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State of Madhya Pradesh - Section

Section 67 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

67. [ Sanction and supervision of construction works. [[Substituted by Notification No. D-15-112-95-XIV-3, dated 12-2-2001. Prior to substitution it read as under :

'67. Preparation and submission of plans and estimates for works.-(1) The preparation of plans and estimates for works proposed to be undertaken and for the repairs to the existing buildings at the expense of the Market Committee will be attended to by such of the Engineering Personnel as directed by the Director.
(2)For works estimated to cost upto rupees five thousand the Market Committee shall be competent to approve the same and undertake work.
(3)For works estimated to cost more than rupees five thousand the financial sanction of the Director or the Officer authorised by him shall be obtained and only then work will be undertaken.']]
(1)The Market Committee may sanction from its fund, except the permanent fund specified in sub-section (6) of Section 25-A of the Act, for construction works, and execution of such works shall be carried out on the basis of the plan and design approved by the Market Committee in such manner as may be prescribed by the Madhya Pradesh State Agriculture Marketing Board, provided that for repairing and maintenance the Market Committee may prescribe its own manner and may spend.
(2)The Madhya Pradesh State Agriculture Marketing Board shall be competent for the execution of construction works provided that the Market Committee may, with the previous sanction of the Managing Director, authorise any department or undertaking of the State Government, authorised by the State Government for this purpose, for the execution of work. The execution of such construction works shall also be carried out in the manner prescribed by the Board.
(3)The supervision of the construction work shall be done by the Chairman, Secretary or such Member who is authorised by the Market Committee. In addition to this, such officer of the Board, who is empowered by the Board or in the case of authorised agency such agency may also supervise the construction work.]