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[Cites 0, Cited by 0] [Section 565] [Entire Act]

State of Jharkhand - Subsection

Section 565(c) in Bihar Education Code, 1961

(c)For all works which exceed the limit of power of the Director the administrative approval will be accorded by Government in the administrative department concerned. When the approval has been accorded by the administrative department, the plans and estimates for work including those for sanitary and water installation will be forwarded to the Public Works Department for disposal, it being intimated whether detailed plans and estimates are to be prepared at once, if administrative approval has been accorded to the work on a rough plan and estimate.