Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 11 in The Punjab State Agricultural Marketing Board (Engineering Wing) Execution of Works Rules, 1979

11. [ Technical sanction to detailed Estimates. [Substituted by Punjab Government Notification No.11/18/06-M- 3/4450. dated 20.7.2006.]

- On finalization of plans, the Chief Engineer shall get a detailed estimate of the work prepared by the Executive Engineer concerned, based on detailed design and drawing by working out quantities of each item of the work in detail and accord technical sanction to the same. The detailed estimate shall include provisions for Contingencies of the work, at on per cent of the amount of estimate and for the work charged establishment, at two percent of the amount of estimate. Copy of the technically sanctioned estimate by the competent authority, shall be sent to the Board and to the concerned Market Committee. After the completion of the work, the details of expenditure incurred, shall be sent by the Executive Engineer concerned to the Mandi Board or Market Committee, as the case may be.][11A. Powers for according technical sanctions. - The following officers of the Engineering Wing shall be empowered to accord technical sanctions to the detailed estimates of works of annual repairs of the works already executed and new works reflected in the approved estimates upto the limits indicated against each] [Added vide Legislative Supplement Part III dated 23rd June, 1989.] :-
(A) Executive Engineer upto five lacs
(B) Superintending Engineer upto fifteen lacs
(C) Chief Engineer full powers.
Provided that in respect of other works not foreseen in the estimates, the above officers shall exercise powers equivalent to those vested in the officers of corresponding ranks in the Department of Public Works (Buildings and Roads Branch) or the Department of the Public Works (Public Health Branch).Note - In exceptional cases of urgent nature, an Executive Engineer may commence a work for which Administrative approval has already been accorded, in anticipation of sanction of the detailed estimates. However, reason for the urgency shall be recorded in writing, and written orders of the Superintending Engineer or the Chief Engineer shall be obtained for commencing the work in anticipation of sanction.