Section 10(7) in The National Highways Rules, 1957
(7)Technical approval and financial sanction to plans and estimates for execution of any original work on a national highway shall 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 approval of an officer of the rank of Chief Engineer or Additional Chief Engineer or Principal Engineer in-charge of national highway works has been obtained.[* * *] [Conditions (8) and (9) omitted by Section O. 855(E), dated 5.11.1993 (w.e.f. 5.11.1993).]
