9. [ [Substituted by Finance Act, 2018 (Act No. 13 of 2018) dated 29.3.2018.]
The Central Government shall have the power to administer the Fund and shall -(a)take such decisions regarding investment on projects of roads and other infrastructure as it considers necessary;(b)take such measures as may be necessary to raise funds for the development and maintenance of the national highways and for the development of rural roads;
