Section 91(2) in Rajasthan State Highways Act, 2014
(2)Every District Road Safety Council shall consist of the following members, namely:-(a)the District Collectorex-officio; who shall be the Chairman of the Council;(b)the District Superintendent of Police ex-officio;(c)the Superintending Engineer (Roads and Bridges) having jurisdiction over the district ex-officio;(d)an officer of the Authority having jurisdiction over the district to be nominated by the Chairperson of the Authority ex-officio;(e)an officer of the National Highways Authority of India to be nominated by the Chairperson of that Authority ex-officio;(f)the regional transport officer having jurisdiction over the headquarters of the District ex-officio; who shall be the Member-Secretary of the Council;(g)an expert in the field of road safety, to be nominated by the State Government; and(h)a person representing a non-government organisation having experience in road safety matters, to be nominated by the District Collector.
