Section 6(xviii) in Karnataka State Road Safety Authority Act, 2017
(xviii)to liaise with Honourable Supreme Court Committee on Road Safety and to attend all meetings or reviews called upon by Honourable Supreme Court Committee on Road Safety and furnish all such information or reports or discussion or statistics or records etc., sought to comply with all such directions issued by Honourable Supreme Court Committee on Road Safety. All the stake holding departments shall invariably implement all the directions of Honourable Supreme Committee and furnish all data or information records sought by the Honourable Supreme Court Committee within prescribed time; and
