Section 129 in Greater Hyderabad Municipal Corporation Act, 1955
129. Works costing more than [rupees three crores] [Substituted including marginal heading by Act No.5 of 2016.].
- Where a project is framed for the execution of any work the estimated cost of which exceeds [rupees three crores] [Substituted including marginal heading by Act No.5 of 2016.]-(a)the Commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and the Standing Committee shall lay the same before the Corporation;(b)the Corporation shall consider the report and may reject the project or approve it either in its entirety or subject to modifications [in respect of works contract involving an expenditure 196[exceeding rupees three crores but not exceeding rupees six crores] [Added by Act No.15 of 2013.];(c)[where the Corporation approve the project, the estimated cost of which [exceeds rupees six crores] [Substituted by Act No.15 of 2013.]] the report, subject to any modifications as aforesaid, shall be submitted to the Government;(d)the Government may, after necessary technical scrutiny, sanction the project, either in its entirety or subject to modification;(e)where the Government sanctions the project subject to modification, it shall be returned to the Corporation for reconsideration;(f)if after reconsideration, the Corporation re-submits the project, the Government may sanction it subject to such modifications as it may deem fit to make and such sanction of the Government shall be final.
