Section 53(ii) in Grant-in-Aid Code of the Tamil Nadu Educational Department
(ii)If the Director of School Education or Director of Collegiate Education, as the case may be, consider the scheme in general as essential and suitable, the correspondent shall then submit to him in triplicate the detailed plans, specifications and estimates (which may include architect's and engineer's fee) prepared by a professional Engineer or Architect having a recognised qualification such as A.M.I.C.E., A.M.I.E. (India), or an Engineering Degree from a recognised University and Gazetted Officers of Public Works or Highways Department, present or retired who will be responsible for the structural stability of the building. In preparing the plans and estimates, the instructions contained in Public Works Department Circular Memo. No. 916-G.50-1, dated the 29th June 1950, shall be followed. No building operations shall commence until after the issue of favourable orders on the suitability of the design and the reasonableness of the estimate from the technical point of view. When the total estimate exceeds Rs. 10,000, the Correspondent of the school shall call for open tenders for the construction of the work. The tenders shall be received only in closed and sealed covers or packets and they shall be opened in the presence of the District Educational Officer.
