Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(a) in The National Highways fee (Determination of Rates and Collection) Rules, 2008

(a)transporting and accompanying-
(i)the President of India;
(ii)the Vice-President of India;
(iii)the Prime-Minister of India;
(iv)the Governor of a State;
(v)the Chief Justice of India;
(vi)the Speaker of the House of People;
(vii)the Cabinet Minister of the Union;
(viii)the Chief Minister of a state;
(ix)the Judge of the Supreme Court;
(x)the Minister of State of the Union;
(xi)the Lieutenant Governor of a Union territory;
(xii)the Chief of Staff holding the rank of full General or equivalent rank;
(xiii)the Chairman of the Legislative Council of a State;
(xiv)the Speaker of the Legislative Assembly of a State;
(xv)the Chief Justice of a High Court;
(xvi)the Judge of a High Court;
(xvii)the Member of Parliament;
(xviii)the Army Commander or Vice-Chief of Army Staff and equivalent in other services;
(xix)the Chief Secretary to a State Government within concerned State;
(xx)the Secretary to the Government of India;
(xxi)the Secretary, Council of States;
(xxii)the Secretary, House of People;
(xxiii)the Foreign dignitary on State visit;
(xxiv)The Member of Legislative Assembly of a State and the Member of Legislative Council of a State within their respective State, if he or she produces his or her identity card issued by the concerned Legislature of the State;
(xxv)the awardee of Param Vir Chakra, Ashok Chakra, Maha Vir Chakra, Kirti Chakra, Vir Chakra and Shaurya Chakra, if such awardee produces his or her photo identity card duly authenticated by the appropriate or competent authority for such award;