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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3) in The Central Road Fund (State Roads) Rules, 2007

(3)The physical progress as well as expenditure shall be reviewed and discussed with executive agency on quarterly basis by the Central Government.FORM I[See rule 5(18)]UTILISATION CERTIFICATEIt is to certify that out of an amount of Rs..............................crores/lakhs released by the Ministry of Shipping, Road Transport and Highways, vide letter No.....................dated...............an amount of Rs...............................crrores/lakhs has been spent on works sanctioned under the Central Road Fund scheme. It is further certified that expenditure has been incurred on sanctioned works only and has not exceeded the sanctioned cost of individual works.Deputy Secretary/Joint Secretary/SecretaryGovernment of.......................................FORM IIExecutive AgencyProgress Report Of Works Executed From Central Road FundReport for the Quarter Ending.............
Sl. No. Name of the work Length (km)/M (For Bridges) Amount of AA (Rs. In lakh) AA No. and date Amount of technical santion Date of sanction Physical progress in %
              Upto the end of previous year During the year Total progress upto the end of the quarter
1 2 3 4 5 6 7 8 9 10
                   
                   
                   
.............................SignatureExecutive Engineer of the PWDFORM IIIExpenditure Report Of Works Executed From Central Road FundState:Month:Head of Account to which the expenditure is debitable:
Sl. No. Name of the project Job No. Amount of Central assistance approved for the work Progressive total of funds released up to end of the previous financial year Total expenditure incurred against the work up to the end of the previous financial year Expenditure from 1stApril of the year under report to the end of the previous month Expenditure during the month to which the return relates Total of Columns 5, 6 and 7 Remarks (if any)
1 2 3 4 5 6 7 8 9 10