568A. [ [Inserted by Notification No. 44718 dated 10.11.1986.]
The provisions contained in Rules 349, 350 and 351 relating to preparation and technical sanction of plans and estimates and execution of works, shall mutatis mutandis apply to the preparation, technical sanction of plans and estimates and execution of Sanitary Projects by any Engineer of State Public Health Engineering cadre who has been appointed as Municipal Engineer or Assistant Engineer in any Municipality.]
