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[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(8)(i) in The National Highways Rules, 1957

(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.