(2)In all cases regarding residential buildings, information regarding the designation and average pay of the official for whom the building is intended should be furnished in the rent statement. Local officers should see that the rent statement accompanies each of such projects.(P. W. D. Resolution no. 7329-A., dated the 31st August 1937. The Compendium of Financial Delegation, 1953.)(i)The Chairman of the Executive Committee of the Netarhat School is empowered to accord administrative approval to all works in connection with the aforesaid school; residential or non-residential, up to a limit of Rs. 10,000 and to water-supply, sanitary and electric installation up to a limit of Rs. 5,000.(ii)The Principal of the Netarhat Residential School is empowered to accord administrative approval to all works in connection with the aforesaid school, residential or non-residential up to a limit of Rs. 5,000 and to water-supply, sanitary and electric installation up to a limit of Rs. 2,500.Note. - (i) All plans and estimates for buildings, water-supply, sanitary and electric installation shall be scrutinised and countersigned by the Principal before according administrative approval,(ii)The powers delegated above shall also be exercised by the Chairman and the Principal in respect of works to be done departmentally.(G. O. no. 34093-E., dated the 29th December 1954.)
