Section 79(1) in Chennai City Municipal Corporation Act, 1919
(1)Where a project is framed for the execution of any work or series of works, the entire estimated cost of which exceeds sixty lakhs of rupees,-(a)the commissioner shall cause a detailed report to be prepared including such estimates and drawings as may be requisite and shall lay the same,-(i)before the concerned standing committee (other than the standing committee on taxation and finance), if the entire estimated cost exceeds sixty lakhs of rupees but does not exceed seventy five lakhs of rupees;(ii)before the standing committee on taxation and finance, if the entire estimated cost exceeds seventy-five lakhs of rupees but does not exceed one crore of rupees;(iii)before the council, if the entire estimated cost exceeds one crore of rupees;(b)the concerned standing committee, or the standing committee on taxation and finance or the council, as the case may be, shall consider the report and may approve it either in its entirety or subject to modifications or may reject the same.
