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State of Odisha - Section

Section 350 in Orissa Municipal Rules, 1953

350.

The technical sanction of the authorities specified below shall be obtained to the plans and estimates relating to municipal works:A. Repair Works (relating to roads, buildings and all other kinds of works).The Municipal Engineer-All estimates (without limit cost).[B. Original Works. - Roads & buildings (including bridges and culverts).] [Substituted vide Notification No. 2927 UD 11.2.1970.]
(a) [ Junior Engineer or Municipal Engineer of the rank of JuniorEngineer Up to Rs.2.00 Lakh
(b) Assistant Engineer or Municipal Engineer of the rank of Asst.Engineer Up to Rs.10.00 Lakh
(c) Inspector of Local works or Municipal Engineer or the rank ofExecutive Engineer. Limit prescribed by the Works Department on paragraph 6.3.2 ofthe O.P.W.D. Code Vol. I
(d) Superintending Engineer Ditto
(e) Chief Engineer Ditto]
[Substituted vide No. 16280-Legislative-1-21/09/HUD.]Note. - The estimates which need sanction of Government; shall first be approved by the Chief Engineer, Roads & Buildings, before they are forwarded to the Government sanction.