6A. Disposal of objections and suggestions in respect of projected minor irrigation works.
- [Proviso to Section 5 (3)] - (1) All objections and suggestions called for under Rule 4-A shall be heard and considered by the Block Development Officer.(2)The Block Development Officer shall be competent to decide, after close of the enquiry, if the work shall not be executed or it shall be executed with such modification, if any, as he may specify, provided the work is estimated to cost not more than Rs. 2,500 and the work alongwith the lands likely to be benefited or affected by it is fully situated within his jurisdiction.(3)In all other cases, he shall, immediately after the close of the enquiry, submit the entire record of proceedings alongwith his report and recommendations to the competent authority.(4)Competent authority in respect of any projected minor irrigation work means-(a)if the work and the lands likely to be benefited or affected by it are situated within the jurisdiction of one Panchayat Samiti and its estimated cost is more than Rs. 2,500 but less than Rs. 25,000, the Chairman of the Panchayat Samiti ;(b)in all other cases where the estimated cost of the work is more than Rs. 25,000 but less than Rs. 50,000, the Collector of the district;(c)if the estimated cost of the work is Rs. 50,000 or more but less than Rs. 1 lakh, the Revenue Divisional Commissioner; and(d)in all other cases, the Government..(5)On receipt of the documents specified in Sub-rule (3) the competent authority may, at his discretion make further enquiry or cause such an enquiry to be made by such person as may be specified in this behalf or hear any of the persons filing objections or suggestions before coming to a decision. The decision made by the competent authority shall be notified in Form 'BB' on the notice board of the Block Development Officer who invited objections and suggestions under Rule 4-A.
