Section 175 in Rajasthan Panchayati Raj Rules, 1996
175. Estimates and schedule of rates.
(1)Panchayati Raj Institution concerned shall get the plan, design or specification and the estimate of the cost of works likely to be incurred in the execution thereof, prepared through qualified overseer or engineer or through any other agency.(2)Panchayati Raj Institution may prepare such estimate on the basis of schedule of rates given in directives issued by Zila Parishad/DRDA from time to time.(3)Estimates shall be technically approved by officers mentioned in Sub-rule (2) of Rule 176.
