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State of Uttarakhand - Section

Section 5 in Uttarakhand State Urban Transport Fund Rules, 2015

5. Administration of the Fund.

(1)There shall be an Executive Committee of fund, which shall manage the affairs of the fund and discharge the functions assigned to it by or under the Act or the rules.
(2)The executive committee shall be constituted as follows -
(i) Transport Commissioner - Chairman
(ii) Additional Transport Commissioner - Member
(iii) Secretary State Transport Authority - Member Secretary
(iv) Commissioner of Garhwal and KamaunCommissionaries - Member
(v) Any officer of Police Department not below therank of Deputy DirectorGeneral of Police nominated by theDirector General of Police - Member
(vi) Finance Controller of the Transport Department - Member
(vii) Controlling Officer of Institute of UrbanTransport Kashipur - Member
(3)In addition to the aforesaid permanent members the following shall be the special invitee member whom the chairman may invite for consideration of any specific matter -
(i)Managing Director, Uttarakhand Transport Corporation;
(ii)District Magistrate of the concerned District;
(iii)Mukhya Nagar Adhikari or competent officer of the concerned Municipal Corporation or Municipality or Municipal Panchayat;
(iv)An officer nominated by Ministry of Road Transport and Highways, Government of India.
(4)The executive may co-opt any expert for dealing with specific traffic and transportation issues.