(1)A Ministry or Department at its discretion may directly execute repair works estimated to cost upto Rupees Ten Lakhs after following due procedure indicated in Rule 208.(2)A Ministry or Department may, at its discretion, assign repair works estimated to cost above Rupees Ten Lakhs and upto Rupees Thirty Lakhs to any Public Works Organisation, which includes State Public Works Divisions, other Central Government Organisations authorised to carry out civil or electrical works such as Central Public Works Department (CPWD), Military Engineering Service (MES), Border Roads Organisation etc. or Public Sector Undertakings set up by the Central or State Government to carry out civil or electrical works.(3)All original works costing upto Rupees Ten Lakhs may be assigned by the Ministry or Department concerned to a Public Works. Organisations as defined in Rule 202(2).(4)All original works estimated to cost above Rupees Ten Lakhs and repair works estimated to cost above Rupees Thirty Lakhs may be got executed through a Public Works Organisations as defined in Rule 202(2) after consultation with the Building Construction Department.
