1262. Construction under District Engineer's supervision.
(a)Departmental buildings may be constructed under the supervision of the District Engineer and except in cases in which the buildings to be, constructed are of a simple nature, the advisability of calling in the help of the District Engineer should always be considered. When a building is proposed to be erected under the supervision of the District Engineer, the plans and estimates should be approved by him, after making a local inspection of the site, before its construction is sanctioned by the Inspector-General or the Deputy Inspector-General. It is not intended that the District Engineer should make petty alterations in the plans and estimates, and, as a general rule, it is anticipated that he will be able to adopt them en bloc. He will merely have to examine them, in order to see whether they require modification in view of any peculiarity of the site. Subsequently, the District Engineer will be required to supervise the construction of the whole building, but he may utilize the assistance of his subordinates, although the final responsibility will be his.(b)The District Engineer will be paid from the Police Department travelling allowance for all special journeys undertaken for the local inspection of sites prior to the approval of the plans and estimates and for the supervision of the buildings. So far as possible, his supervision of such buildings should be combined with his ordinary work, and special charges for travelling allowance avoided. In no case should the District Engineer draw travelling allowance for the same journey both from the District Board Fund and the Police Department. The Chairman of the District Board should certify, when travelling allowance is charged against the Police Department, that the journey was special, and could not have been combined with the District Engineer's other work.(c)(i)When the District Engineer prepares plans and estimates, the District Board concerned will be paid by the Police Department 2½ per cent, on the cost of the whole building.(ii)When the District Engineer does not prepare plans and estimates himself, but after consultation accepts them entirely and afterwards merely supervises the construction of the building, the District Board concerned will be paid by the Police Department 2½ per cent, on the cost of the whole building, from which they are permitted to pay any sum not exceeding 1½ per cent, of the total cost of the building to the District Engineer and his subordinates according to such distribution as may be decided upon by the Chairman,(d)Special cases not covered by the above terms should be settled by the District Board in consultation with the Inspector-General. When the District Engineer prepares both plans and estimates and supervises the construction of the building, the District Board concerned will be paid 5 per cent, on the cost of the whole building.(e)The travelling allowance of the District Engineer referred to in clause (b) above shall be charged to the Police budget under the head "Travelling allowance of gazetted officers," and may be incurred in excess of the departmental limit but the commission payable to the District Board under clauses (c) and (d) is chargeable to the project itself and cannot be incurred in excess of that limit.(f)Superintendents may obtain, if necessary, the opinion or advice of the Executive Engineer on any work to be carried out departmentally but the actual supervision of the work and disbursement of funds shall not be made over to him.
