2. Definitions.-
In this Act, unless the context otherwise requires,-
(a) "Authority" means the National Highways Authority of India constituted under section 3;
(b) "Chairman" means the Chairman of the Authority;
(c) "employee" means a person in the full-time service of the Authority;
(d) "member" means a member of the Authority appointed under section 3 and includes the Chairman;
(e) "national highway" means any highway for the time being declared as a national highway under section 2 of the National Highways Act, 1956 (48 of 1956);
(f) "prescribed" means prescribed by rules made under this Act;
(g) "regulations" means regulations made by the Authority under this Act;
(h) words and expressions used herein and not defined but defined in the National Highways Act, 1956 (48 of 1956) shall have the meanings assigned to them in that Act.