Section 150 in The M.P. Municipal Accounts Rules, 1971
150. Completion certificate.
- When a work is completed a final completion certificate in Form No. 91 shall be recorded by the following authorities :-(a)Chief Municipal Officer. - All works on which total expenditure exceeds Rs. 500 but not Rs. 2,500;(b)Chairman of the Public Works or Standing Committee. - If there is work on which total expenditure exceeds Rs. 2,500 but not Rs. 10,000;(c)President of the Municipal Council. - For works on which total expenditure exceeds Rs. 10,000 :Provided that works costing individually less than Rs. 500 shall be considered as petty, and no completion certificates shall be recorded.
