Section 2 in The National Highways Authority of India (the term of office and other conditions of Service of Members) Rules, 2003
2. Definitions.
- In these rules, unless the context otherwise requires;(a)"Act" means the National Highways Authority of India Act, 1988 (68 of 1988);(b)"Authority" means the National Highways Authority of India constituted under section 3 of the Act;(c)"Chairman" means the Chairman of the Authority;(d)"Member" means a member of the Authority appointed under section 3 of the Act and includes the Chairman;(e)words and expressions used herein and not defined but defined in the Act, shall have the meanings respectively assigned to them in the Act.(f)[ Part-time Non-Government Members means a member appointed by Central Government under sub-section (3) of section 3 of the Act.] [Inserted by Notification No. G.S.R. 174(E), dated 5.3.2015 (w.e.f. 23.6.2003)]
