Section 176 in Rajasthan Panchayati Raj Rules, 1996
176. Sanction of works.
(1)If the estimate of the plan design or specification so prepared does not exceed the limit prescribed by the Government, the Panchayat may, subject to the availability of funds at its disposal, sanction by its resolution, the execution of the work.(2)Technical approval shall be accorded by the competent authority prescribed by the Government from time to time.(3)In order to facilitate the technical scrutiny of the plan of action of the Panchayati Raj Institutions, Zila Parishad/DRDA may prepare and approve standard signs and cost estimates of those items of works which are generally taken up by the Panchayati Raj Institutions.(4)Works may be executed by Panchayati Raj Institutions on the basis of approved cost norms and sanctions issued by State Government from time to time.
