Section 6 in Punjab Education Development Rules, 1999
6. Execution of work and mode of execution.
(1)The works which are to be executed with the financial assistance provided by the Act or these rules shall be executed through the agencies authorised by the Government.(2)The authorised agency shall submit utilisation certificate in respect of the financial assistance received and utilised by it.(3)The Board shall constitute a committee to check the inspect the works on which financial assistance provided by the Board, has been utilised.(4)The Committee, referred to in sub-rule (3), shall report to the Board in respect of the utilisation of the financial assistance and genuineness of the utilisation certificate, to the Board.
