Section 130 in The M.P. Municipal Accounts Rules, 1971
130. Procedure for sanction to works.
- Subject to the exceptions given in Rules 131, 132 and 133 the following procedure shall be observed for all works (other than transferred works) executed by the Municipal Council :-(a)Administrative approval as laid down in Rule 131 shall be obtained;(b)Professional or technical sanction to plans and estimates as laid down in Rule 132 shall be obtained; and(c)Final sanction as laid down in Role 133 shall be obtained.
