Section 8(2) in The Central Road Fund (State Roads) Rules, 2007
(2)After selection of the scheme, the executive agency concerned shall submit the detailed estimated for all the road and bridge projects of either inter-State connectivity (fully financed) or economic importance (fifty per cent. financed) and thereafter the Central Government shall accord technical, financial sanction and administrative approval subject to the condition that the existing procedure and guidelines applicable for the national highways projects with regard to framing and processing of the estimates shall be applicable to the projects sanctioned under this scheme.
