The Central Road and Infrastructure Fund Act, 2000
3[7A. Apportionment of share of fund by Committee.-
The share of the Fund to be apportioned to each of infrastructure projects shall be finalised by a Committee, constituted by the Central Government by notification published in the Official Gazette, headed by the Finance Minister, depending on the priorities of the project.]
3. Ins. by s. 206, ibid (w.e.f.1-4-2018).
