Section 67 in The Orissa Development Authorities Rules, 1983
67. Registration of contractors.
(1)There shall be maintained a register by the Authority in such form as may be determined by it for registering its own contractors which shall be kept up-to-date and shall be scrutinised once in a year by the Engineer-member. Any deletion in or addition in the list of contractors so registered including blacklisting of a contractor shall require the approval of the Vice-Chairman.(2)The qualification of the Contractor, his solvency, the quality of work previously executed by him and all other relevant particulars shall be entered in such register as remarks.(3)Any person desirous of being registered as a contractor shall apply to the Engineer-member stating his qualification and previous experience, if any. The Engineer-Member or an officer authorised by him shall make a full enquiry and obtain orders of the Vice-Chairman on the application Provided that the order of the Vice-Chairman shall be communicated to the person concerned by the Engineer-member.(4)In the case of deletion or blacklisting of the name of a contractor from the Register or rejection of an application for registration as a contractor or matters connected thereto, the aggrieved person may prefer an appeal to the Authority within one month from the date of receipt of the relevant order. The decision of the Authority on appeal shall be final.(5)The fee for registration of a contractor shall be such as may be determined by the Authority for various categories of contractors.
