Section 99 in The Coimbatore City Municipal Corporation Act, 1981
99. [ Powers of municipal authorities to sanction estimates. [Substituted by Tamil Nadu Municipal Corporations Laws (Amendment) Ordinance, 2008.]
- The powers of the different municipal authorities to sanction estimates shall be as follows:-(a)when the amount of estimate does not exceed five lakhs of rupees, the sanction of the concerned wards committee shall be required;(b)when the amount of estimate exceeds five lakhs of rupees but does not exceed ten lakhs of rupees, the sanction of the commissioner shall be required;(c)when the amount of estimate exceeds ten lakhs of rupees but does not exceed twenty lakhs of rupees, the sanction of the Mayor shall be required;(d)when the amount of estimate exceeds twenty lakhs of rupees but does not exceed thirty lakhs of rupees, the sanction of the concerned standing committee (other than the standing committee on taxation and finance) shall be required;(e)when the amount of estimate exceeds thirty lakhs of rupees but does not exceed fifty lakhs of rupees, the sanction of the standing committee on taxation and finance shall be required;(f)when the amount of estimate exceeds fifty lakhs of rupees but does not exceed one crore of rupees, the sanction of the council shall be required;(g)when the amount of estimate exceeds one crore of rupees, the sanction of the Government shall be required.
