The National Highways Authority of India Act, 1988

[Act No. 68 of 1988]

[16th December, 1988.]

Contents
Sections	Chaptericulars
Title	The National Highways Authority of India Act, 1988
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
Chapter II	The National Highways Authority of India
3.	Constitution of the Authority
4.	Term of office and conditions of service of members
5.	Disqualifications for appointment as member
6.	Eligibility of member for reappointment
7.	Meetings
8.	Vacancy in the Authority not to invalidate proceedings
9.	Appointment of officers, consultants and other employees of the Authority
10.	Authority to act on business principles
Chapter III	Property and Contracts
11.	Power of the Central Government to vest or entrust any national highway in the Authority
12.	Transfer of assets and liabilities of the Central Government to the Authority
13.	Compulsory acquisition of land for the Authority
14.	Contracts by the Authority
15.	Mode of executing contracts on behalf of the Authority
Chapter IV	Functions of the Authority
16.	Functions of the Authority
Chapter V	Finance, Accounts and Audit
17.	Additional capital and Grants to the Authority by the Central Government
18.	Fund of the Authority
19.	Budget
20.	Investment of funds
21.	Borrowing powers of the Authority
22.	Annual report
23.	Accounts and audit
24.	Annual report and auditor's report to be laid before Parliament
Chapter VI	Miscellaneous
25.	Delegation of powers
26.	Authentication of orders and other instruments of the Authority
27.	Employees of the Authority to be public servants
28.	Protection of action taken in good faith
29.	Power of the Authority to undertake certain works
30.	Power to enter
31.	Power of the Central Government to temporarily divest the Authority of the management of any national highway
32.	Power of the Central Government to supersede the Authority
33.	Power of the Central Government to issue directions
34.	Power of the Central Government to made rules
35.	Power of the Authority to make regulations
36.	Power to remove difficulties
37.	Rules and regulations to be laid before Parliament