Section 8 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
8. [ Technical and Administrative Sanction. [[Substituted by Notification No 20-F-5-8 2001-XVIII-3, dated 11-10-2002. Prior to substitution Rule 8 read as under : -
'8. Technical and Administrative Sanction.-In case of Municipal Corporation the senior most Technical Officer posted therein shall approve the estimate of every construction work or repair work and the administrative sanction shall be given by the authority to the extent of the financial powers vested in it. In case of Municipal Council and Nagar Panchayat the action shall be taken in accordance with the manner prescribed in the Chhattisgarh Municipalities (Accounts) Rules, 1971 framed under the Chhattisgarh Municipalities Act, 1961 :Provided that, -(i)In the matters of more than one crore rupees in case of Municipal Corporation having population of three lacs or about and more than fifty lac rupees in case of Municipal Corporation having population of less than three lacs, the technical sanction shall be obtained from the State Government.(ii)in the matter of more than rupees fifty lacs in case of Municipal Council having population of more than fifty thousand, and more than rupees thirty lacs in case of Municipal Council having population of less than fifty thousand, and more than rupees fifteen lacs in the case of Nagar Panchayat. the technical sanction shall be obtained from the Director of Urban Administration.']]- In case of Municipal Council and Nagar Panchayat the action shall be taken in accordance with the manner prescribed in the Chhattisgarh Municipalities (Accounts) Rules, 1971 framed under the Chhattisgarh Municipalities Act, 1961.][Proviso .... omitted.] [Omitted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]
