Section 9 in Kerala Road Safety Authority Act, 2007
9. [ Road Safety Commissioner. [Substituted by Kerala Act No. 10 of 2018, dated 7.4.2018.]
- The Government may for the purpose of this Act, appoint an officer not below the rank of Government Secretary from all India Service or Inspector General of Police or Chief COnservator of Forests as full time Road Safety Commissioner on deputation basis.]
