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State of Tamilnadu - Section

Section 8 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 2007

8. Power of the President of Village Panchayat during emergency.

- During emergency, the President may prepare estimates with the help of Panchayat Assistant, get the prior approval of the Village Panchayat and execute works up to a limit of rupees two thousand at a time and not exceeding rupees five thousand in a year in respect of works executed out of the Village Panchayat Fund Account only. After completion of the works, the details and vouchers shall be placed before the Village Panchayat at its next meeting for information.