Section 36 in The National Capital Region Planning Board Rules, 1985
36. Certificate of utilization.
- In cases in which conditions are attached to the utilization of grants sanctioned to local authorities, Urban development authorities, Housing boards and such other authorities of the State Government and the Union territory administration in the form of specification of particular objects of expenditure or the time within which money must be spent, or otherwise, the State government and the Union territory administration shall be primarily responsible for certifying to the Board where necessary, the fulfilment of the conditions attaching to the grant.
