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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979

(3)As soon as Administrative approval is accorded for the execution of a work, copy thereof shall also be endorsed by the [Secretary of the Board] [See Legislative Supplement Part III dated 23rd June, 1989.] to the [Accounts Officer, Chairman, Market Committee to the Secretary, Market Committee, as the case may be] [Substituted for the words 'Accounts Officer' vide Punjab Notification dated 10.5.2000.] who shall place the sanctioned amount in the Account of the Executive Engineer concerned within ten days of the date of receipt of Administrative approval, subject to the extent of budgetary provision provided that where the work is to be financed by a Committee, funds to the extent of budgetary provision shall be deposited with the Executive Engineer by the Committee concerned within the aforesaid period.