Section 72 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
72. Registered contractors.
(1)Every Panchayat Samiti shall maintain a list of registered contractors, who shall be eligible for submitting tenders to the Panchayat Samiti for any work to be executed by the Panchayat Samiti.(2)Any person desirous of registering himself as a Panchayat Samiti contractor, shall apply to the Block Development Officer in writing, stating his qualification and previous experience alongwith a certificate of solvency from a competent Revenue Officer for not less than rupees one lakh? The Block Development Officer, after making enquiries shall, place such application before the Panchayat Samiti for obtaining approval of the Samiti to enlist the applicant as a contractor. The order of the Samiti on such application shall be communicated to the applicant.(3)An applicant having a diploma of degree in Civil Engineering-(a)need not produce a certificate of solvency and may be registered on application; and(b)may be exempted from payment of earnest money and one per cent initial security deposit.(4)The Panchayat Samiti may delete any one's name from the list of contractors if the work of the contractor is found to be unsatisfactory and such fact shall be communicated to the person concerned(5)Every Panchayat Samiti shall maintain a Register of Village Committee leaders/executants who are empanelled for execution of works in the Panchayat Samiti.
