Section 147(ii) in The Bihar Government Estates (Khas-Mahal) Manual, 1953
(ii)Subject to the provision of funds, Commissioners are competent to sanction works of improvement, except works connected with residence, the cost of which does not exceed [Rs. 10,000] [Substituted by C.S.No. 3 dated 16.2.1954.]. For projects requiring professional skill, the plans and estimates should be prepared by the Executive Engineer or District Engineer, or Assistant Engineer of the Irrigation Department when available and submitted to the Superintending Engineer for approval.
