23. [ Duration of sanction. [Substituted by Notification No. F.23 (107)-95-XXXII (1), dated 7th April, 2000.]
- The sanction once accorded shall remain valid upto three years. The permission shall be got revalidated before the expiration of this period. Such revalidation may be permitted for two consecutive terms of one year each, after which proposals shall have to be submitted afresh.]
