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[Cites 0, Cited by 0] [Section 563] [Entire Act]

State of Jharkhand - Subsection

Section 563(c) in Bihar Education Code, 1961

(c)The Chief Engineer, Public Health Engineering Department and Executive Engineer, a District Engineer or the Electrical Inspector should not prepare rough or detailed plans and estimates for works which appear to him to be of an abnormal nature, or which are not usually allowed. When requests for such works are received, he should obtain the orders of Government through his departmental superiors before taking any further action.