- Expenditure on construction and repairs executed by officers of the department is treated as contingent expenditure when it does not exceed Rs. 2,500 in amount. When the amount exceeds that sum, and the work is still executed by the department, the expenditure is treated as "work" expenditure of the department but this can only be done if the department has been specially vested with the administrative control of the expenditure.(G. O. no. 900-F.R., dated the 12th July, 1924.)Note. - The limit of Rs. 2,500 applies to the amount of each individual estimate, whether it relates to one building or group of buildings.
