.In these rules, unless the context otherwise requires,(a)Act means the National Highways Act, 1956 (48 of 1956);(b)[ approved work means any work relating to, or connected with, the development, maintenance, and repair of a national highway in respect of which the Central Government has accorded technical and administrative approval and financial sanction under rule 3;] [Substituted by Section O. 496(E), dated 10.8.1986 (w.e.f. 20.8.1986).](c)completion report means are port required to be furnished under rule 8;(d)[ executing agency means, [Substituted by Section O. 496(E), dated 10.8.1986 (w.e.f. 20.8.1986).](i)in the case of a Union territory, the administrator thereof to whom the functions of the Central Government in relation to the execution of works pertaining to national highways are delegated under article 239 of the Constitution; and ][(ia ) in the case of a national highway or part thereof in respect of which such functions are delegated to the Border Roads Organisation , the Border Roads Development Board; [Inserted by GSR 417(E), dated 31.7.1998 (w.e.f. 31.7.1998).](ib)in the case of a national highway or part thereof in respect of which such functions are delegated to the National Highways Authority of India;](ii)in any other case,any officer or authority subordinate to the Central Government or the State Government to which such functions are delegated under section 5 of the Act;(e)inventory means are cord as required to be prepared, maintained and furnished under sub-rule (2)of rule 7;(f)progress report meansa report required to be furnished under sub-rule (1) of rule 7;(g)work under delegated powers means any work referred to in the sub-rule (2) of rule 3.
