The Central Road and Infrastructure Fund Act, 2000
[Act No. 54 of 2000]
[27th December, 2000.]
| Contents | |
| Title | Central Road and Infrastructure Fund Act, 2000 |
| Sections | Particulars |
| Chapter I | Preliminary |
| 1. | Short title, extent and commencement |
| 2. | Definitions |
| Chapter II | Central Road and Infrastructure Fund |
| 3. | Levy and collection of cess |
| 4. | Crediting of cess to Consolidated Fund of India |
| 5. | Grants and loans by the Central Government |
| 6. | Establishment of Central Road and Infrastructure Fund |
| 7. | Utilisation of the Fund |
| 7A. | Apportionment of share of fund by Committee |
| 8. | Accounts and audit |
| Chapter III | Management of Central Road and Infrastructure Fund |
| 9. | Powers of Central Government to administer the Fund |
| 10. | Functions of the Central Government |
| 11. | Administration of States' share of the Fund |
| 12. | Power to make rules |
| 13. | Rules made under this Act to be laid before Parliament |
| 14. | Provisions relating to existing Central Road and Infrastructure Fund |
| 15. | Repeal and saving |
| First Schedule | (See section 3) |
| Second Schedule | Category of projects and Infrastructure Sub-Sectors |
