31 in The Orissa Municipal Corporation Rules, 2004
31. Annual Statement of Work.
(1)The City Engineer shall, before the preparation of budget and final selection of works, furnish a statement of works with estimated cost to be executed during the ensuring year to the Standing Committee for Public Works.(2)The Commissioner shall take up the repair works and contingency expenditure of rupees one lakh. Beyond rupees one lakh approval of Mayor shall be required.(3)The works shall be taken up on any land vested with the Corporation, and the Corporation may take up any work on the land or property owned by the Government or any other authority with their written consent in the larger interest of the public.
