Section 4 in Arunachal Pradesh State Road (Regulation and Development) Act, 2015
4. Appointment of State Road Authority.
- The State Government may, by notification in the Official Gazette and subject to such conditions and limitations as authority may specify therein, appoint Commissioner / Secretary, PWD either by name or by virtue of his office, to be the State Road authority of State Road category namely (1) State Highway (2) Major District Road and (3) Other District Road in the State and Commissioner/Secretary, RWD as State Road authority of the State road Category namely (1) Rural Road and (2) Village Roads in the State with full range of Powers and Responsibilities under this Act, together with powers to be delegated selectively to appropriate Chief Engineers, PWD and Chief Engineers, RWD respectively.
