Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 2007

(3)The Block Development Officer (Village Panchayats) shall not pass the final bill for a [Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS)] [Substituted for 'National Rural Employment Guarantee Scheme' by G.O. Ms. No. 54, dated 22.5.2014.] work in a Village Panchayat until and unless it is check-measured or super checked, as the case may be, by the Assistant Executive Engineer (Rural Development and Panchayat Raj) concerned.