Section 149 in The M.P. Municipal Accounts Rules, 1971
149. Completion report.
- (i) When a work is completed the officer-in-charge of it shall submit a completion report in Form 90 through the Municipal Engineer, and if there is no Municipal Engineer, directly to the Chief Municipal Officer. When any item of the estimate has been exceeded he shall compare and explain all difference between the quantity, rates and cost of the work executed and that estimated for. In the case of a work the cost of which exceeds Rs. 500 the Chief Municipal Officer shall inspect it and certify that the work is completed to his satisfaction.(ii)In the case of transferred works or works the cost of which is to be bonre in whole or in part out of the contribution received from the State Government the completion report shall also be countersigned by the Officer authorised to sanction estimate under Rule 132 (b) (i) before submitting the report to Chief Municipal Officer. Work consisting less than Rs. 500 shall be treated as petty, and completion reports on these shall be filled after perusal by Chief Municipal Officer who shall, however, satisfy himself that the work has been executed in order.
