Section 10(1) in The Central Road Fund (State Roads) Rules, 2007
(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.
