Section 4 in Gujarat Road Safety Authority Act, 2018
4. Functions of Authority.
(1)The Authority shall discharge the following functions, namely:-(a)to act as a lead agency of the State for Road Safety;(b)to advise the State Government on road safety policies;(c)to implement the National Road Safety Policy and the Gujarat Road Safety Policy;(d)to work as a secretarial for the State Road Safety Council, arrange meetings of the Council issue its Minutes and monitor the implementation of the decision of the Council by the concerned Departments of the State.(e)to co-ordinate with the concerned Departments of the State Government to ensure implementation of the directions issued from time to time by the Supreme Court Committee on Road Safety and furnish compliance report in a time bound manner;(f)to implement the directions and recommendations issued from time to time by the Central Government, State Government, Hon'ble courts or the World Health Organization regarding Road Safety;(g)to notify annual targets for reduction of accidents and fatalities as fixed by the State and draw up an Annual Action Plan to achieve the targets and monitor its implementation;(h)to collect on a regular basis data on road accidents and analyze the data to identify areas / road stretched and categories of accident victims;(i)to direct the Government Departments, State Road Safety Council, District and City Road Safety Committee and other persons regarding road safety;(j)to implement the directions of the Supreme Court Committee on Road Safety;(k)to co-ordinate with the Road Safety Committee;(l)to co-ordinate the cases relating to principle of no fault;(m)to prescribe and enforce road safety standards and procedures;(n)to formulate schemes, projects and programmes relating to road safety;(o)to co-ordinate the work relating to road safety with all public or private institutions, NGOs, concerned agencies and departments;(p)to facilitate implementation of road safety programmes by various means or media;(q)to administer the Fund and ensure that the Fund is effectively utilized;(r)to take appropriate decisions for efficient administration and management of the Authority, and to formulate policies for the code of conduct, disciplinary actions, grievance redressal mechanism and all other required policies and guidelines for the day to day smooth working for the road safety;(s)to provide and arrange for training programmes and to organize conferences, seminars, workshops, celebration activities and all such other activities for the purpose of capacity augmentation of the manpower working in the field of road safety;(t)to publish and finance specific research in relevant fields and to publish relevant papers, reports, books, journals, periodicals and newsletters covering the activities of the Authority;(u)to enter into agreement with research agencies/institutes/universities engaged in the field of road safety at international/national level or like institutions in specialized areas pertaining to the activities of authority for exchange of professionals, study tours, training seminars and workshops, conducting joint projects, technical assistance in the field of road safety.(v)to co-operate or collaborate with other institutions having objects similar to the Authority;(w)to establish and maintain a library, provide reading, reference and research facilities and cater to the needs of students, practitioners and researchers particularly in the field of road safety;(x)to receive, manage and disburse the funds and maintain the accounts for the funds received;(y)to make regulations for conduct and management of the affairs of the Authority and to add, amend, vary or rescind them from time to time;(z)to sanction expenditure for the implementation of road safety schemes and programmes;(za)to sanction expenditure for road safety projects and for purchase and installation of equipments and devices connected with road safety;(zb)to sanction financial assistance to organizations and institutions working in the field of road safety;(zc)to sanction expenditure for the conduct of studies, projects and research on matters relating to road safety; (zd) to extend assistance to the victims of accidents;(ze)to sanction expenditure for trauma-care programmes or activities;(zf)to sanction administrative expenditure of the Authority;(zg)to sanction expenditure on matters connected with road safety measures;(zh)to oversee the implementation of all laws relating to road safety such as helmet, seat belt, etc.;(zi)to oversee the action to prevent the vehicles from being driven on the road without third party insurance;(zj)to discharge such other functions, as may be prescribed, having regard to the objects of this Act.(2)The Authority shall be empowered to pass necessary orders to ensure the compliance of above mentioned function or functions.
