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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(7) in M.P. Farmers' Organisation Rules, 1999

(7)Technical Clearance. - [(a) The powers for giving technical clearance by the Competent Authority shall be as follows :-
(i)Special Repairs:    
(a) Executive Engineer : Upto Rs. 1,00,000/-
(b) Superintending Engineer : Upto Rs. 10,00,000/-
(c) Chief Engineer : Full Power
(ii)Ordinary repairs :    
(a) Sub-Engineer : Upto Rs. 20,000/-
(CompetentAuthority) :  
(b) Assistant Engineer : Upto Rs. 50,000/-
(c) Executive Engineer : Full powers within the funds provided to Farmers’Organisation.]
[Substituted by Notification No. 32-1-99-M-XXXI, dated 18-10-2000.]
(b)a Competent Authority may accord the technical clearance vested in an authority lower than him;
(c)the Competent Authority, shall record all the technical clearances in the register of technical clearance in Form I appended to the rules;
(d)the technical clearance shall not exceed the Administrative approval;
and
(e)in respect of a Distributory Committee, the Project Committee, the Competent Authority may cause the technical clearance to be given by an appropriate officer under his control as per the financial powers mentioned in clause (a).