Section 8 in The Central Road Fund (State Roads) Rules, 2007
8. Approval and financing of schemes
(1)Particulars regarding the projects referred to in rule 6 shall be examined by the Central Government and the executive agency shall be informed of the projects identified for sanction under the scheme of State roads of inter-State connectivity and economic importance.(2)After selection of the scheme, the executive agency concerned shall submit the detailed estimated for all the road and bridge projects of either inter-State connectivity (fully financed) or economic importance (fifty per cent. financed) and thereafter the Central Government shall accord technical, financial sanction and administrative approval subject to the condition that the existing procedure and guidelines applicable for the national highways projects with regard to framing and processing of the estimates shall be applicable to the projects sanctioned under this scheme.(3)The executive agency shall render a certificate to the effect that land is available for road development and is in its possession and removing of utilities, if any, has been completed.(4)Permissible limit of excess expenditure beyond sanctioned cost on projects fully financed under this scheme of inter-State connectivity shall be the same as applicable to national highway projects.(5)For the projects sanctioned under economic importance,any excess amount over and above the sanctioned amount shall be borne by the executive agency from their own resources.(6)No expenditure beyond permissible limits for fully financed projects shall be committed without obtaining the previous approval of the Central Government.(7)Revision of estimate shall not be permissible under projects of economic importance category for partially financed works.(8)The revised estimate for inter-State connectivity projects may be submitted to the Central Government for consideration, if the cost is likely to exceed beyond the permissible limits on the sanctioned cost.(9)The existing instructions or guidelines in respect of tenders (pre-qualification and acceptance) and revised estimates as applicable to national highway projects shall be applicable to fully financed projects of roads of inter-State connectivity.(10)Future upkeep and maintenance of the roads or bridges after completion shall be the responsibility of the concerned executive agency.
