Section 13 in Management and Preservation of Properties of Religious Institutions Rules
13. Sanction of plans by appropriate authority.
(1)The appropriate authority may sanction the plans and estimates submitted under rule 12 with such modifications and subject to such conditions, as it may deem fit and where the cost of the construction is to be met from the funds of the institution, sanction the necessary expenditure.(2)The appropriate authority may decide whether the building work is to be made departmental!/ or through contractors.
