The Central Road and Infrastructure Fund Act, 2000

Chapter III

⁴[Management of Central Road and Infrastructure Fund]

9. Powers of Central Government to administer the Fund.-

(1) ⁵[The Central Government shall have the power to administer the Fund and shall-

(a) take such decisions regarding investment on projects of roads and other infrastructure as it considers necessary;

(b) take such measures as may be necessary to raise funds for the development and maintenance of roads and other infrastructure.]

4. Subs. by s. 206, ibid., for heading "MANAGEMENT OF CENTRAL ROAD FUND" (w.e.f. 1-4-2018).

5. Subs. by s. 206, ibid, for section 9 (w.e.f. 1-4-2018).

Back

Index

Next