Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(8)] [Section 10] [Entire Act]

Union of India - Subsection

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

(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).]