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State of Jammu-Kashmir - Section

Section 13 in Jammu and Kashmir Road Safety Fund Rules, 2018

13. Responsibilities for execution of Schemes.

(1)Head of the Department concerned shall be responsible for successful execution of Schemes approved by the Committee. They shall regularly monitor construction, maintenance and repair of assets/equipment financed from the Scheme within their respective jurisdiction. They shall supervise, monitor and review physical and financial progress of schemes on monthly basis and send progress reports to the Member-Secretary. Senior most District level Officer of the respective Department shall be responsible for issuing completion certificate of the Scheme within his/ her jurisdiction.
(2)For purchases, Head of Department concerned shall ensure that relevant rules and Government instructions are complied with.