This procedure will also apply to modifications of the proposals originally approved, if likely to necessitate eventual submission of a revised estimate, to material deviations from the original proposals, even though the cost of the same may possibly be covered by savings on other items, and to cases where the detailed estimates, when prepared, exceed the amount administratively approved by more than 10 per cent or 5 per cent in the case of residential buildings involving excess over the admissible outlay. In these cases, as also in cases in which it becomes apparent, during the execution of the work that the amount administratively approved will be exceeded by more than 10 percent or 5 per cent, as the case may be, owing to increase of rates or other causes, the revised administrative approval of competent authority must be obtained to the increased expenditure without delay, and in the case of modifications during construction, without awaiting the preparation of a detailed supplementary or revised estimate.
