Section 3(9) in The M.P. Municipalities (Budget Estimates) Rules, 1962
(9)(a)In the case of works the Council shall meet during the month of July every year and draw up a list of new works in order of urgency for inclusion in the estimates of the ensuing year with reference to the amount which seems on general consideration likely to be available for expenditure on works. The Council shall also obtain administrative sanction as early as possible to those works which it is not empowered to sanction itself.(b)The Municipal Engineer or the Chief Municipal Officer in a Municipality where there is no Municipality Engineer, shall proceed to prepare detailed plans and estimates of all works consolidated by the Council and submit them for its final sanction. The Council shall then determine the works to be included in the budget and communicate the same to the Chief Municipal Officer.(c)No work for which plans and estimates have not been prepared and sanctioned may, unless in exceptional circumstances, be included in the budget.(d)Full particulars regarding all works costing over Rs. 500 shall be given in the annexures to the budget estimates.
