Section 3(1) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 2007
(1)In respect of Central Government sponsored and State Government funded scheme works, the authority competent to accord administrative sanction including revised administrative sanction, shall be the District Collector in respect of Village Panchayats, Panchayat Union Councils and District Panchayats.
