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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(5)(viii) in The M.P. Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(viii)[ In case of Municipal Corporation the works which are sanctioned by the Municipal Commissioner. Mayor, Mayor-in-Council within the limit of their jurisdiction and if the amount expenses on the work so sanctioned exceeds ten times of their original jurisdiction (For example when the Municipal Commissioner has sanctioned the works upto rupees ten lacs) then this information be given immediately to his senior authority. Similarly, the same procedure shall be followed by the Mayor and Mayor-in-Council. In case of Municipal Council and Nagar Panchayat each authority shall give information to the authority senior to him within fifteen days of the expenditure, exceeding fifty per cent or more, of the maximum financial power vested in him.] [Substituted by Notification No. 20-F-5 8-2001-XVIII-3. dated 11-10-2002.]