Section 134 in The M.P. Municipal Accounts Rules, 1971
134. Commencement of work.
- The authority competent to sanction a work under Rule 132 may sanction the commencement of the work at any stage subject to budget provision. Such authority may also order the collection of material on an estimate sanctioned in the preliminary stage. This procedure should only be adopted in cases of special urgency, and sanctioning authority should satisfy itself first that the cost in the final stage is not likely to exceed the limits of its power of sanction.
