Section 5 in The Central Road Fund (State Roads) Rules, 2007
5. Approval of schemes under State roads
(1)The approval of schemes relating to State roads shall be done in the following manner, namely:-(a)for utilisation of Fund, priority may be assigned to already sanctioned projects under the scheme and the accruals shall be utilised for new works to be sanctioned as specified in sub-rule (2);(b)all State roads including State highways, major district roads and other roads of importance excluding rural roads.(2)The types of works to be considered in this scheme shall comprise-(i)construction of missing bridges, cross drainage works, rehabilitation of bridges, widening of two-lanes, strengthening of weak pavement sections;(ii)engineering aspects of road safety works covering improvement of traffic junctions, road marking, signalling ,construction of sub-ways and over-bridges, construction of parking lay-byes,bus sheds and the like;(iii)construction of by-passes, parallel service roads along national highways or State highways, inbuilt up areas in exceptional cases; and(iv)development of connecting roads to national highways from rural roads as well as to tourist important places.(3)The proposals shall cover sufficient length of road and shall generally be covering at least ten kilometres length, unless the requirement for connecting two places is less than ten kilometres in so far as works mentioned in sub-rule (2) are concerned, and shall include only those works where land is available without any encumbrance.(4)The executive agency shall make available the Central Government a list of projects to be taken up which shall be shown on the Stateroad map indicating district boundaries, national highways, State highways,major district roads, rural roads or other types of roads in different colours , in addition to the roads already approved under the Fund.(5)The projects shall be selected with a view to have a balanced development of the road network in the entire State or the Union territory, as the case may be, and the proposals shall include the following particulars, namely:-(i)name of the work and district(s);(ii)index map showing the area and the proposed road or bridge or improvement works;(iii)category of the road proposed to be improved whether the State highway or major district road or otherwise;(iv)scope of the work including the specifications to be adopted in brief;(v)length ;(vi)estimated cost of the project based on the actual requirement and realistic cost estimate;(vii)probable starting date;(viii)target date of completion;(ix)a certificate regarding availability of the entire unencumbered land needed for the project.(6)The estimates for land acquisition shall not be considered under the Fund.(7)The standards, design and specification of the works to be proposed shall follow the relevant guidelines, codes, Indian Road Congress specifications as directed by the Central Government and the period of completion of projects shall not exceed twenty-four months including period for tendering of projects.(8)The Central Government shall accord administrative approval for the proposals as mentioned in sub-rule (4) and sub-rule (5) above and the technical approval and financial sanction of the proposals shall be accorded by the executive agency.(9)No excess cost beyond ten per cent. of the amount administratively approved for the proposal shall be permissible and the excess, if any, over and above ten per cent. shall be arranged by the executive agency from their own resources.(10)No revised estimate will be considered by the Central Government.(11)The estimate for each work shall include provisions for contingencies at the rate of 3%, quality control at the rate of 1% and work charged establishment at the rate of 1.5% subject to the condition that out of these provisions, funds to the extent of 3% of the cost of the work shall be placed at the disposal of the regional officer appointed by the Central Government or any other officer authorised for the State or Union territory for incurring expenditure on hiring manpower and execution of quality control of the works.(12)No agency charges shall be payable for the execution of works under the scheme.(13)Maintenance and upkeep of the projects after completion shall be the responsibility of the executive agency.(14)The executive agency shall ensure that an individual project is technically approved, financially sanctioned and awarded within a period of four months from the date of administrative approval of work, failing which the work shall be deemed to have been de-sanctioned .(15)The sanctioned works shall be completed within the time Schedule as submitted along with the particulars referred to in sub-rule (5).(16)The accounts of the Fund shall be audited by the comptroller and Auditor-General of India , in such manner and at such intervals, as may be specified by him.(17)The executive agency shall furnish the utilisation certificate in Form I duly verified by the regional officer appointed by the Central Government for the State or the Union territory along with the quarterly progress report based on which further instalment of Funds shall be released to the extent of expenditure incurred and the physical progress of the work:Provided that, the total amount so released during any financial year shall not exceed the amount accrued to the State or Union territory during that financial year and the amount which has not been released from accruals of the previous years.(18)The total cost of the schemes to be approved shall be limited to the bank of sanctions which shall not normally exceed, at any point of time, two times the annual accrual for the year in which the schemes are sanctioned in respect of any State or Union territory.
