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State of Odisha - Section

Section 13 in Delegation of Financial Powers Rules, 1978

13. [ Administrative Approval. [Substituted by F.D. No. 38595 dated 7.9.1992.]

(1)Powers of Heads of Department other than the Member, Board of Revenue, Revenue Divisional Commissioner and other than those under the Works, Irrigation, Energy, Rural Development as well as Housing & Urban Development Departments to accord administrative approval in each case are as follows :
    Rs.
(i) Residential Buildings 4,50,000
(ii) Non-residential Buildings 7,50,000
(iii) Circuit House, Inspection Bungalow, Rest Shed andOffice-cum-Residential Buildings 3,00,000
(iv) Sanitary and Water-Supply Installation  
  (a) Non-Residential 76,000
  (b) Residential 30,000
(v) Electrical Installation -  
  (a) Non-Residential 76,000
  (b) Residential 30,000
(vi) Rural Water-Supply 45,000
(vii) Communications including Culverts 3,00,000
(viii) Other items 45,000
(2)Powers of Member, Board of Revenue, Revenue Divisional Commissioner and Collectors for according administrative approval in each case are as follows :
    Member Board of Revenue Revenue Divisional Commissioner Collector
(i) Residential Buildings 9,00,000 7,60,000 3,80,000
(ii) Non-Residential Buildings 15,20,000 10,65,000 5,30,000
(iii) Circuit House, Inspection Bungalow-cum-Residential Buildings. 9,00,000 4,50,000 2,25,000
(iv) Water-Supply and Sanitary Installations -      
  (a) Non-Residential 90,000 60,000 30,000
  (b) Residential 60,000 45,000 22,500
(v) Electrical Installations -      
  (a) Non-Residential 90,000 60,000 30,000
  (b) Residential 60,000 45,000 22,500
(vi) Rural Water-Supply 1,50,000 75,000 37,500
(vii) Communication 4,50,000 3,80,000 1,90,000
(3)Powers of Administrative Departments other than the Revenue, Works, Irrigation, Energy, Rural Development and Housing & Urban Development Departments to accord administrative approval are double the financial limits indicated for Heads of Departments under Sub-rule (1).
(4)Power of the Revenue Works, Irrigation, Energy, Rural Development and Housing & Urban Developments Departments to accord administrative approval are as follows :
    Rs.
(i) Residential Buildings 13,50,000
(ii) Non-Residential Buildings 30,40,000
(iii) Communication, Irrigation, Public Health & Electricity 38,00,000
(iv) Flood Control, Drainage, Anti-Water Logging and Anti-SeaErosion Schemes 30,40,000
(v) Sanitary and Water-Supply Installations  
  (a) Residential 2,00,000
  (b) Non-Residential 4,00,000
(vi) Electric Installations -  
  (a) Residential 2,00,000
  (b) Non-Residential 4,00,000
(vii) Circuit House, Inspection Bungalow, Rest Shed andOffice-cum-Residential Buildings 22,80,000
(viii) Other items 2,00,000
Note 1 - Monetary limits for buildings include Sanitary Water-Supply and electrical installations.Note 2 - In all cases, the powers should be exercised after obtaining technical advice of competent engineering personnel.Note 3 - The powers of Heads of Departments of Engineering Organisations under the Works, Irrigation & Power and Housing & Urban Development Departments shall be governed by the provisions of the Public Works Department Code and special or general orders issued by the Government from time to time.Note 4 - In respect of Residential Buildings, Circuit Houses, Inspection Bungalows and Sanitary Water-Supply and Electrical Installations, where type plans and monetary limits have been prescribed with concurrence of the Finance Department, further concurrence of the Finance Department will not be necessary for according administrative approval irrespective of monetary limits.It shall be the responsibility of the Works Department to revise type plans consequent to revision in design or Schedule of Rates from time to time and inform the Departments of Government and Subordinate Offices of the changes in the type plans and monetary limits.Note 5 - A Group of works forming one project shall be considered as one work tor the purpose of according administrative approval.Note 6 - Cases where revision of estimate requires revised administrative approval beyond the monetary limits prescribed in favour of Heads of Departments, Administrative Departments, as the case may be shall referred to the Administrative Department/ Finance Department for approval/concurrence.