(2)A Ministry or Department may, at its discretion, assign repair works estimated to cost above Rupees Ten Lakhs and upto Rupees Thirty Lakhs to any Public Works Organisation, which includes State Public Works Divisions, other Central Government Organisations authorised to carry out civil or electrical works such as Central Public Works Department (CPWD), Military Engineering Service (MES), Border Roads Organisation etc. or Public Sector Undertakings set up by the Central or State Government to carry out civil or electrical works.
