Section 30 in Haryana Municipal Business Bye-laws 1981
30. Powers of the Executive Officer/Secretary, [Section 31 (i)].
- Subject to the budget provision and the administrative approval thereon, as required under the Haryana Municipal Works Rules, all estimates [upto Rs. 10,000 and Rs. 5,000 will be sanctioned by the President and the [Executive Officer] [Substituted by Legislative Supplement Part III dated 14.3.1989.], respectively] without reference to the Committee. There will be no splitting up of estimates for any one work.
