Section 146 in The M.P. Municipal Accounts Rules, 1971
146. Inspection of works.
(1)The Municipal Engineer or where there is no Municipal Engineer, the officer in principal charge of the Municipal Public Works establishment will inspect as many works of all classes as he can whilst they are in progress. As regards final inspection, he will be guided by the provision of Rule 149.(2)In the case of all transferred works or works the cost of which is to he borne in whole or in part out of the contribution received from the State Government (including repairs) the Chief Engineer, Superintending Engineer, Executive Engineer or Assistant Engineer of the P.W.D. and such other officer as may be authorised by the State Government shall have power to inspect and exercise technical control and the advice or instructions given by any of these officers on technical matters shall be binding on the Municipal Council.
