(a)The Director is empowered to accord administrative approval to all works other than those in connection with residential buildings up to a limit of Rs. 10,000.(b)In the case of residential buildings, the Director is empowered to accord administrative approval in respect of estimates for quarters occupied by his own department subject to the proviso that the total cost of the building is not allowed to exceed Rs. 5,000 and that the standard rent of the building calculated under Fundamental Rules or Bihar Service Code Rules, as the case may be, shall not exceed 10 per cent of the average emoluments of the class of tenants for whom it is intended and subject to the further proviso that the projects conform to the type plans duly approved by Government.(c)Water, sanitary and electrical installations. - The power delegated above does not apply to projects for water, sanitary and electrical installation in either residential or non-residential buildings, all of which require the approval of the State Government.(d)Administrative approval to all projects exceeding the limits of power given above will be accorded by the State Government in the administrative department.Note. - (1) The powers shall be exercised subject to the condition that funds are likely to be available within a reasonable period,.(2)In all cases regarding residential buildings, information regarding the designation and average pay of the official for whom the building is intended should be furnished in the rent statement. Local officers should see that the rent statement accompanies each of such projects.(P. W. D. Resolution no. 7329-A., dated the 31st August 1937. The Compendium of Financial Delegation, 1953.)(i)The Chairman of the Executive Committee of the Netarhat School is empowered to accord administrative approval to all works in connection with the aforesaid school; residential or non-residential, up to a limit of Rs. 10,000 and to water-supply, sanitary and electric installation up to a limit of Rs. 5,000.(ii)The Principal of the Netarhat Residential School is empowered to accord administrative approval to all works in connection with the aforesaid school, residential or non-residential up to a limit of Rs. 5,000 and to water-supply, sanitary and electric installation up to a limit of Rs. 2,500.Note. - (i) All plans and estimates for buildings, water-supply, sanitary and electric installation shall be scrutinised and countersigned by the Principal before according administrative approval,(ii)The powers delegated above shall also be exercised by the Chairman and the Principal in respect of works to be done departmentally.(G. O. no. 34093-E., dated the 29th December 1954.)
