Section 3(3) in Gujarat Road Safety Authority Act, 2018
(3)The Authority shall consist of the following members, namely:-(i)the Minister for Transport, who shall be the Chairman of the Authority;(ii)the Secretary to the Government of Gujarat, Transport Department, who shall be the Vice-chairman of the Authority;(iii)the Secretary to the Government of Gujarat, Home Department;(iv)the Secretary to the Government of Gujarat, Health and Family Welfare Department;(v)the Secretary to the Government of Gujarat, Education Department;(vi)the Secretary to the Government of Gujarat, Roads and Buildings Department;(vii)the Director General of Police, Gujarat State;(viii)the Managing Director, Gujarat State Road Transport Corporation (GSRTC);(ix)the Municipal Commissioner of Ahmedabad Municipal Corporation;(x)the Chief Engineer, National Highway Authority of India (NHAI);(xi)the Chairman, Western India Automobile Association (WIAA);(xii)the Commissioner of Transport, Gujarat State;(xiii)two persons who are experts in the field of road safety, to be nominated by the State Government;(xiv)the Chief Enforcement Officer, who shall be the Member-Secretary of the Authority.
