Section 17(d) in Delegation of Financial Powers Rules, 1978
(d)In the case of Works Projects governed by Public Works Department Code separate expenditure sanction is not necessary, if specific Budget provision is available. In all cases, however, administrative approval must be obtained before commencement of the work. In exceptional cases, where it is considered necessary to go ahead with execution of the work in anticipation of administrative approval, specific authorisation of Government must be obtained before expenditure is incurred or work-order is issued. The concerned Administrative Department can issue such authorisation in cases where the rough estimated cost is within its powers for according administrative approval. In all cases on such authorisation, administrative approval must be accorded by the competent authority within three months from the date of commencement of the work without which no expenditure can be incurred after three months from the date of commencement of the work.
