(2)Where the estimate of the cost for the execution of any original work on a national highway does not exceed [Rs. 50 lakhs] [Substituted by Section O. 855(E), dated 5.11.1993, for " Rs. 25 lakhs" (w.e.f. 5.11.1993).] , technical approval and financial sanction to such estimate for the execution of such work may be accorded by the executing agency concerned subject to the conditions specified in the Schedule annexed to these rules.
