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State of Meghalaya - Section

Section 15 in Meghalaya Rural Employment Guarantee Scheme, 2006

15. Estimates and Technical Sanctions.

- (i) For all works of value up to Rs. 2.00 lakh, Gram Sevak with the technical assistance available at block level shall prepare the estimates.
(ii)Estimates for works of value above Rs. 2.00 lakh shall be prepared by Block Assistant Engineer or any other Works department of the State Government.
(iii)For all works up to Rs.2.00 lakh technical sanction shall be accorded by Block Assistant Engineer.
(iv)Above Rs. 2.00 lakh and up to Rs. 5.00 lakh technical sanction shall be accorded by the Assistant Engineer / Executive Engineer of DRDA or equivalent officer of any other Works department of the Government.
(v)Above Rs.5.00 lakh and up to Rs. 20.00 lakh technical sanction shall be accorded by the Executive Engineer of DRDA or any other Works department of the Government.