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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(1) in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

(1)The extent of powers to accord technical approval to plan and estimate relating to all works executed under these rules shall be as specified in the table below :Table-I
Designation of Technical Officer   Financial Limit
Junior Engineer ... Upto Rs. 2 lakhs
Assistant Engineer ... Above Rs. 2 lakhs
    Upto Rs. 5 lakhs
Executive Engineer ... Above Rs. 5 lakhs
    Upto Rs. 10 lakhs
Superintending Engineer ... Above Rs. 10 lakhs
Panchayati Raj Department ... Upto Rs. 50 lakhs
Chief Engineer ... Above Rs. 50 lakhs
[Provided that in the case of the works executed under the National Rural Employment Guarantee Scheme as per the provisions of the National Rural Employment Guarantee Act, 2005 the extent of powers to accord technical approval to plan and estimate shall be as specified in the table below :Table-I (A)
Designation of Technical Officer   Financial Limit
Junior Engineer ... Upto Rs. 2.00 lakh
Assistant Engineer ... Above Rs. 2.00 lakh up to Rs. 1.00 lakh
Executive Engineer ... Above Rs. 10.00 lakh up to Rs. 20.00 lakh
Superintending Engineer ... Above Rs. 20.00 lakh]
[Substituted vide O.G.E. No 1095 dated 5.6.2008.]