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State of Tamilnadu - Section

Section 94 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Rules, 1991

94. Technical sanction.

- The Officers of Engineering Cell of the Board specified in column (1) of the Table below having jurisdiction over the area in which works has to be executed, shall be competent to accord technical sanction, by counter-signing the plan and estimate in respect of the work, the cost of which is as specified in column (2) and column (3) thereof:
Officers Cost of Civil Works Cost of Electrical Works
(1) (2) (3)
Assistant Executive Engineer. Up to Rs. 10,000. Up to Rs. 2,000.
Executive Engineer. Above Rs. 10,000 and up to Rs. 2,00,000 to Rs.15,000. Above Rs. 2,000 and up
Superintending Engineer. Above Rs. 2,00,000. Above Rs. 15,000.
Provided that the Engineering Supervisor of the market committee may accord technical sanction of the estimates of original, maintenance and repair of any civil work, if the cost of which does not exceed Rs. 3,000 (Rupees three thousand only) as per the rates approved by the Superintending Engineer of Public Works Department for the area concerned:Provided further that where the work is entrusted to any authority or agency other than the Engineering Cell of the Board, technical sanction for such work shall be accorded by the competent Officers of such authority or agency in accordance with the rules and regulations governing such sanction.