Section 16(5) in The Shimla Road Users and Pedestrians (Public Safety and Convenience) Act, 2007
(5)A Committee headed by the Divisional Commissioner, Shimla and comprising of Commissioner, Municipal Corporation, Shimla, Deputy Commissioner, Shimla and Superintendent of Police Shimla, shall administer the Fund, and may -(i)make recommendations on inclusion or deletion of roads from sealed or restricted roads;(ii)recommend sites for parking places;(iii)clear proposals for utilization of moneys credited in the Fund and monitor progress;(iv)monitor the enforcement of this Act; and(v)carryout such other related activities as may be prescribed.
