1254. Initiation of minor works projects and administrative approval.
(a)Non-residential projects - (i) The power of administrative approval to the execution of minor works other than residential projects rests with the Inspector-General and the cost is met from the grant for minor works in the Communications and Works Department budget placed at his disposal. He has no power to accord final or technical sanction to detailed estimates for minor works or major works. When a Deputy Inspector-General or a Superintendent requires a new building to be built by the Communications and Works Department, or any addition or alteration to a building on the books of that department which will not cost more than Rs. 10,000, he shall send a requisition direct to the Executive Engineer in B. P. Form No. 238 for the preparation of detailed plans and estimates after ascertaining from the Inspector-General whether funds are likely to be available during the current or the following year.(ii)On receipt of the requisition, the Executive Engineer shall prepare detailed plans and estimates and send the same direct to the Deputy Inspector-General or the Superintendent as the case may be. The Deputy Inspector-General or the Superintendent shall then, if he approves of the project, countersign it and submit it to the Inspector-General (in the case of the Superintendent through the Deputy Inspector-General), with a report explaining the necessity for the work, for administrative approval and allotment of funds.(iii)The Inspector-General will, if he approves of the project, countersign the principal plans and on the abstract of cost record his approval, using the words "approved or Rs. " over his signature and return the approved plan and estimate with an allotment of funds direct to the Executive Engineer concerned.(b)Residential projects. - (i) The administrative approval of the Provincial Government is necessary in all cases relating to (1) construction, (2) purchase, (3) special repairs, or additions and improvements to residential buildings.(ii)The Inspector-General may allot funds for such works from the minor works grant at his disposal up to the limit of his power of sanction, provided that the estimate has been administratively approved by the Provincial Government.Note. - Projects costing not more titan Rs, 200 shall be submitted by the Inspector-General after countersignature to the Provincial Government in the Communications and Works Department. All other projects shall be submitted to the Provincial Government in the Home (Police) Department.
