Section 10 in The Central Road Fund (State Roads) Rules, 2007
10. 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)for quality Control of the works, authorised procedures prescribed by The Central Government shall be followed;(c)project monitoring shall be done at regular interval in a methodical manner to avoid time and cost over run.(2)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 Central Government from time to time.(3)The Central Government or any officer appointed by it as regional officer for the State or Union territory or any other officer or agency authorised by it shall periodically inspect the work during the execution and exercise such checks as may be necessary to ensure observance of the time schedule and proper implementation:Provided that no person,other than a civil engineer having a minimum qualification of Diploma 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.(4)The officer so authorised shall also measure the work to an extent not less than 30% of the value of the work to ensure execution of the work as per standards and specifications.(5)The periodicity, intervals or the procedure for such inspection and exercising of checks shall be decided by the Central Government.
