Section 214 in The National Highways Tribunal (Procedure for Appointment As Presiding Officer of the Tribunal) Rules, 2003
214.
Whereas , the draft of National Highways Tribunal (Procedure for Appointment as Presiding Officer of the Tribunal) Rules, 2003, was published as required by sub-section (1) of section50 of the Control of National Highways (Land and Traffic) Act, 2002 (13 of2003) in the Gazette of India, Extraordinary, Part II, section 3, sub-section (i), dated the 8th August, 2003 with the notification of Government of India in the Ministry of Road Transport and Highways, number G.S.R. 645(E), dated the 8th August, 2003, inviting objections and suggestions from all persons likely to be affected thereby before the expiry of thirty days from the date on which the copies of the said notification, as published in Gazette of India, are made available to the public;And whereas ,copies of the said notification were made available to the public on the 8th August, 2003 ;And whereas , no objections or suggestions had been received from any person with respect to such draft rules within the time period specified in the said notification;Now,therefore ,in exercise of the powers conferred by sub-section (1) of section 50 of the Control of National Highways (Land and Traffic) Act, 2002 (13 of 2003), the Central Government hereby makes the following rules, namely:
