Section 1254(b) in Police Regulations, Bengal , 1943
(b)Residential projects. - (i) The administrative approval of the Provincial Government is necessary in all cases relating to (1) construction, (2) purchase, (3) special repairs, or additions and improvements to residential buildings.(ii)The Inspector-General may allot funds for such works from the minor works grant at his disposal up to the limit of his power of sanction, provided that the estimate has been administratively approved by the Provincial Government.
