Section 78 in Chennai City Municipal Corporation Act, 1919
78. [ Powers of municipal authorities to sanction estimates. [Substituted by Tamil Nadu Municipal Corporations Laws (Amendment) Ordinance, 2008.]
- The powers of the different municipal authorities to sanction estimates shall be as follows:-(a)when the amount of estimate does not exceed ten lakhs of rupees, the sanction of the concerned wards committee shall be required;(b)when the amount of estimate exceeds ten lakhs of rupees, but does not exceed fifty lakhs of rupees, the sanction of the commissioner shall be required;(c)when the amount of estimate exceeds fifty lakhs of rupees, but does not exceed sixty lakhs of rupees, the sanction of the Mayor shall be required;(d)when the amount of estimate exceeds sixty lakhs of rupees, but does not exceed seventy-five lakhs of rupees, the sanction of the concerned standing committee (other than the standing committee on taxation and finance) shall be required;(e)when the amount of estimate exceeds seventy-five lakhs of rupees, but does not exceed one crore of rupees, the sanction of the standing committee on taxation and finance shall be required;(f)when the amount of estimate exceeds one crore of rupees, but does not exceed ten crores of rupees, the sanction of the council shall be required;(g)when the amount of estimate exceeds ten crores of rupees, the sanction of the State Government shall be required.
