Section 43 in The National Capital Region Planning Board Rules, 1985
43. State Government to certify.
(1)An order for the payment of a loan should be so worded that there is a specific direction for the payment of a specified sum and should be distinguishable from orders approving a proposal for loan.(2)In cases where loans are sanctioned in favour of authorities, such as local authorities, urban development authorities, housing boards and such other authorities, other than the State Governments and the Union territory administration in which conditions are attached to the utilisation of loan either in the shape of the specification of the particular object on or the time within which the money must be spent or otherwise, the State Government and the Union territory administration shall be primarily responsible for certifying to the Board the fulfilment of the condition attaching to the loan.
