Section 96 in Gauhati Municipal Corporation Act, 1971
96. Estimate exceeding rupees fifty thousand.
(1)Where a project is framed for the execution of any work or series of works the entire estimated cost of which exceeds fifty thousand rupees,(a)The Commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and forward the same to the Standing Committee who shall submit the same before the Corporation with its suggestions, if any;(b)The Corporation shall consider the report and the suggestions and may reject the project or may approve it either in its entirety or subject to modification.(2)(a)Where the Corporation approves the project and the entire estimated cost exceeds five lakhs of rupees the reports, subject to any modifications as aforesaid, shall be submitted to the tale Government.(b)The State Government may reject the project or may sanction it either in its entirety or subject to modification.(c)The work shall not be commenced before the project has been sanctioned by the State Government with or without modification.(d)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the State Government.Explanation. - In this section and in section 95, the expression "estimate" means the total estimate for the whole of the project including the whole of the series of transactions constituting the project.
