(1)Every proposal for a major work should be accompanied by -(a)an explanation of the requirement;(b)a brief statement of the general nature and extent of the work proposed, and(c)rough approximate estimate of the probable cost, and a rough pencil sketch showing the chief dimensions of the work.(2)The proposal should be submitted by the Inspector-General to the State Government in the Civil Department for the order of Government.(3)The Executive Engineer may be called upon to report on any proposal for an original major work and to state roughly the probable cost as required by clause (1) but that officer should not be asked to prepare detailed drawings and estimates, this can only be done under the orders of the State Government in the Public Works Department.
