Section 13 in Jodhpur Development Authority Act, 2009
13. Establishment of Jodhpur Traffic Control Board.
(1)As soon as may be after the Authority is established under sub-section (1) of section 3, the State Government shall, by order constitute a Functional Board to be called as the "Jodhpur Traffic Control Board" under the Authority.(2)The Jodhpur Traffic control board shall consist of the followings members, namely: -(i)a Chairman who shall be the Jodhpur Development Commissioner;(ii)Secretary, Jodhpur Development Authority;(iii)Regional Transport officer, Jodhpur, Rajasthan;(iv)General Manager (Operation), Rajasthan State Road Transport Corporation, Zone Jodhpur;(v)Additional Chief Engineer, Public Works Department, Jodhpur;(vi)Additional Chief Engineer, Public Health Engineering Department, Jodhpur;(vii)Represesentativer of the Jodhpur Vidyut Vitran Nigam Ltd., not below the rank of a Addl. Chief Engineer;(viii)Director, Engineering of the Authority;(ix)Director, Town Planning of the Authority;(x)Director, Finance of the Authority;(xii)Superintendent of Police, Jodhpur;(xiii)Chairman/Administrator, Municipal Corporation, Jodhpur; and(xiv)two persons to be nominated by the Chairman of the Authority.(3)The Jodhpur Traffic Control Board shall exercise the following powers and perform the following duties, namely; -(i)to prepare a Master Plan for traffic control in Jodhpur City and to take steps in a phased manner for its implementation;(ii)to take steps to modernise the traffic control system;(iii)to lay down the policy for issuing traffic licences of light and heavy vehicles;(iv)to determine policy for one way traffic, to impose restrictions for certain hours on certain kind of traffic on certain roads, to bar certain vehicles on certain roads, to determine parking places, stands, stops and cycle ways and other matter connected therewith;(v)to lay down guidelines for raising sign-signals, barriers and speed breakers;(vi)to grant permission to any person, Government Department (Central or State), any local authority or any other body to cut the roads for various purposes and to impose conditions thereof;(vii)to demolish traffic hazards, obstacles and to determine compensation in such cases in accordance with regulations;(viii)to solicit help of the citizens and associations of repute to advice and raise funds for traffic control and traffic education in accordance with the rules;(ix)to organise traffic education; and(x)to perform all other activities pertaining to the improvement and control of traffic, and such other functions as may be directed by the Authority.
