Section 35 in The Orissa Municipal Corporation Rules, 2004
35. Financial limit for technical sanction.
(1)The final limit for technical sanction of Inspector of Local Works or Chief Engineer, City Engineer, Executive Engineer, Assistant Executive Engineer and Assistant Engineer of the Municipal Corporation shall be a specified in Schedule B.(2)The technical sanction of the functionaries specified in Sub-rule (1) shall be obtained to the plan and estimates relating to Corporation works.(3)The City Engineer or any engineer not below the rank of Assistant Engineer authorised by him shall be in charge of the work executed by the Corporation who may be assisted by the Junior Engineers concerned.
