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THE NATIONAL HIGHWAYS AUTHORITY OF INDIA (AMENDMENT) ACT, 2013
NO. 19 OF 2013
[10th September, 2013.]
An Act further to amend the National Highways Authority of India Act, 1988.
BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:—
Short title.
1. This Act may be called the National Highways Authority of India (Amendment) Act, 2013.
Amendment of section 3.
2. In section 3 of the National Highways Authority of India Act, 1988, for sub-section (3), the following sub-section shall be substituted, namely:—
"(3) The Authority shall consist of—
(a) a Chairman;
(b) not more than six full-time members; and
(c) not more than six part-time members,
to be appointed by the Central Government by notification in the Official Gazette:
Provided that the Central Government shall, while appointing the part-time members, ensure that at least two of them are non-Government professionals having knowledge or experience in financial management, transportation planning or any other relevant discipline.
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