8. Deviation in work, sub-standard work and completion report
(1)The executing agency shall not without the prior sanction of the appropriate sanctioning authority, deviate from the scope of the specifications and design of the project, failing which the expenditure on the component of the deviated work and the other components of the works affected thereby shall be debited to the executing agency.(2)The responsibility for the sub-standard work, if any,shall rest with the executing agency and all defects arising out of such sub-standard work shall be rectified by the executing agency at its own cost,within the period to be specified by the Central Government.(3)(a)The executing agency shall furnish to the Central Government a completion report along with the drawings of the completed work in such forms as the Central Government may specify within six months of the actual date of completion, or from opening to traffic whichever is earlier.(b)The report shall also be accompanied by a certificate to the effect that the project has been completed according to the prescribed scope, specifications and approved designs.(c)As early as possible after furnishing of the report and certificate specified in clauses (a) and (b) the executing agency shall furnish a financial report giving, inter alia , the expenditure figures.]
