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State of Odisha - Section

Section 76 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

76. Technical approval.

(1)The extent of powers to accord technical approval to plan and estimate relating to all works executed under these rules shall be as specified in the table below :Table-I
Designation of Technical Officer   Financial Limit
Junior Engineer ... Upto Rs. 2 lakhs
Assistant Engineer ... Above Rs. 2 lakhs
    Upto Rs. 5 lakhs
Executive Engineer ... Above Rs. 5 lakhs
    Upto Rs. 10 lakhs
Superintending Engineer ... Above Rs. 10 lakhs
Panchayati Raj Department ... Upto Rs. 50 lakhs
Chief Engineer ... Above Rs. 50 lakhs
[Provided that in the case of the works executed under the National Rural Employment Guarantee Scheme as per the provisions of the National Rural Employment Guarantee Act, 2005 the extent of powers to accord technical approval to plan and estimate shall be as specified in the table below :Table-I (A)
Designation of Technical Officer   Financial Limit
Junior Engineer ... Upto Rs. 2.00 lakh
Assistant Engineer ... Above Rs. 2.00 lakh up to Rs. 1.00 lakh
Executive Engineer ... Above Rs. 10.00 lakh up to Rs. 20.00 lakh
Superintending Engineer ... Above Rs. 20.00 lakh]
[Substituted vide O.G.E. No 1095 dated 5.6.2008.]
(2)In case of cross drainage works, other than hume pipe culverts, before plans and estimates are prepared by Junior Engineer or Assistant Engineer, the design shall be approved by the Executive Engineer.
(3)The extent of powers to accord administrative approval to plan and estimate relating to all works executed under these rules shall be as specified in the table below :Table-II
Authority   Extent of Power
Block Development Officer ... Upto Rs. 5 lakhs
Chairman of Panchayat Samiti ... Above Rs. 5 lakhs Upto Rs. 10 lakhs
Collector of the district ... Above Rs. 10 lakhs
[Provided that in the case of the works executed under the National Rural Employment Guarantee Scheme as per the provision of National Rural Employment Guarantee Act, 2005, the extent of powers to accord the Administrative Approval to plan and estimate shall be as specified in the Table below.Table-II (A)
Authority   Extent of Power
Block Development Officer ... Upto Rs. 10.00 lakh
Chairman of Panchayat Samiti ... Above Rs. 10.00 lakh Upto Rs. 15.00 lakh
Collector of the district ... Above Rs. 15.00 lakh]
[Substituted vide O.G.E. No. 1095 dated 5.6.2008.]
(4)A register of estimates shall be maintained in Form No. XXXII so also a register in Form No. XXXIII shall be maintained to keep the records of administrative approval accordingly.