Section 13(1) in Delegation of Financial Powers Rules, 1978

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State of Odisha - Subsection

Section 13(1) in Delegation of Financial Powers Rules, 1978

(1)Powers of Heads of Department other than the Member, Board of Revenue, Revenue Divisional Commissioner and other than those under the Works, Irrigation, Energy, Rural Development as well as Housing & Urban Development Departments to accord administrative approval in each case are as follows :

		Rs.
(i)	Residential Buildings	4,50,000
(ii)	Non-residential Buildings	7,50,000
(iii)	Circuit House, Inspection Bungalow, Rest Shed andOffice-cum-Residential Buildings	3,00,000
(iv)	Sanitary and Water-Supply Installation
	(a) Non-Residential	76,000
	(b) Residential	30,000
(v)	Electrical Installation -
	(a) Non-Residential	76,000
	(b) Residential	30,000
(vi)	Rural Water-Supply	45,000
(vii)	Communications including Culverts	3,00,000
(viii)	Other items	45,000

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State of Odisha - Subsection

Section 13(1) in Delegation of Financial Powers Rules, 1978