Section 20 in Control of National Highways Land and Traffic) Act, 2002
20. Appointment of officers to act on behalf of Highway Administration
(1)The Highway Administration may, if it thinks fit after the approval of the Central Government, by notification in the Official Gazette, appoint such(a)Gazetted Officer of the Central Government;or(b)Gazetted Officer of the State Government; or(c)officer of the National Highways Authority of India constituted under section 3 of the National Highways Authority of India Act, 1988 (68 of 1988), or any other authority constituted under any other enactment, equivalent to a Gazetted Officer of the Central Government or the State Government, to exercise such powers and discharge such functions of the Highway Administration as may be specified in the notification.(2)The Highway Administration may specify in the notification under sub-section (1), the limits of the Highway within which or the length of the Highway on which an officer appointed under that sub-section shall exercise the powers and discharge the functions.
