- On receipt of the plans and estimates the Director will forward them to the Superintending Engineer concerned for professional opinion, approval, and return. It the cost of the scheme is beyond the powers of sanction of the Superintending Engineer, he will send them to the Chief Engineer for approval. In the event of the scheme being drawn up by an architect approved by the Chief Engineer, no reference will be made to the Public Works Department and payments from the money grant will be made on certificates given by the architect. The Director will obtain the opinion of the Director of Health Services in all cases.(Government notification no. 200-E., dated the 19th April, 1919.)Note. - If the cost of the work exceeds Rs. 5,000, the Director when forwarding the plans and estimates to the Superintending Engineer or Chief Engineer, as the case may be, will enquire whether it will be possible, having regard to the situation and size of the work, for the construction to be supervised by the Public Works Department in such a way as to render the employment of a wholetime Overseer unnecessary. If not, the Superintending Engineer or Chief Engineer will add to the estimate, provision for the employment of a wholetime Overseer on a pay of [Rs. 100-5-130-EB-6-190-10-250] [Now as per Replacement Scales.] (as may be thought desirable) for the period which he considers should be necessary, if the work is not completed within that period the Overseer must be employed until the work is completed, but the balance of his salary will not be treated as part of the cost of the work, unless the Superintending Engineer considers that an extension of time is justified. The overseer should have the qualifications required for the Subordinate Engineering Services. He should be employed by the school authority, who should advertise the vacancy; they may, if they desire, ask the Executive Engineer to assist them in choosing a suitable man, but any assistance so given by the Executive Engineer will not render that officer responsible for the quality of the Overseer's work. Where two grant-in-aid buildings are being constructed close together, the possibility of their sharing the services of one Overseer should be considered.(G. O. no. 3150-E., dated the 17th May, 1927.)
