Section 100 in The Coimbatore City Municipal Corporation Act, 1981
100. Works costing more than twenty lakhs of rupees.
(1)Where a project is framed for the execution of any work or series of works the entire estimated cost of which exceeds twenty lakhs of rupees,-(a)the commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and shall lay the same,-(i)before the concerned standing committee (other than the standing committee on taxation and finance), if the entire estimated cost exceeds twenty lakhs of rupees.but does not exceed thirty lakhs of rupees;(ii)before the standing committee on taxation and finance, if the entire estimated cost exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees;(iii)before the council, if the entire estimated cost exceeds fifty lakhs of rupees;(b)the concerned standing committee, or the standing committee on taxation and finance or the council, as the case may be, shall consider the report and may approve it either in its entirety or subject to modifications or may reject the same.(2)(a)Where the council approves the project, subject to any modifications or otherwise, the entire estimated cost of which exceeds one crore of rupees, the same shall be submitted to the Government.(b)The Government may sanction the project either in its entirety or subject to modifications or may reject the same and the work shall not be commenced without such sanction of the Government.(c)No material change in the project sanctioned as aforesaid shall be carried into effect without the sanction of the Government.]
