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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in Delegation of Financial Powers Rules, 1978

(4)Power of the Revenue Works, Irrigation, Energy, Rural Development and Housing & Urban Developments Departments to accord administrative approval are as follows :
    Rs.
(i) Residential Buildings 13,50,000
(ii) Non-Residential Buildings 30,40,000
(iii) Communication, Irrigation, Public Health & Electricity 38,00,000
(iv) Flood Control, Drainage, Anti-Water Logging and Anti-SeaErosion Schemes 30,40,000
(v) Sanitary and Water-Supply Installations  
  (a) Residential 2,00,000
  (b) Non-Residential 4,00,000
(vi) Electric Installations -  
  (a) Residential 2,00,000
  (b) Non-Residential 4,00,000
(vii) Circuit House, Inspection Bungalow, Rest Shed andOffice-cum-Residential Buildings 22,80,000
(viii) Other items 2,00,000
Note 1 - Monetary limits for buildings include Sanitary Water-Supply and electrical installations.Note 2 - In all cases, the powers should be exercised after obtaining technical advice of competent engineering personnel.Note 3 - The powers of Heads of Departments of Engineering Organisations under the Works, Irrigation & Power and Housing & Urban Development Departments shall be governed by the provisions of the Public Works Department Code and special or general orders issued by the Government from time to time.Note 4 - In respect of Residential Buildings, Circuit Houses, Inspection Bungalows and Sanitary Water-Supply and Electrical Installations, where type plans and monetary limits have been prescribed with concurrence of the Finance Department, further concurrence of the Finance Department will not be necessary for according administrative approval irrespective of monetary limits.It shall be the responsibility of the Works Department to revise type plans consequent to revision in design or Schedule of Rates from time to time and inform the Departments of Government and Subordinate Offices of the changes in the type plans and monetary limits.Note 5 - A Group of works forming one project shall be considered as one work tor the purpose of according administrative approval.Note 6 - Cases where revision of estimate requires revised administrative approval beyond the monetary limits prescribed in favour of Heads of Departments, Administrative Departments, as the case may be shall referred to the Administrative Department/ Finance Department for approval/concurrence.