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State of Jharkhand - Section

Section 561 in Bihar Education Code, 1961

561. Technical Sanction.

- Technical sanction to detailed projects will be accorded by the officers of Public Works Department (including Public Health Circle) within the following limits, provided that-(a)administrative approval has been accorded by the competent authority; and(b)the report prefacing the estimates and the principal plans attached thereto have been countersigned by the Director-
        Rs.
(1) Superintending Engineer .. .. 10,000 for each work
(2) Electric Inspector, Bihar .. .. 20,000 for each work
(3) All Executive Engineers .. .. 5,000 for each work
The State Government in the Public Works Department will accord technical sanction to all estimates in excess of the limits prescribed in the preceding paragraph.Note. - (1) The above limits exclude departmental charges.
(2)These powers apply to deposit works also.(P.W.D. Resolution no. 7329-A., dated the 31st August 1937. The Compendium of Financial Delegation, 1953.)