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State of Tamilnadu - Section

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

3. According of administrative sanction for works.

(1)In respect of Central Government sponsored and State Government funded scheme works, the authority competent to accord administrative sanction including revised administrative sanction, shall be the District Collector in respect of Village Panchayats, Panchayat Union Councils and District Panchayats.
(2)In respect of original, maintenance and electrical works taken up under the General Funds of Village Panchayats, Panchayat Union Councils and District Panchayats, the authorities competent to accord administrative sanction, including revised administrative-sanction, shall be as specified in Table I, II and III below: -Table-IVillage Panchayat
Estimate Value Competent authority
(1) (2)
(1) Works costing not more than rupees twolakhs. Village Panchayat.
(2) Works costing more than rupees two lakhs,but not more than rupees fifty lakhs. District Collector.
(3) Works costing more than rupees fifty lakhs. Director of Rural Development and Panchayat Raj.
Table-IIPanchayat Union Council
Estimate Value Competent authority
(1) (2)
(1) Works costing not more than rupees tenlakhs. Panchayat Union council.
(2) Works costing more than rupees ten lakhs,but not more than rupees fifty lakhs. District Collector.
(3) Works costing more than rupees fifty lakhs. Director of Rural Development and Panchayat Raj.
Table-IIIDistrict Panchayat
Estimate Value Competent authority
(1) (2)
(1) Works costing not more than rupees twentylakhs District Panchayat.
(2) Works costing more than rupees twenty lakhs,but not more than rupees fifty lakhs. District Collector.
(3) Works costing more than rupees fifty lakhs. Director of Rural Development and Panchayat Raj.