Section 6 in Karnataka State Road Safety Authority Act, 2017
6. Functions of the Karnataka State Road Safety Authority.
- The Authority shall have the following functions, namely:-(i)to formulate effective road safety policies, and implement projects, programmes and schemes, relating to road safety from time to time;(ii)to prescribe and enforce road safety standards and procedures and conduct or cause to be conducted with the standards and procedures prescribed;(iii)to implement road safety awareness programmes including educating drivers, motorists and other members of the public generally on the proper and safe use of roads;(iv)to conduct research on road safety and to evaluate information and statistics relating to road accidents for planning, policy research and development;(v)to coordinate the functions of all the agencies and Government Departments discharging the duties related to road safety;(vi)to liaise with national and international agencies interested on Road Safety and Traffic Management;(vii)to form self-help groups under the leadership of Karnataka State Road safety Authority (KSRSA) for the rescue operation in the place of accident;(viii)administration of the fund;(ix)sanctioning expenditure for the implementation of road safety schemes and programmes;(x)sanctioning expenditure for road safety projects and for purchase and installation of equipments and devices connected with road safety;(xi)sanctioning expenditure for the conduct of studies, projects and research on matters relating to road safety;(xii)sanctioning expenditure for trauma-care programmes or activities;(xiii)sanctioning administrative expenditure of the Authority;(xiv)sanctioning expenditure on matters connected with road safety measures;(xv)discharging such other functions, as may be prescribed, having regard to the objects of this Act.(xvi)to establish and maintain Comprehensive Road Accident Database Management System through Police department;(xvii)to ensure the implementation of action plan and to revise it from time to time as per the directions of the Hon'ble Supreme Court Committee on Road Safety by the entire stake holding departments viz., PWP& IWTD, Panchayat Raj Engineering department, Police, Transport, Education, Health, Urban Development, Excise etc.,(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(xix)Power to conduct special enforcement drives by heads of the stake holding departments for the purpose of implementation of road safety measures.
