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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998

(1)The authorities competent to measure and check-measure all works done or materials supplied whether by contract or by departmental agency shall be as specified in the Table below: -
Name of work Measuring officer Check-measuring officer
(1) (2) (3)
1. All public works (original, maintenance andelectrical works) costing not more than rupees fifty thousand. Panchayat Union Overseer. Block Engineer or Assistant Engineer (RuralDevelopment).
2. All public works (original, maintenance andelectrical works) costing more than rupees fifty thousand. Block Engineer or Assistant Engineer (RuralDevelopment). Assistant Executive Engineer (RuralDevelopment).