(1)The State Government may, by notification in the Official Gazette, constitute a Council to be called the District Road Safety Council in every district in the State.(2)Every District Road Safety Council shall consist of the following members, namely:-(a)the District Collectorex-officio; who shall be the Chairman of the Council;(b)the District Superintendent of Police ex-officio;(c)the Superintending Engineer (Roads and Bridges) having jurisdiction over the district ex-officio;(d)an officer of the Authority having jurisdiction over the district to be nominated by the Chairperson of the Authority ex-officio;(e)an officer of the National Highways Authority of India to be nominated by the Chairperson of that Authority ex-officio;(f)the regional transport officer having jurisdiction over the headquarters of the District ex-officio; who shall be the Member-Secretary of the Council;(g)an expert in the field of road safety, to be nominated by the State Government; and(h)a person representing a non-government organisation having experience in road safety matters, to be nominated by the District Collector.(3)The District Road Safety Council shall exercise such powers and perform such functions, as the State Government may, from time to time, delegate under this Act.
