Section 146(2) in The M.P. Municipal Accounts Rules, 1971
(2)In the case of all transferred works or works the cost of which is to he borne in whole or in part out of the contribution received from the State Government (including repairs) the Chief Engineer, Superintending Engineer, Executive Engineer or Assistant Engineer of the P.W.D. and such other officer as may be authorised by the State Government shall have power to inspect and exercise technical control and the advice or instructions given by any of these officers on technical matters shall be binding on the Municipal Council.
