Section 79 in The Gujarat Maritime Board Act, 1981
79. Works requiring sanction of Board or State Government.
(1)No new work or appliance the estimated cost of which exceeds such amount as may be fixed by the State Government in this behalf, shall be commenced or provided by the Board, nor shall any contract be entered into by the Board in respect of any such new work or appliance until a plan of an estimate for such work or appliance has been submitted to, and approved by the Board; and in case the estimated cost of any such new work or appliance exceeds such amount, as may from time to time, be fixed by the State Government in this behalf, sanction of the State Government to the plan and estimate shall be obtained before such work is commenced or appliance provided.(2)Nothing in sub-section (1) shall be deemed to require the further sanction of the State Government in any case where the actual expenditure incurred does not exceed by more than ten per cent of the estimated cost so sanctioned.
