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State of Jammu-Kashmir - Section

Section 12 in Jammu and Kashmir Road Safety Fund Rules, 2018

12. Duties of Member-Secretary.

(1)Member-Secretary shall place "road safety Schemes received from Transport, Traffic Police, Health, PW(R&B) or any other Government Department; District Road Safety Committees and NGOs working on road safety or prepared suo moto, before the Committee after due examination."
(2)He/she shall co-ordinate necessary works related to successful execution of approved schemes.
(3)He/she shall submit detailed reports of receipts and expenditure from the Schemes to the State Government, as may be required from time to time.
(4)He/she shall ensure maintenance of a separate account of the Scheme in accordance with the rules.