Section 43(2) in The National Capital Region Planning Board Rules, 1985
(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.
