- When a minor work is proposed, the procedure for the preparation of estimates will be the same as that for a major work. Superintendents of Jails may ask officers of the Public Works Department for rough estimates of the cost of every work they consider necessary and when these are received, submit them to the Inspector-General for an allotment of funds. In the event of the Inspector-General being prepared to make an allotment, he will communicate the fact to the Superintending Engineer who will then order the preparation of the detailed estimate.Note. - The Inspector-General is empowered to sanction expenditure upto Rs. 15,000 on all minor works, other than residential buildings, appertaining to Central and District Jails, and miscellaneous buildings of the Jail Department under the minor head "27 minor works-2056-jails-101-jails/public -01-Central/02-District Jail (non-plan)".
