Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 564 in Orissa Municipal Rules, 1953

564.

After the administrative approval by Government or the Chief Engineer, as the case may be, is received, the Public Health Engineer will get the estimate sanctioned by the authority get, the work, executed by his department, if the work be deposit work or grant-in-aid work, provided the funds are made available to him from Government or from the Municipality. If the cost of sanitary work be less than Rs.25,000 the Municipal Engineer, with the consent of the Municipal Council, get the approval of the Public Health Engineer to the detailed plan and estimate and execute the work.