Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 32 in The Orissa Municipal Corporation Rules, 2004

32. Basic Schedule of Rates.

(1)The Government in Works Department basic schedule of rates and extra percentage permissible for any local area shall be adopted by the Corporation for the Corporation works.
(2)All estimates shall be prepared in accordance with the current schedule of rates approved by the Works Department.
(3)All changes in the scheduled rates during the currency of the year shall, likewise, be applicable for Corporation works.
(4)The schedule of rates of the Public Health Engineering Department shall be adopted in support of sanitary projects.