Section 2 in The Central Road Fund (State Roads) Rules, 2007
2. Definitions
.In these rules, unless the context otherwise requires,-(a)Act means the Central Road Fund Act, 2000 (54of 2000);(b)executive agency means-(i)in the case of a Union territory, the Administrator thereof to whom the functions of the Central Government in relation to the execution of works pertaining to national highways are delegated under article 239 of the Constitution; and(ii)in any other case, the State Government to which such functions are delegated under section 5 of the National Highways Act, 1956 (48 of 1956);(c)scheme means the scheme for development of State roads including roads of inter-State connectivity and economic importance and includes the schemes relating to development of State roads sanctioned under the Central Road Fund by the Resolution governing the Central Road Fund as passed by the Houses of Parliament, dated the 13th May, 1988;(d)words and expressions used herein and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.
