Section 69(1) in The Orissa Development Authorities Rules, 1983
(1)Before tenders are invited for the execution of the work on contract, tender documents shall be prepared which shall include-(i)a complete set of drawings showing the general dimension of the proposed work and so far as may a necessary, details of the various parts of the work;(ii)a complete specification of the work to be done and of the materials to be used, unless reference can be made to some standard specifications;(iii)a schedule of the quantities of various description of works :Provided that in case of lump-sum contract, preparation of schedule of quantities may not be necessary ; and(iv)terms and conditions governing the contract.
