Section 9 in Central Road Fund (State Roads) Rules, 2014
9. Execution of works.
(1)The executive agency shall, for the implementation of all the projects sanctioned under the Fund including inter-State connectivity and economic importance works, observe that.-(a)the design of the road or bridge projects shall be carried out as per the relevant Central Government codes and guidelines;(b)the project monitoring and quality control of the works shall be done at regular interval in a methodical manner by adopting the following procedure-(i)the measurements shall be checked by the officers of Public Works Departments to the extent specified in their Manual or Code;(ii)there should be a quality monitoring system at the State Level or Union territory level, consisting of such experts and supporting staff as may be appointed by the State Government or Union territory, as the case may be;(iii)the quality monitoring system referred in item (ii) above shall devise a Quality Assurance (QA) System delineating the requirements of quality, the responsibility of the officers and contractors, conduct independent tests, and examine QA documentation to spot non-conformities and shall have the responsibility of training of PWD staff and recommending laboratory and field testing facilities.(2)In addition to the quality monitoring system, the Central Government shall depute an officer or agency as an independent quality Monitor to inspect the works every quarter during the execution and exercise such checks as may be necessary to ensure observance of the time schedule and proper implementation:Provided that no personnel other than a civil engineer having a minimum qualification of degree in Civil Engineering and possessing a minimum of ten years experience in the construction and maintenance of roads, bridges or related infrastructure shall be authorised to inspect the works.(3)The funds for funding Quality Monitoring System, training, research and development shall be earmarked at the allocation stage itself and placed at the disposal of the executing agencies and the Central Government in accordance with rule 7.(4)The executive agency shall install signs at both ends of the projects displaying the name of work and other details as per instructions issued by the Government from time to time.
