Section 8(i) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998
(i)In the matters of more than one crore rupees in case of Municipal Corporation having population of three lacs or about and more than fifty lac rupees in case of Municipal Corporation having population of less than three lacs, the technical sanction shall be obtained from the State Government.
