- Amounts sanctioned by the Director for petty construction and repairs may not be made over to an officer of the Public Works Department, either by transfer or in cash, with a view to his carrying out the work. When it is considered necessary that any work provided for in the education budget, should be done through the agency of the Public Works Department, an application should be made to the Director with a view to the matter being submitted to Government for orders. Should Government direct that the work should be done through the Agency of the Public Works Department, the charge will be met from the budget of that department. This rule does not prevent an officer from obtaining the opinion or advice of the Executive Engineer on any work to be carried out so long as the actual supervision of the work and disbursement of funds is not made over to the Executive Engineer.
