Section 44(3) in Rajasthan State Highways Act, 2014
(3)The Authority shall consist of-(a)a Chairperson;(b)four full-time members of whom one each shall be the member-in-charge of(i)finance,(ii)safety and technology,(iii)works contracts and operations; and(iv)concessions and public private partnerships; and(c)six part-time members, to be appointed by the State Government by notification in the Official Gazette, of whom one each, not being lower in rank than a Secretary to the Government, shall be the nominee of the Finance Department, the Planning Department and the Transport Department respectively, and one each shall be an eminent person from the field of(i)finance or banking,(ii)technology and research in roads, and(iii)judiciary or law.
