The Motor Vehicles Act, 1988
215. Road Safety
Councils and Committees.
- The Central Government
may, by notification in the Official Gazette, constitute for
the country a National Road Safety Council
consisting of a Chairman and such other members as that Government
considers necessary and on such terms and conditions as that Government may
determine.
- A State Government
may, by notification in the Official Gazette,
constitute for the State a State Road
Safety Council consisting of a Chairman and such other
members as that Government considers necessary and
on such terms and conditions as that
Government may determine.
- A State Government
may, by notification in the Official Gazette, constitute
District Road Safety Committee for each district in the State
consisting of a Chairman and such other members as that Government
considers necessary and on such terms and conditions as
that Government may determine.
- The Councils and
Committees referred to in this section shall discharge such functions relating
to the road safety programmes as the Central Government or the State
Government, as the case may be, may, having regard to the objects of the Act,
specify.
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