Section 8(ii) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(ii)in the matter of more than rupees fifty lacs in case of Municipal Council having population of more than fifty thousand, and more than rupees thirty lacs in case of Municipal Council having population of less than fifty thousand, and more than rupees fifteen lacs in the case of Nagar Panchayat. the technical sanction shall be obtained from the Director of Urban Administration.']]
