[Cites 0, Cited by 0]
[Entire Act]
State of Tamilnadu - Section
Section 7 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
7. Authorities competent to pass excesses over original estimates.
- The authorities competent to pass excesses over original estimates are as specified in the Table below: -| Estimate Value | Authority | Powers |
| (1) | (2) | (3) |
| 1. Up to rupees fifty thousand. | Assistant Executive Engineer (RuralDevelopment). | Without any excess over technical sanctionestimate. |
| Executive Engineer (Rural Development). | With five per cent excess over technicalsanction estimate. | |
| Superintending Engineer (Rural Development). | With ten per cent excess over technical sanctionestimate. | |
| Government. | More than ten per cent excess over technicalsanction estimate. | |
| 2. More than rupees fifty thousand, but not morethan rupees three lakhs. | Executive Engineer (Rural Development). | With five per cent excess over technicalsanction estimate. |
| Superintending Engineer (Rural Development). | With ten per cent excess over technical sanctionestimate. | |
| Government. | More than ten per cent excess over technicalsanction estimate. | |
| 3. More than rupees three lakhs, but not morethan rupees five lakhs. | Superintending Engineer (Rural Development). | With ten per cent excess over, technicalsanction estimate. |
| Government. | More than ten per cent excess over technicalsanction estimate. | |
| 4. Exceeding rupees five lakhs | Government | - |