Section 44 in The Calcutta Municipal Corporation Act, 1980
44. Sanction of estimates. -
(1)When a project is framed for the execution of any work or series of works, the Municipal Commissioner shall cause a detailed report to be prepared stating the scope of the project, its techno-economic viability and its social benefits and prepare an estimate, the sanctioning authority in respect of which shall be -(a)the Municipal Commissioner, if the amount does not exceed [five lakhs of rupees] [Words substituted by W.B. Act 6 of 1996.],(b)the Mayor-in-Council, if the amount exceeds 30a[five lakhs of rupees but does not exceed one crore of rupees,] and(c)the Corporation, if the amount exceeds [one crore of rupees] [Words substituted by W.B. Act 26 of 1997.],(2)In respect of an estimate for any other item of expenditure, the Municipal Commissioner, the Mayor-in-Council and the Corporation shall respectively by the sanctioning authority in respect of the amount mentioned in clause (a), clause (b) and clause (c) of sub-section (1).
