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State of Odisha - Section

Section 36 in Grama Panchayats Rules, 1968

36.

[(1) The procedure relating to preparation of plan and estimate, according administrative approval, recording measurement and check-measurement of all categories of work taken up by Grama Panchayat shall be as follows :
(A) Works Costing Upto Rs. 50,000
(i) Plan and Estimate ... Plan and estimate shall be prepared by the Junior Engineer ofthe Block
(ii) Administrative approval ... Sarpanch
(B) Works Costing Above Rs. 50,000/- Below Rs. 1 Lakh
(i) Plan and Estimate ... Plan and estimate shall be prepared by the Junior Engineer andshall be countersigned by the Assistant Engineer of the Block
(ii) Administrative approval ... Sarpanch
(C) Works Costing More Than Rs. 1 Lakh
(i) Plan and estimate ... Junior Engineer of the Block will prepare plan and estimatewhich shall be countersigned by the Assistant Engineer of theBlock
(ii) Administrative approval ... Grama Panchayat
(2)All Projects referred to in Sub-rule (1) shall be placed before the Grama Panchayat in a meeting for approval before commencement of the work.Explanation - The word 'work' referred to in this sub-rule means all or any kind of work undertaken or executed by the Grama Panchayat from out of its own fund or under any scheme implemented through the Grama Panchayat,
(3)In carrying out works taken up by Grama Panchayat, the Schedule of rates as applicable to the works executed by the Panchayat Samiti, shall be applicable.
(4)
(a)The Junior Engineer of the Block shall record the measurement of the works, estimated cost of which does not exceed Rs. 50,000/-.
(b)No check-measurement is required for the works falling under Clause (a) and the bill shall be prepared and payment be made on the basis of measurement only.
(c)The Junior Engineer and Assistant Engineer of the Block shall respectively record measurement and check-measurement of the work, estimated cost of which exceeds Rs. 50,000/-.
(d)The measurement or check-measurement or both, as the case may be shall be taken in presence of the Sarpanch, secretary and the concerned Ward Member.
(5)
(a)If the Grama Panchayat is not satisfied with the measurement recorded by the Junior Engineer they may refer the matter to the Assistant Engineer for re-check and scrutiny.
(b)After the re-check is conducted by the Assistant Engineer, the bill shall be paid to the executant.
(6)The Collector shall be competent to direct for fresh measurement and check-measurement of any item of work.] [Substituted vide Orissa Gazette Extraordinary No. 2278 dated 12.12.2002-SRO No. 981/2002.]