(6)(a)The Central Government shall on, receipt of the documents referred to in clauses (a) to (b) of sub-rule (5),examine the same and if it is of the opinion that they are in accordance with approved standard, shall accord technical approval and financial sanction for such work subject to such conditions as it may thinks fit to impose.(b)The technical approval and financial sanction accorded under clause (a) shall lapse after [one year] [Substituted by Section O. 855(E), dated 5.11.1993, for " two year" (w.e.f. 5.11.1993).] from the date of its issue in case the work is not commenced within that period:Provided that where the Central Government is of the opinion that the technical appraisal note or project estimate is not in accordance with the approved standard, it may return the same to the executing agency for bringing it in accordance with the approved standard.
