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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(3) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

(3)The extent of powers to accord administrative approval to plan and estimate relating to all works executed under these rules shall be as specified in the table below :Table-II
Authority   Extent of Power
Block Development Officer ... Upto Rs. 5 lakhs
Chairman of Panchayat Samiti ... Above Rs. 5 lakhs Upto Rs. 10 lakhs
Collector of the district ... Above Rs. 10 lakhs
[Provided that in the case of the works executed under the National Rural Employment Guarantee Scheme as per the provision of National Rural Employment Guarantee Act, 2005, the extent of powers to accord the Administrative Approval to plan and estimate shall be as specified in the Table below.Table-II (A)
Authority   Extent of Power
Block Development Officer ... Upto Rs. 10.00 lakh
Chairman of Panchayat Samiti ... Above Rs. 10.00 lakh Upto Rs. 15.00 lakh
Collector of the district ... Above Rs. 15.00 lakh]
[Substituted vide O.G.E. No. 1095 dated 5.6.2008.]