Section 147 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
147.
(1)An application in the prescribed Form (Appendix 28) shall be submitted to the Department accompanied by such outline plans and specifications and information as will enable the Department to judge of the suitability of the proposals from an educational point of view. The Department shall inform the Correspondent whether it approves of the plans and estimates, making, if necessary, alterations of the plans a condition of its so doing.(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.(iii)Where it is proved that private qualified professional, advice is not available, the management shall prior to the commencement of the work thereon give fifteen days notice in writing to the Executive Engineer in charge of the division wherein, it is proposed to construct the building. During the progress of work, access thereto and every reasonable opportunity to inspect and examine materials and take measurements shall be afforded by the management to the officer of the Public Works Department.(iv)a fee of 1 per cent of the total estimate shall be levied where actual supervision of construction by the Public Works Department is required.In cases where a grant is applied for and proposed to be considered, the Inspector or the Director will call for a valuation of the work done from the local Engineer of the Public Works Department.Priority List of Approved Works
