No. 30A/SA/7013-7068, dated 13-2-1976.Attention is invited to para 318 and 375(a) of P.W. & Financial Accounts Rules wherein it has been prescribed that no works shall be commenced unless a properly detailed design and estimate have been sanctioned by competent authority.It has been noticed that tenders are generally invited by the Divisional offices, without sanction of technical estimate which results delay in sanction of tenders.It is, therefore, enjoined upon all the subordinate offices of this Department that proper detailed design and estimate should be got sanctioned technically first from the competent authority before inviting tenders and allotting the work to contractors.
