Section 4 in Uttarakhand State Urban Transport Fund Rules, 2015
4. Utilisation of the Fund.
- The fund shall be utilised for execution of the following works within the areas of the Municipalities, Municipal Panchayat and Municipal Corporations of the State -(i)To prepare detailed projects for traffic and transport in urban areas and to appoint different advisory institution and conduct survey and studies through them;(ii)To prepare comprehensive mobility plan for uninterrupted flow of traffic within urban areas;(iii)To construct, operate and maintain Traffic Information Management Control Centre, Call Centre, Monitoring Unit including purchase, installation and maintenance of necessary infrastructure, hardware, software for effective monitoring and enforcement of traffic;(iv)To build a detailed database required for traffic and transportation need including purchase, installation and maintenance of necessary infrastructure, hardware, software required for it;(v)To constitute mobile team for pollution checking and purchase, operate and maintain pollution checking equipment in order to control the pollutant emitted by the motor vehicles;(vi)To link different pollution control centres through web based software and manufacture, operate and maintain software including the arrangement of required hardware, server and subsidiary instrument for it;(vii)To provide latest equipments for effective road safety work such as interceptor vehicle, Alco meter, speed radar gun and other necessary equipment to the enforcement squad;(viii)To provide vehicles to the enforcement officer and enforcement squad for effective road safety enforcement;(ix)To acquire advisory services from out source to assist the Executive Committee relating the administration and use of Fund and to arrange such number of assistant required urgently;(x)To arrange simulator, construct, operate and maintain automated driving tracks for test of motor vehicle driver's before issuing license to them, in view of road safety;(xi)In view of road safety and pollution created by vehicles -(a)To propagate, make extension through advertisements, hoardings, CDs, small feature films and organise rallies in order to create awareness in general public for road safety rules;(b)To organise drawing, quiz competition for college and school students including lectures of subject matter specialist's and programs of a celebrity;(c)To organise training of departmental offices and staff for implementation of related works;(d)Any other related works:Provided that if Government of India operates and provides grants or amount for any of the aforesaid works than no amount shall be sanctioned from this Fund for such related work.
