The Central Road Fund Act, 2000
Chapter III Management of Central Road Fund
9. Powers of Central Government to administer the Fund.-
1. The Central Government shall have the power to administer the Fund and shall-
a. take such decisions regarding investment on projects of national highways and expressways as it considers necessary;
b. take such measures as may be necessary to raise funds for the development and maintenance of the national highways;
c. allocate and disburse such sums as are considered necessary, to the concerned departments responsible for the development and maintenance of-
i. national highways;
ii. rural roads;
iii. State roads; and
iv. construction of roads either under or over the railways by means of a bridge and erect suitable safety works at unmanned rail-road level crossings.
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