7. [ Progress reports and inventory [Substituted by Section O. 496(E), dated 20.8.1986 (w.e.f. 20.8.1986).]
(1)The executing agency shall establish monitoring cells for the purpose of monitoring the progress of sanctioned work on a national highway, in the office of the Chief Engineer concerned with the works of such highway and the executing agency shall furnish to the Central Government progress reports in respect of such works in such form and at such intervals as may be specified by the Central Government from time to time.(2)(a)The executing agency shall prepare and maintain inventory of national highways and measurement of roughness of the roads in the form specified by the Central Government, which shall be updated periodically.(b)The inventory prepared and updated under clause (a) shall be furnished to the Central Government at such intervals as may be specified by it.
