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State of Odisha - Section

Section 235 in Orissa Municipal Rules, 1953

235.

No school building or extension of a school building shall be, constructed by the Council unless the site and plans and estimate for the same shall have been approved by the Inspector, if the estimated cost of the work does not exceed Rs. 10,000 (ten thousand) and by the Director of Public Instruction, if it exceed Rs. 10,000. But if the expenditure does not exceed Rs. 1,000 (one thousand) or if a departmental type plan is to be followed with no modification, the approval of the Inspector or Director shall not be required.