No work should be commenced or liability incurred in relation thereto until-(a)administrative approval [* * *] [Omitted vide Orissa Gazette Extraordinary No. 2278 dated 12.12.2002-SRO No. 981/ 2002.] is accorded by competent authority;(b)funds to cover the work during the year have been provided; and(c)sanction authorising expenditure and orders for commencement of work have been issued by the authorities competent to accord administrative approval under Rule 36.
