Section 16(1) in Rajasthan State Highways Act, 2014
(1)The State Government shall develop and operate all state highways; provided, however, that it may, by notification in the Official Gazette, direct that any function in relation to the development and operation of any highway shall, subject to such conditions, if any, as may be specified in the notification, also be exercisable by the Authority or by any officer or authority subordinate to the State Government or to the Authority, in accordance with such rules as the State Government may prescribe.
