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State of Bihar - Section
Section 275 in Bihar Board's Miscellaneous Rules, 1958
275.
For purposes of the provision of funds for major works in the Provincial Public Works budget, and grant of administrative approval to such works according to their urgency, two lists, in the forms hereto appended, should be maintained by each Commissioner of a Division and head of a department. In these lists the works of the several districts should not be arranged separately, but should be taken together and, after the degree of urgency of each has been carefully considered by the Commissioner or the Head of the Department concerned, the various works should, in each part, be arranged in the order of urgency so determined. The arrangement may from time to time be altered, if necessary. A complete list of new projects which it is proposed to include in the ensuing year's budget should be submitted to Government in the administrative department concerned punctually by the 1st October each year. This list should be arranged in order of urgency and should furnish the information required by paragraph 22 of the Bihar and Orissa Budget Manual. It is recommended that similar lists may be maintained by Commissioners of Divisions and Heads of Departments with regard to the minor works. They are not required by Government, but will facilitate the provision or allotment of funds and submission of applications to higher authority for administrative approval to projects beyond the limit of power of sanction of the officer concerned.Proposal for new projects requiring the sanction of Government should be submitted to Government in the administrative department concerned during the course of the year as soon as the necessity for them comes to notice in order to ensure that there is ample time for their proper examination, both from the administrative and financial points of view, before they are included in the budget.Note. - With a view to present large savings occurring in the Provincial Public Works budgets against the sanctioned grants the Government of Bihar in the Public Works Department have, in accordance with the recommendations of the Public Accounts Committee, directed that in case of large building projects costing Rs. 50,000 or more the budget provision should, in the year, be ordinarily limited to the cost of acquisition of land (where land acquisition is involved) and half the cost of collecting materials.List IWork administratively approved| Serial No. in order of urgency | Locality | Name of works | Number and date of Government order grantingadministrative approval |
| 1 | 2 | 3 | 4 |
| Amount of rough estimate | Amount of detailed estimate | If funds partially provided, amount andparticulars of orders making the grant | Remarks explaining fully and clearly thenecessity and degree of urgency of the work |
| 5 | 6 | 7 | 8 |
| Serial No. in order of urgency | Locality | Name of work | Amount of rough estimate | Remarks explaining fully and clearly thenecessity and degree of urgency of the work |
| 1 | 2 | 3 | 4 | 5 |