Section 4 in The Central Road Fund (State Roads) Rules, 2007
4. Procedure for identification and prioritisation
(1)The Central Government shall identify the projects, schemes or activities for release of Funds in consultation with the State Governments or the Union Territory Administration, as the case may be.(2)If, all the projects, schemes or activities so identified cannot be sanctioned due to shortage of resources in the Fund, The Central Government shall prioritise the projects,schemes or activities for release of Fund in consultation with the State Governments or Union Territory Administration, as the case may be.(3)The State Governments or the Union Territory Administration, as the case may be, shall furnish necessary details as per rule5 and rule 6 of the projects, schemes or activities to the Central Government to facilitate identification and prioritisation of the schemes.(4)The State Governments or the Union Territory Administration, while furnishing the details relating to projects. schemes or activities to the Central Government, shall observe the procedure as prescribed under rule 5 and rule 6 of these rules.
