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State of Madhya Pradesh - Section

Section 11 in The M.P. Housing Board Regulations, 1977

11. Powers to incur expenditure under Section 24 of the Act.

- The powers of the Board to give technical sanction to estimates for any single work or scheme and for accepting tenders of any single work or scheme for the purposes of this Act are delegated to the Chairman and the officers of the Board mentioned in column (2) of the table below to the extent of the expenditure specified in column (3) thereof.[Table] [Substituted by Notification No. F. 14 (2)-86-XXXII-1, dated 8-11-1990.]
Sl. No. Chairman and Officers Extent of Expenditure
(1) (2) (3)
1. Board An amount exceeding Rs. 70.00 lakhs.
2. Chairman An amount exceeding Rs. 35.00 lakhs but not exceeding Rs.70.00 lakhs.
3. Housing Commissioner An amount exceeding Rs. 20.00 lakhs but not exceeding Rs.35.00 lakhs.
4. Chief Engineer An amount exceeding Rs. 10.00 lakhs but not exceeding Rs.20.00 lakhs.
5. Deputy Housing Commissioner An amount exceeding Rs. 5.00 lakhs but not exceeding Rs. 10lakhs.
6. Executive Engineer An amount not exceeding Rs. 5 lakhs but those tenders are notmore than 35 per cent, above current schedule of rates.
Negotiated offers in respect of tenders for works and Schemes shall be accepted by the Chairman and Housing Commissioner only and their power shall be upto 15 lakhs and 5 lakhs respectively. Negotiated offers of amounts exceeding 15 lakhs shall be accepted by the Board only.The Chairman and Housing Commissioner shall report the expenditure incurred by them to the Board and the Deputy Housing Commissioner and Executive Engineers shall report the expenditure incurred by them to the Housing Commissioner for ratification.