Section 9 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979
9. Preparation of Rough Cost Estimates.
- On receipt of plans the Sectional Officer concerned shall survey the site of work and submit the survey plan showing full dimensions, contours and ownership of land in case of works in market yards, to the Assistant Engineer concerned who after its scrutiny and check at site shall submit the same to the Executive Engineer for preparing a Rough Cost/Detailed Estimate :Provided that in case of building works the Executive Engineer (Public Health) and the Executive Engineer (Electrical) shall intimate the costs of work to be undertaken by them, to the Executive Engineer (Civil) who shall prepare the Rough Cost Estimate adding therein such costs in lump-sum. He shall also add ten per cent "Establishment charges" at the end of the estimate and submit the same to the [Superintending Engineer] [See Legislative Supplement Part III dated 23rd June, 1989.].[10. Administrative Approval. - [(1) On receipt of rough cost estimate from the Executive Engineer, the same will be scrutinized by the Drawing Bench of the Chief Engineer, who after going into it, shall sign it and submit the same to the Secretary to the Board or Chairman of the concerned Market Committee as the case may be, for administrative approval. On receipt of the said estimate, the chairman, Market committee may accord Administrative Approval for construction and repair of link roads and development works up to ten percent of the budget provision in a particular head of the approved budget of the Market Committee of that particular year. The approval when accorded and conveyed by the Secretary of the Board or the chairman, Market Committee, as the case may be, would mean a directive to the Engineering Wing to go ahead with the works and a clear financial sanction to incur expenditure to the extent to amount of the estimate by debit to the Marketing Development Fund of the Board of the funds of the committee concerned, as the case may be. In case of works, which have to be entirely finance by a Committee, such Administrative Approval shall also be conveyed to the committee concerned by the Secretary of the Board] [Substituted by Punjab Government Notification No.11/18/06-M-3/4450. dated 20.7.2006.]Note :- While endorsing Administrative Approval to the [Executive Engineer concerned the Chief Engineer will also endorse copies thereof to the Executive Engineer, Electrical and the Executive Engineer, Public Health, conveying estimated provisions approved for parts of the works to be undertaken by them.] [Substituted vide Punjab Government Notification No. 11/11/2002-M-3/16102, dated 2.10.2002.](2)In case of major building works, copy of Administrative approval shall also be endorsed to the Architect or the Architectural Drawing Branch of the Board for preparation of detailed plans of the building for submission to the Chief Engineer.(3)As soon as Administrative approval is accorded for the execution of a work, copy thereof shall also be endorsed by the [Secretary of the Board] [See Legislative Supplement Part III dated 23rd June, 1989.] to the [Accounts Officer, Chairman, Market Committee to the Secretary, Market Committee, as the case may be] [Substituted for the words 'Accounts Officer' vide Punjab Notification dated 10.5.2000.] who shall place the sanctioned amount in the Account of the Executive Engineer concerned within ten days of the date of receipt of Administrative approval, subject to the extent of budgetary provision provided that where the work is to be financed by a Committee, funds to the extent of budgetary provision shall be deposited with the Executive Engineer by the Committee concerned within the aforesaid period.(4)Administrative approval to a work once granted shall remain operative for a period of three years. If the work is not started within this period a fresh Administrative approval shall be required to undertake the work.
