1257. Repairs to buildings borne on the books of the Communications and Works Department.
(a)All annual and petty repairs that may be necessary during the period intervening between periodical repairs to buildings borne on the books of the Communications and Works Department shall ordinarily be carried out by the agency of that department.(b)The police officer-in-charge of such buildings, other than residences, shall be responsible for all minor repairs (such as the repairs of doors and windows, their fastenings, replacement of broken glass panes in doors and windows, repairs of thatch and tiles, the repair of ceiling cloths, punkhas and other fixtures and all such works as can be done by an ordinary mistry without skilled supervision). It will be the duty of the officer occupying the building to see that all such items are in good order as soon as periodical repairs have been completed. He shall make some person of his establishment answerable for the general condition of the building and the fixtures; as also for keeping a watch en the attacks of white-ants; for paying strict attention to cleanliness of the interior and the neatness of the exterior of the building and its surroundings and for keeping rain-water down-pipes and surface drains (where such exist) free from all obstructions. The cost involved is debitable to the contingent grants of the officers in occupation. (See rules 155 and 272 of the Bengal Financial Rules.)(c)The departments in occupation of buildings borne on the books of the Communications and Works Department are empowered to carry out all petty works of construction and repairs in respect of non-residential buildings up to a limit of Rs. 2,500 from their departmental grants, provided that such works are executed in accordance with the Communications and Works Department standard to the satisfaction of the Executive Engineer. The administrative approval of Government is not required in such cases but the sanction of Government in the Communications and Works Department should invariably be obtained when fresh detached structures are erected on land attached to such buildings. If, however, the Police Department desire to employ the agency of the Communications and Works Department for the execution of petty works and repairs in certain cases, they are at liberty to do so.In order to avoid expenditure on bad work, the Executive Engineer should be given facilities to examine materials and inspect work in progress. Officers of the Communications and Works Department, however, should not be asked to prepare plans and estimates, but the Executive Engineer should be allowed to inspect the plans and estimates prepared by the agency employed by the Civil Department. When works has been carried out departmentally in accordance with this assignment, the Civil Department should send to the Executive Engineer the detailed completion plans after endorsing thereon the actual cost of the work.(d)The above order will not apply to works and repairs in connection with sanitary, water-supply, fire appliances, and electric installations. All such works and repairs in all Government buildings, residential or non-residential, belonging to the Communications and Works and Police Departments should invariably be carried out by the Communications and Works Department under rule 3, Appendix 3 of the Bengal Financial Rules. The expenditure in respect of departmental police buildings should be met from the departmental grant.No repairs or petty works of construction can be carried out departmentally in residential buildings borne on the books of the Communications and Works Department under any circumstances.
