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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1) in Jammu and Kashmir Road Safety Fund Rules, 2018

(1)Head of the Department concerned shall be responsible for successful execution of Schemes approved by the Committee. They shall regularly monitor construction, maintenance and repair of assets/equipment financed from the Scheme within their respective jurisdiction. They shall supervise, monitor and review physical and financial progress of schemes on monthly basis and send progress reports to the Member-Secretary. Senior most District level Officer of the respective Department shall be responsible for issuing completion certificate of the Scheme within his/ her jurisdiction.