Section 8 in Gujarat Road Safety Authority Act, 2018
8. Executive Committee.
(1)There shall be an Executive Committee for the Authority consisting of the following members, namely:-(a)the Secretary to the Government of Gujarat, Transport Department, who shall be the Chairman;(b)the Transport Commissioner, who shall be the Vice- Chairman;(c)the Commissioner of Health, Gujarat State;(d)the Commissioner of Primary Education, Gujarat State;(e)the Inspector General of Police (Traffic);(f)the Chief Engineer (Roads and Bridges);(g)the Chief Engineer (National Highways);(h)the Joint Commissioner of Traffic, Ahmedabad city;(i)the Deputy Municipal Commissioner, Ahmedabad Municipal Corporation;(j)the Regional Transport Officer, Ahmedabad;(k)the Joint Director, the Commissioner of Transport or, as the case may be, the Officer on Special Duty;(l)the Deputy Enforcement Officer, who shall be the Member-Secretary;(m)two experts from the field of road safety education and emergency care, as may be nominated by the Authority.(2)Subject to such restrictions, conditions and limitations as may be imposed by the Authority, the Executive Committee shall exercise such powers and discharge such functions of the Authority as may be delegated to it by the Authority.(3)The Executive Committee shall be responsible for implementing the decisions of the Authority.
