Section 2(b) in The Central Road Fund (State Roads) Rules, 2007
(b)executive agency means-(i)in the case of a Union territory, the Administrator thereof to whom the functions of the Central Government in relation to the execution of works pertaining to national highways are delegated under article 239 of the Constitution; and(ii)in any other case, the State Government to which such functions are delegated under section 5 of the National Highways Act, 1956 (48 of 1956);
