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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Tamilnadu - Subsection

Section 147(1)(ii) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

(ii)If the Department's reply be favourable, the Correspondent shall submit to it two copies of the detailed estimate and two copies of the detailed plans, specifications and abstract estimate (which may include architect's and engineer's fees) prepared by a recognised professional architect a member or associate member or the Institute of Civil Engineers, a gazetted officer of the Public Works Department present or retired or a present or retired District Board Engineer who will be responsible for the structural stability of the building. No building operations shall commence until after the issue of favourable orders on the suitability of the design and the reasonableness of the estimate from a technical point of view. When the total estimate exceeds Rs. 10,000, the Correspondent shall call for open tenders for the construction of the work. If after completion of the work, the Correspondent applies for a grant, he shall be required to furnish a certificate in the prescribed Form (Appendix 29) signed by the architect or the engineer in charge of the work to the effect that the building or buildings have been completed generally in accordance with the plans and specifications which were submitted and approved by the Department and another certificate signed by the Correspondent himself specifying the total amount actually spent on the building. No such application for grant will be considered, if it is submitted more than one year after the completion of the building.