(1)The State Government may, by notification in the official gazette, appoint any person, either by name or by virtue of his office, to be the highway authority for all highways in the State or for all the highways in such part of the State or for such particular highway or highways in the State and subject to such conditions and limitations as may be specified in the notification.(2)A highway authority so appointed shall exercise and discharge throughout its jurisdiction powers and functions specified in the succeeding chapters subject only to such limitations as may have been imposed by the notification issued under sub-section (1).
