Section 338 in The Chhattisgarh Municipalities Act, 1961
338. Agency for execution of Public Works.
(1)Such public works as in the opinion of the State Government require a degree of professional skill which may not be at the disposal of the Council shall be carried out by the State Government or by such agency as the State Government may direct.(2)All other works of the Council shall be executed by such agency and subject to such supervision as the Council thinks fit, subject to the rules prescribed in this behalf.(3)When any work is executed for a Council by the State Government or by any other agency under the orders of the State Government, the expenses incurred on the work together with the charges of supervision and for tools and plant at such rates as may be fixed by the State Government from time to time, unless waived by the State Government, be payable to the State Government.(4)If the amount due to the State Government under sub-section (3) is not paid within a reasonable time, the State Government may make an order directing the person having the custody of the Municipal fund to pay it in priority to any other charge against such fund, and; such person shall, so far as the funds to the credit of the Council admit, be bound to comply with such order.
