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[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8)(iii) in The National Highways Rules, 1957

(iii)[] [Renumbered by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).] After the budget estimates have been accepted by the Central Government, the funds likely to be available for the work shall be intimated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned. Work-wise allotment of funds shall be made by the Central Government and the same shall also be communicated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned for further necessary action as soon as the budget is passed by the Parliament. Sanction for entering into financial commitments may be accorded by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] only after the budget is passed by the Parliament and the same is intimated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]. All other actions including technical sanction to the project, calling and receipt of tenders,negotiation for their settlement, etc., may, however, be taken by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] as soon as the acceptance of the budget estimate by the Central Government has been intimated to it.