Section 7 in Central Road Fund (State Roads) Rules, 2014
7. Approval and financing of schemes.
(1)The approval of schemes relating to State roads shall be done in the following manner, namely:-(a)A sum equal to the liability created by the executing agency related to development of roads on account of the Central Government shall be first set aside to clear the liability.(b)Thereafter, the fund shall be utilized to already sanctioned projects under the scheme and the balance allocations shall be utilised for new works to be sanctioned.(2)The Central Government shall accord administrative approval of the identified individual works on the basis of details forwarded by the executive agency as per sub-rule (5) of rule 6.(3)The technical and financial sanction of the work shall be accorded by the executive agency concerned and there shall not be any change in scope of work from those as per administrative approval.(4)The executive agency shall ensure that individual project is technically approved, financially sanctioned within a period of four months from the date of administrative approval of the work failing which the work shall be deemed to have been de-sanctioned.(5)The copy of the sanction of the work referred to in sub-rule (3) and abstract of cost estimate of the sanctioned works shall be forwarded to the Central Government alongwith the application for reimbursement.(6)The approval of schemes related to inter-state connectivity and economic importance are based on all India priority which shall be decided by the Central Government based on the criteria specified in rule 5 and it shall accord administrative, technical and financial approval of the identified individual works following the existing procedure and guidelines applicable for National Highways works.(7)[ No excess cost beyond ten per cent. of the amount administratively approved for the proposal shall be permissible and the excess, if any, shall be arranged by the executive agency from their own resources except for the projects of economic importance and inter-State connectivity.(8)The revised estimates relating to projects of economic importance and inter-State connectivity, if any, shall be considered by the Central Government and revised estimates of any other projects shall not be considered.] [Substituted by Notification No. G.S.R. 1521(E), dated 18.12.2017 (w.e.f. 24.7.2014).](9)The specifications for roads proposed under this scheme shall be similar to those of National Highways works in terms of pavement width, crust thickness and geometrics, etc.(10)The standard design and specification of the works to be proposed shall follow the relevant guidelines, codes, Indian Roads Congress specifications as directed by the Central Government and the period of completion of projects shall not exceed thirty six months for hill States, North East states and twenty four months for other States unless permitted by the Central Government.(11)The estimates for land acquisition shall not be considered except for items referred to clause (iv) of sub-rule (1) of rule 6 and the executive agency shall render a certificate to the effect that land is available for road development and is in its possession and removing of utilities, if any, has been completed.(12)The total cost of the schemes to be approved shall be limited to the bank of sanctions which shall generally be two times of the annual allocation except for hill States and North-East States where working season is limited and for these States, the bank of sanctions shall generally be three times of the annual allocation for the year in which the schemes are sanctioned in respect of any State or Union territory.(13)The estimate for each work shall include provisions for-(a)an amount equal to three per cent. towards contingency;(b)an amount equal to one per cent. for meeting the cost of devising and operation of a Quality Assurance System and monitoring of the works by a State Quality Monitor, and training of the state's officials in quality awareness by the executing agency;(c)an amount equal to one per cent. for meeting the cost of quality control, for monitoring of works and towards training, research and development by the Central Government; and(d)an amount equal to half per cent. towards work charged establishment.(14)The agency charges shall not be payable for the execution of works under the scheme.(15)The sanctioned works generally shall be completed within the time schedule as submitted along with the particulars referred to in sub-rule (5) of rule 6 and in case of failure on the part of the executing agency to adhere to the time limit without any justifiable reasons, the execution agency shall be liable to bear the balance cost for completion of the works:Provided that, the Central Government may, on being sufficient cause shown by the executing agency, extend the time of completion of works with the reasons to be recorded in writing.
