Section 3 in Gujarat Road Safety Authority Act, 2018
3. Constitution of Gujarat Road Safety Authority.
(1)The State Government may, by notification in the Official Gazette, constitute, with effect from such date as may be specified therein, an authority to be called "the Gujarat Road Safety Authority (GUJROSA)".(2)The Authority shall be a body corporate by the name as aforesaid, having perpetual succession and a common seal, with powers subject to the provisions of this Act, to acquire, hold and dispose of property, both movable and immovable and to contract and shall, by the said name, sue and be sued.(3)The Authority shall consist of the following members, namely:-(i)the Minister for Transport, who shall be the Chairman of the Authority;(ii)the Secretary to the Government of Gujarat, Transport Department, who shall be the Vice-chairman of the Authority;(iii)the Secretary to the Government of Gujarat, Home Department;(iv)the Secretary to the Government of Gujarat, Health and Family Welfare Department;(v)the Secretary to the Government of Gujarat, Education Department;(vi)the Secretary to the Government of Gujarat, Roads and Buildings Department;(vii)the Director General of Police, Gujarat State;(viii)the Managing Director, Gujarat State Road Transport Corporation (GSRTC);(ix)the Municipal Commissioner of Ahmedabad Municipal Corporation;(x)the Chief Engineer, National Highway Authority of India (NHAI);(xi)the Chairman, Western India Automobile Association (WIAA);(xii)the Commissioner of Transport, Gujarat State;(xiii)two persons who are experts in the field of road safety, to be nominated by the State Government;(xiv)the Chief Enforcement Officer, who shall be the Member-Secretary of the Authority.(4)The Chief Road Safety Commissioner shall be the Chief Executive Officer of the Authority and thereby he shall be the head of the staff of the Authority.
