Section 8(1) in Gujarat Road Safety Authority Act, 2018
(1)There shall be an Executive Committee for the Authority consisting of the following members, namely:-(a)the Secretary to the Government of Gujarat, Transport Department, who shall be the Chairman;(b)the Transport Commissioner, who shall be the Vice- Chairman;(c)the Commissioner of Health, Gujarat State;(d)the Commissioner of Primary Education, Gujarat State;(e)the Inspector General of Police (Traffic);(f)the Chief Engineer (Roads and Bridges);(g)the Chief Engineer (National Highways);(h)the Joint Commissioner of Traffic, Ahmedabad city;(i)the Deputy Municipal Commissioner, Ahmedabad Municipal Corporation;(j)the Regional Transport Officer, Ahmedabad;(k)the Joint Director, the Commissioner of Transport or, as the case may be, the Officer on Special Duty;(l)the Deputy Enforcement Officer, who shall be the Member-Secretary;(m)two experts from the field of road safety education and emergency care, as may be nominated by the Authority.
