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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998

(3)The Assistant Executive Engineer (Rural Development) shall check measure the measurement of works in respect of the first and the final bills for works costing more than rupees fifty thousand and counter-sign all other intermediate bills after table check, that is after the scrutiny of the calculation and the correctness of the rates adopted. They shall, at the time of the table check of the intermediate bills, invariably examine whether any of the measurements in respect of any work should personally be check-measured by them in view either (i) of the nature and importance of the portion of the work to which the bill relates, or (ii) of the large amount involved, if they consider that such personal check-measurements are necessary, they shall carry out such check-measurements.