Section 60(2) in The Orissa Development Authorities Rules, 1983
(2)Every contract shall be made on behalf of the Authority by the Vice-Chairman or any member or officer or the Authority authorised by the Vice-Chairman in this behalf [in consultation with Member (Finance)] [Added by SRO No. 555/2004, O.G.E. No. 1713 dated 2.12.2004.] :Provided that -(a)a contract involving an expenditure exceeding twenty-five thousand rupees but not exceeding [one crore] [Substituted by SRO No. 555/2004, O.G.E. No. 1713 dated 2.12.2004.] rupees shall not be made without the previous sanction of the Authority; and(b)a contract involving an expenditure exceeding twenty lakh rupees shall not be made without the previous sanction of the State Government.
