- If the detailed estimate of any project when prepared exceeds the amount administratively approved by 10 per cent or more, or if it becomes apparent during the execution of any work that the amount administratively approved is likely to be exceeded by 10 per cent or more, owing to increase of rates or other causes, the revised administrative approval of the authority competent to accord original approval to the increased expenditure shall be obtained without delay. Similarly, revised administrative approval shall be obtained for important modifications of the proposal originally approved, even though the cost thereof may be covered by the saving on other items.
