- In the case of buildings estimated to cost Rs. 5,000 or more, the Executive Engineer, unless instructed to the contrary, will as soon as he is asked for a rough estimate, request the District Magistrate to assemble a site committee then. If administrative approval is granted before a site has been selected he will request the District Magistrate, the Executive Engineer, the Civil Surgeon, an officer of the department and in a municipality or controlled area, the Chairman of the Municipality or President of the Local Committee. In outlying stations members may, on their own responsibility, depute gazetted subordinates to represent them. If an officer cannot attend the committee, his opinion will be taken separately. The proceedings of the committee will be forwarded to the Superintending Engineer who, if he agrees, will forward them to the Director for countersignature and return to the Executive Engineer through the Commissioner. If the members of the site committee are unable to agree or if the Superintending Engineer differs from their conclusions, he will, in the event of failing to come to an agreement with the President of the Committee, send the case to the Commissioner for decision, attaching his note to the proceedings of the committee. After deciding the case the Commissioner will communicate his decision to the Superintending Engineer and to the President of the Committee and will forward the plans as approved to the Superintending Engineer for disposal by the Director. If the Director's views differ from those of the local officers, the matter will be referred to Government. The Director will consult the Director of Health Services and the Chief Engineer, Public Health Engineering Department in important cases.(P. W. D. letter no. 2772-A., dated the 7th August, 1922.)Note. - Where the question of sanitary fittings and for pipe water-supply has to be considered, an intimation should be given to the Chief Engineer, Public Health Engineering Department to enable him to arrange that the Public Health Department is represented at the site committee.(P.W.D. letter no. 2249-71 -D., dated the 31st January, 1929; P.WD. Resolution no. 6390-6433-G., dated the 23rd June, 1933.)
