Section 136(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)(a)Where the Corporation approves the project and the entire estimated cost exceeds [sixteen lakh rupees] [Substituted for 'ten lakh rupees' by U.P. Act 16 of 2004, S.8 (w.r.e.f. 21-11-2002).], the report, subject to any modifications as aforesaid, shall be submitted to the State Government.(b)The State Government may reject the project or may sanction it either in its entirety or subject to modifications.(c)The work shall not be commenced before the project has been sanctioned by the State Government with or without modifications.(d)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the State Government.Explanation. - In this section and in Section 135 the expression "estimate" means the total estimate for the whole of a project including the whole of the series of transactions constituting the project.[136-A. Special provisions regarding certain projects. [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]- Notwithstanding anything contained in this Act, every contract or estimate in respect of an urban development project sponsored by the Government of India or receiving aid from the World Bank or any other foreign organisation, shall be made or sanctioned in accordance with the scheme approved by the State Government:Provided that the meeting of the Corporation for sanction of funds for such urban development projects shall be convened and decision taken within one month from the date of approval of the project by the State Government:Provided further that if the meeting of the Corporation is not convened or decision is not taken within the time specified in the first proviso, the Corporation shall be deemed to have sanctioned the fund and if the sanction is refused or is accorded with modification, the matter shall be referred to the State Government and the decision of the State Government shall be final and binding on the Corporation and the Corporation shall be deemed to have sanctioned the fund accordingly. The Municipal Commissioner may thereupon execute the project, spend funds and ensure the completion of project within the stipulated time:Provided also that the Corporation shall undertake regular monitoring of the projects and shall send its report to the State Government.]
