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State of Tamilnadu - Section
Section 5 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 1998
5. According of administrative sanction and technical sanction to estimates.
- In respect of estimates including revised estimates for original works, maintenance works and electrical works, the authorities competent to accord administrative sanction and technical sanction shall, unless the Government has stipulated that the sanction of some other authority is required for a particular scheme or particular fund or above a particular limit, be as specified in Tables I, II, III, IV and VTable-1I. Original WorksVillage Panchayat| Estimate value | Authority to accord administrative sanction | Authority to accord technical sanction |
| (1) | (2) | (3) |
| 1. Estimate costing up to rupees one lakh. | Village Panchayat | (i) Up to rupeesfifty thousand - Block Engineer or Assistant Engineer (RuralDevelopment). |
| (ii) More than rupees fifty thousand, but notmore than rupees one lakh-Assistant Executive Engineer (RuralDevelopment). | ||
| 2. Estimate costing more than rupees one lakh. | District Collector / Inspector | (i) Up to rupeesthree lakhs - Assistant Executive Engineer (Rural Development).(ii) More than rupeesthree lakhs, but not more than rupees six lakhs-ExecutiveEngineer (Rural Development).(iii) More than rupees six lakhs-SuperintendingEngineer (Rural Development). |
| Estimate value | Authority to accord administrative sanction | Authority to accord technical sanction |
| (1) | (2) | (3) |
| 1. Estimate costing up to rupees five lakhs. | Panchayat union council | (i) Up to rupees fifty thousand - Block Engineeror Assistant Engineer (Rural Development). |
| (ii) More than rupees fifty thousand, but notmore than rupees three lakhs - Assistant Executive Engineer(Rural Development). | ||
| (iii) More than rupees three lakhs, but not morethan rupees five lakhs - Executive Engineer (Rural Development). | ||
| 2. Estimate costing more than rupees five lakhs,but not more than rupees ten lakhs. | District Collector/ Inspector | More than rupees five lakhs, but not more thanrupees ten lakhs - Executive Engineer (Rural Development). |
| 3. Estimate costing more than rupees ten lakhs,but not more than rupees one crore. | Director of Rural Development | More than rupees ten lakhs, but not more thanrupees one crore - Superintending Engineer (Rural Development). |
| 4. More than rupees one crore. | Government | Superintending Engineer (Rural Development). |
| Estimate value | Authority to accord administrative sanction | Authority to accord technical sanction |
| (1) | (2) | (3) |
| 1. Estimate costing up to rupees ten lakhs. | District panchayat | (i) Up to rupees fifty thousand - Block Engineeror Assistant Engineer (Rural Development). |
| (ii) More than rupees fifty thousand, but notmore than rupees three lakhs-Assistant Executive Engineer (RuralDevelopment). | ||
| (iii) More than rupees three lakhs, but not morethan rupees ten lakhs-Executive Engineer (Rural Development). | ||
| 2. Estimate costing more than rupees ten lakhs,but not more than rupees twenty-five lakhs. | District Collector/ Inspector | More than rupees ten lakhs - SuperintendingEngineer (Rural Development). |
| 3. Estimate costing more than rupees twenty-fivelakhs, but not more than rupees one crore. | Director of Rural Development | Superintending Engineer (Rural Development). |
| 4. Estimate costing more than rupees one crore. | Government | Superintending Engineer (Rural Development). |
| Nature of Estimate | Authority to accord administrative sanction | Authority to accord technical sanction |
| (1) | (2) | (3) |
| 1. Estimate costing not more than rupees ten thousand. | (i) village panchayat,(ii) panchayat union council,(iii) district panchayat, as the case may be, in respect ofworks vested in it. | Block Engineer or Assistant Engineer (Rural Development). |
| 2. Estimate costing more than rupees ten thousand, but notmore than rupees fifty thousand. | (i) village panchayat,(ii) panchayat union council,(iii) district panchayat, as the case may be, in respect ofworks vested in it. | Assistant Executive Engineer (Rural Development). |
| 3. Estimate costing more than rupees fifty thousand, but notmore than rupees two lakhs. | (i) village panchayat,(ii) panchayat union council,(iii) district panchayat, as the case may be, in respect ofworks vested in it. | Executive Engineer (Rural Development). |
| 4. Estimate costing more than rupees two lakhs. | (i) village panchayat,(ii) panchayat union council,(iii) district panchayat, as the case may be, in respect ofworks vested in it. | Superintending Engineer (Rural Development). |
| Estimate value | Authority to accord administrative sanction | Authority to accord technical sanction |
| (1) | (2) | (3) |
| 1. Estimate costing not more than rupees tenthousand. | (i) village panchayat, | Block Engineer or Assistant Engineer (RuralDevelopment). |
| (ii) panchayat union council, | ||
| (iii) district panchayat, as the case may be, inrespect of works vested in it. | ||
| 2. Estimate costing more than rupees tenthousand, but not more than rupees twenty-five thousand. | (i) village panchayat | Assistant Executive Engineer (RuralDevelopment). |
| (ii) panchayat union council, | ||
| (iii) district panchayat, as the case may be, inrespect of works vested in it. | ||
| 3. Estimate costing more than rupees twenty-fivethousand, but not more than rupees fifty thousand. | (i) village panchayat | Executive Engineer (Rural Development). |
| (ii) panchayat union council | ||
| (iii) district panchayat, as the case may be, inrespect of works vested in it. | ||
| 4. Estimate costing more than rupees fiftythousand. | (i) village panchayat | Superintending Engineer (Rural Development). |
| (ii) panchayat union council | ||
| (iii) district panchayat, as the case may be, inrespect of works vested in it. |