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State of Punjab - Section

Section 3 in The Punjab Roads and Bridges Development Board Act, 1998

3. Establishment of Board, its constitution, powers and duties.

(1)The Government may, by notification, for exercising the powers conferred on and performing the functions and duties assigned to the Board by or under this Act, establish the Punjab Roads and Bridges Development Board.
(2)The Board, established in terms of sub-section (1), shall consist of a Chairman, Vice-Chairman and the following other members, namely :-
(i) Chief Minister, Punjab Chairman
(ii) Minister Public Works (B&R) Vice-Chairman
(iii) Chief Secretary Member
(iv) Secretary Excise and Taxation Member
(v) Secretary Finance Member
(vi) Secretary Planning Member
(vii) Secretary Transport Member
(viii) Secretary Public Works (B&R) Member
(ix) Chief Engineer of Public Works (Incharge of Roads andBridges) Member
(3)The Board constituted in terms of sub-section (2), shall be a body corporate having perpetual succession and a common seal with powers, subject to the provisions of this Act to acquire, borrow and raise commercial loans and hold property and shall by the said name, sue and be sued.
(4)The Government shall exercise general superintendence and control over the Board and its employees and may call for such information, as it may deem necessary.
(5)Subject to the rules made under this Act, an estimate of annual income and expenditure of the Board for the ensuing Financial Year shall be got prepared by the Member-Secretary of the Board and shall be submitted to the Board for approval.
(6)An annual statement of income and expenditure of the Board shall be got prepared by the Member-Secretary and after obtaining approval of the Board, the same shall be sent to the Government within a period of three months from the date of the closure of the Financial Year.