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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(l) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(l)In the case of Urban Development Authority, the ViceChairperson may,-
(i)prepare, scrutinize, approve, revise and execute the projects up to Rs. 0.50 crore ;
(ii)prepare, scrutinize, revise and submit the proposed projects above Rs. 0.50 crore and up to Rs. 5.00 crores in total contract value to the Executive Committee for approval and above Rs. 5.00 crores and up to Rs. 50.00 crores in total contract value to the Authority through the Executive Committee for approval;
(iii)prepare, scrutinize, approve, revise and sanction all funding, financing and investment plans up to Rs. 0.50 crore;
(iv)prepare, scrutinize, revise and submit all funding, financing and investment plans with a value above Rs. 0.50 crore and up to Rs.5.00 crores in total contract value to the Executive Committee for approval and above Rs.5.00 crores and up to Rs. 50.00 crores in total contract value to the Authority through the Executive Committee for approval;
(v)prepare, scrutinize, approve, revise and sanction all tenders / e-procurement for execution of various categories of works with a value up to Rs.0.50 crore;
(vi)scrutinize and submit all tenders / e-procurement for execution of various categories of works with a value above Rs. 0.50 crore and up to Rs.5.00 crores in total contract value to the Executive Committee for approval and above Pis.5.00 crores and up to Rs.50.00 crores in total contract value to the Authority through the Executive Committee for approval;