Section 78 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
78. Splitting of works not allowed.
- For the purpose of administrative approval and technical sanction, a group of works which forms one project shall be considered as one work, and the necessity for obtaining the approval or sanction of higher authority to a project which consists of such a group of works shall not be avoided by the fact that cost of each particular work in the project is within the powers of approval or sanction of any authority subordinate thereto.
