562. Requisition of Estimate for the purpose of Administrative approval.
(a)The Director may call for plans and estimates for works, the cost of which does not exceed his power of administrative approval.(Government Resolution no. 1443-A., dated the 4th February, 1947.)(b)The local officer, with the consent of the Director, may call for plan and an estimate of the cost of a work.(c)The local officer, with the consent of the Director, may also call for plans and estimates for electrical projects from the Electric Inspector and for sanitary and water and water-supply projects from the Chief Engineer, Public Health Engineering Department, Bihar.Note. - In the letter of consent the Director should state whether funds are likely to be available within a reasonable period.(P.W.D. Resolution no. 7329-A., dated the 31st August, 1937.)(d)The Principal of the Netarhat Residential School, may, call for plans and estimates for all works in connection with this school requiring administrative approval.(G. O. no. 34093-E., dated 29th December, 1954.)(e)The District Education Officer and the Inspectress of Schools, Bihar may call for a plan and estimate for the construction of a new building to be built by the Public Works Department or for additions and alterations to buildings on the books of that Department which will cost more than Rs. 1,000.(G. O. no. 4335, dated the 24th November, 1958 and G. O. no 1382, dated the 17th March, 1959.)
