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State of Tamilnadu - Section

Section 4 in Tamil Nadu Panchayats (Preparation of Plans and Estimates for Works and Mode and Conditions of Contracts) Rules, 2007

4. [ According of technical sanction of works. - In respect of the General Fund and the Central Government sponsored and the State Government funded Scheme works, the authorities competent to accord technical sanction shall be as specified in the Table below: -

SI.No. Competent Authority Value of Original Works Value of Maintenance Works Value of Electrical Works
(1) (2) (3) (4) (5)
1 Block Engineer / Assistant Engineer (RuralDevelopment and Panchayat Raj) All works under the Indira Awaas Yojana notexceeding the unit cost as fixed by the Government other workscosting not more than rupees one lakh. Not more than rupees twenty five thousands. Not more than rupees twenty five thousands.
2 Assistant Executive Engineer (Rural Developmentand Panchayat Raj) More than rupees one lakh and not more thanrupees five lakhs. More than rupees twenty five thousands and notmore than rupees two lakhs. More than rupees twenty five thousands and notmore than rupees two lakhs.
3 Executive Engineer (Rural Development andPanchayat Raj) More than rupees five lakhs and not more thanrupees thirty lakhs. More than rupees two lakhs and not more thanrupees ten lakhs. More than rupees two lakhs and not more thanrupees ten lakhs.
4 Superintending Engineer (Rural Development andPanchayat Raj) More than rupees thirty lakhs. More than rupees ten lakhs. More than rupees ten lakhs.
Explanations. - (1) Upgrading of a road from lower surface condition to higher surface condition by providing sub-base and / or Base courses with or without Black Topping will be deemed as an original work. For example, re-laying of Water Bound Macadam (WBM) layer(s) and Black Topping (BT) layer as a whole will be deemed as an original work and not maintenance work.
(2)Improvements, upgradation or strengthening of existing damaged Black Topped or Non-Black Topped roads by providing sub-base and/or Base courses with or without Black Topping will be deemed as an original work.
(3)Re-laying or renewal of Bituminous Layer along with or without patches will be deemed as a maintenance work.
(4)Assistant Engineers shall personally inspect not less than fifty per cent of the proposed works before according technical sanction. Assistant Executive Engineers and Executive Engineers shall personally inspect at least twenty five per cent of the proposed works before according technical sanction to check the adequacy and correctness of the provisions made in the estimate with reference to the requirement of the site and also the suitability of the site for the proposed work.
(5)Assistant Engineers and Assistant Executive Engineers shall make a joint inspection of all works which are to be submitted for technical sanction to the Superintending Engineer to check the adequacy and correctness of the provisions made in the estimate.
(6)Executive Engineers should inspect atleast twenty per cent of the works which are to be submitted for technical sanction to the Superintending Engineer to check the adequacy and correctness of the provisions made in the estimate.
(7)Any person, working in the Rural Development and Panchayat Raj Department, holding technical posts equivalent to Assistant Engineer, Assistant Executive Engineer and Executive Engineer are also competent to accord technical sanction as indicated above.] [Substituted by G.O. Ms. No. 54, dated 22.5.2014.]