Section 1254(a) in Police Regulations, Bengal , 1943
(a)Non-residential projects - (i) The power of administrative approval to the execution of minor works other than residential projects rests with the Inspector-General and the cost is met from the grant for minor works in the Communications and Works Department budget placed at his disposal. He has no power to accord final or technical sanction to detailed estimates for minor works or major works. When a Deputy Inspector-General or a Superintendent requires a new building to be built by the Communications and Works Department, or any addition or alteration to a building on the books of that department which will not cost more than Rs. 10,000, he shall send a requisition direct to the Executive Engineer in B. P. Form No. 238 for the preparation of detailed plans and estimates after ascertaining from the Inspector-General whether funds are likely to be available during the current or the following year.(ii)On receipt of the requisition, the Executive Engineer shall prepare detailed plans and estimates and send the same direct to the Deputy Inspector-General or the Superintendent as the case may be. The Deputy Inspector-General or the Superintendent shall then, if he approves of the project, countersign it and submit it to the Inspector-General (in the case of the Superintendent through the Deputy Inspector-General), with a report explaining the necessity for the work, for administrative approval and allotment of funds.(iii)The Inspector-General will, if he approves of the project, countersign the principal plans and on the abstract of cost record his approval, using the words "approved or Rs. " over his signature and return the approved plan and estimate with an allotment of funds direct to the Executive Engineer concerned.
