Section 10(8) in The National Highways Rules, 1957
(8)[] [Renumbered by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).] In the matters relating to technical approval and financial sanction, the following procedure shall be followed, namely:(i)In case of the works where standards and designs adopted in the estimates are in accordance with the Indian Roads Congress Code and specifications and any other relevant instructions, guidelines, standard bridge designs, etc., issued by the Central Government from time to time, copies of the sanctions accorded by the executive agency shall invariably be endorsed to the Regional Officers concerned of the Ministry in the Central Government dealing with national highways along with complete copy of the estimate so that even after sanction, they could examine the matter and bring to the notice of executive agency deviations from such Code, specifications, instructions, guidelines,standard bridge designs, if any.(ii)[ Where for any work, the deviations from approved standards, specifications,instructions and guidelines issued by the Central Government have to be made due to local conditions, no work shall be sanctioned by any executing agency unless a complete copy of the estimate is furnished to the Regional Officer concerned of the Ministry in the Central Government dealing with National Highways, who shall forward the same to the Central Government with his comments thereon for approval. Technical approval and financial sanction may be issued by the executing agency only after such approval.] [Substituted by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).][* * *] [Clause (ii) omitted by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).](iii)[] [Renumbered by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).] After the budget estimates have been accepted by the Central Government, the funds likely to be available for the work shall be intimated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned. Work-wise allotment of funds shall be made by the Central Government and the same shall also be communicated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] concerned for further necessary action as soon as the budget is passed by the Parliament. Sanction for entering into financial commitments may be accorded by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] only after the budget is passed by the Parliament and the same is intimated to the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]. All other actions including technical sanction to the project, calling and receipt of tenders,negotiation for their settlement, etc., may, however, be taken by the [executing agency] [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).] as soon as the acceptance of the budget estimate by the Central Government has been intimated to it.[Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]
