Section 13(5) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
(5)On receipt of an application under sub-rule (3), the executive authority or commissioner or secretary, as the case may be, shall refer such application to Block Engineer or Assistant Engineer (Rural Development), who shall make a full enquiry and submit the application to the executive authority or commissioner or secretary, as the case may be, with the record of the enquiry made by him and his views on rejections or recommendation in regard to the particulars mentioned in columns (4) and (5) of the register. The executive authority or commissioner or secretary, as the case may be, shall place the details of enquiry along with the application for consideration of village panchayat or panchayat union council or district panchayat, as the case may be, who shall pass orders on the application after which the same shall be entered in the register by the executive authority or Commissioner or secretary, as the case may be.
