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[Cites 0, Cited by 0] [Section 365] [Entire Act]

State of Odisha - Subsection

Section 365(2) in Orissa Municipal Rules, 1953

(2)The Executive Officer can check measure all works costing up to ten thousand rupees where there is no Municipal Engineer or in special cases to be recorded in writing provided that the State Government may empower the Executive Officer to check measure earth works and other works of simple nature such as stacking and spreading of morrum, etc., up to a cost of rupees twenty-five thousand, if he is a Class I Officer and rupees fifteen thousand in case of others where there is no Municipal Engineer or in special cases to be recorded in writing.Note. - The object of check measurement is to detect errors in measurement and to prevent fundamental entries. Check measurement should, therefore, be conducted with precision and method, those items being selected which appear to be obviously incorrect or which should be most easily susceptible of fraud or which would must seriously affect the total amount of the bill, if inaccurate. The check measuring officer should check as many items as are necessary especially important items of works which according to their situation cannot be checked subsequently or items which have high unit rates such as reinforced concrete, dressed stone wall, elaborate, etc., to enable him to give the check measurement certificate and take responsibility for all the measurement for which he gives such certificate.