Section 26(2) in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
(2)The powers of technical sanctions for all works at sub-section (1) shall be as follows.(a)All works executed by the Authority or Commission shall be technically sanctioned by an engineer of the Authority/ Commission designated in this regard by the Authority/ Commission or an independent engineer engaged for the purpose, irrespective of the estimated amount.(b)All works executed by a Council may be technically sanctioned by any engineer as decided by the council irrespective of the amount.
