Section 131 in The M.P. Municipal Accounts Rules, 1971
131. [ [Substituted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]
(1)The term 'Administrative approval' means the concurrence of the competent authority to the proposals for construction of a work oi additions and improvements to an existing work before professional and final sanctions are accorded.(2)(i)Administrative approval is required for all new works and improvements to existing works.(ii)proposal for administrative approval shall be accompanied by a preliminary estimate and plans.(3)Administrative approval shall be granted by the following authorities in all cases, namely :-(i)works and purchase the cost of which is to be borne entirely from the Municipal fund shall be sanctioned by the-(a)Chief Municipal Officer- upto Rupees 10,000 in case of Municipal Council and upto Rupees 5,000 in case of Nagar Panchayat.(b)President- upto Rupees 50,000 in case of Municipal Council and upto Rupees 25,000 in case of Nagar Panchayat.(c)President in-Council- upto Rupees 2 lacs in the case of Municipal Council and in the case of Nagar Panchayat upto Rupees 1 lac.(d)Council of a Municipal Council/Nagar Panchayat- Full Powers.(ii)when the cost of works and purchase of materials is to be incurred in whole or in part out of grants received from the State Government, the Administrative approval shall be given by the State Government or any officer authorised by it in this behalf.]Note. - In case of new buildings of an important character, the authority granting administrative approval may direct that the final detailed plan and estimate shall be submitted before according administrative approval.
