Section 67(3) in The Rajasthan District Boards Act, 1954
(3)Where the plans or estimates of a project have, in accordance with any rule made in this behalf, been sanctioned by the Board, and the execution of the work has been entrusted by the Board to an Engineer in its service or employment, the Board, with the previous sanction of the Director of Local Bodies may empower by resolution such Engineer to sanction all contracts, or any one or more contracts of any particular description, required for the execution of the project, and may in like manner impose any condition or restriction on the exercise of the power so conferred.
