Section 2 in The National Highways Authority of India Act, 1988
2. Definitions.
- In this Act, unless the context otherwise requires,(a)Authority means the National Highways Authority of India constituted under section 3;(b)Chairman means the Chairman of the Authority;(c)employee means a person in the full-time service of the Authority;(d)member means a member of the Authority appointed under section 3 and includes the Chairman;(e)national highway means any highway for the time being declared as a national highway under section 2 of the National Highways Act, 1956 (48 of 1956);(f)prescribed means prescribed by rules made under this Act;(g)regulations means regulations made by the Authority under this Act;(h)words and expressions used herein and not defined but defined in the National Highways Act, 1956 (48 of 1956), shall have the meanings assigned to them in that Act.
