LexThe Madhya Pradesh Rajmarg Nidhi Adhiniyam, 2012.
Madhya Pradesh · state statute
Open in Lexace · Ask the AI about this act~~www.govtpressmp.nic.inif
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MADHYA PRADESH ACT
No. 18 OF 2012
THE MADHYA PRADESH RAJMARG NIDHI ADHINIYAM, 2012
Section's:
TABLE OF CONTENTS
CHAPTER I
PRELIMINARY
1. Short title, extent and commencement.
2. Definitions.
CHAPTER II
MADHYA PRADESH HIGHWAY FUND
3. Establishment of Fund.
4. Utilization of Fund.
CHAPTER III
CONSTITUTION, COMPOSITION, POWERS AND FUNCTIONS OF
THE EXECUTIVE COMMITTEE
5 Constitution and composition of the Executive Committee.
6. Powers and functions of the Executive Committee.
7. Powers and functions of the Member Secretary.
8. Accounts and audit.
9. Removal of difficulties.
10. Power to make rules.
11 . Power to make regulations.
12. Successor of the Fund.
CHAPTER IV
MISCELLANEOUS
MADHYA PRADESH ACT
No. 18 OF 2012.
THE MADHYA PRADESH RAJMARG NIDHI ADHINIYAM, 2012
[Received the assent of the Governor on the 20th April, 2012; assent first published in the "Madhya Pradesh Gazette
(Extra-ordinary}", dated the 25th April, 2012.]
An Act to provide for the establishment of a Fund for investments in the highways and
infrastructure projects of the State and to provide for administration of the said fund
and to monitor and supervise the activities financed from the Fund and for matters
connected therewith or incidental thereto.
418 (5)
418 (6)
Short title,
extent and
connnencement.
Defmitions.
11~ ~, fu:;:Jicn 25 ~ 2012
Be it enacted by the Madhya Pradesh Legislature in the sixty-third year of the Republic of
India as follows :-
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Madhya Pradesh Rajmarg Nidhi Adhiniyam, 2012.
(2) It extends to the whole of the State of Madhya Pradesh.
(3) It shall come into force on such date as the State Government may, by notification
appoint. '
2. In this Act, unless the context otherwise requires,-
(a) "Authority" means the Madhya Pradesh Road Development Corporation Limited
established by the Government under the Companies Act, 1956 (1 of 1956);
(b) "Executive committee" means the Executive Committee constituted under Section 5;
(c) "Concession Agreement" means agreement between the concessionaire and Authority
or a statutory body specifically authorized by the State Government for the
purpose whereby the concessionaire undertakes to finance, construct, maintain
and operate a road or infrastructure facility;
(d) "concessionaire" means a person with which a concession agreement is entered into
by the authority or a statutory body specifically authorised by Government for
the purpose;
(e) "construction" includes new construction, reconstruction, rehabilitation, repair and!
or maintenance;
(f) "development cost" means initial cost incurred on the development of any road or
infrastructure facility project before it is offered to a person for implementation
and includes cost incurred on data collection, pre-feasibility studies or feasibility
studies;
(g) "Fund" means the Madhya Pradesh Highway Fund established under section 3;
(h) "Government" means the Government of Madhya Pradesh:
(i) "Highway" means any road, way or land declared as highway under section 3 of the
Madhya Pradesh Rajmarg Adhiniyam, 2004 (No. 11 of 2005), and includes-
(i) all land appurtenant to Highway, whether demarcated or not, acquire for the
purpose of the Highway;
(ii) all bridges, culverts, tunnels, causeways, carriageways and other structure
constructed on or across such roads; and
(iii) all trees, railings, fences, post paths, signs, signals, kilometer stone and other
road furniture or accessories and Material on such roads;
U) "infrastructure projects" means projects for construction of infrastructure undertaken
by authority including highways;
11~ ~, ~ 25 • 2012
(k) "person" includes a body corporate, a company, a firm or an association of individuals
whether incorporated or not;
(1) "prescribed" means prescribed by rules made under this Act;
(m) "premium" means amount payable by concessionaire to the Authority determined at
the time of bidding of the project;
(n) "regulations" means regulations made by the Authority under this Act;
(0) "rules" means rules made by the Government under this Act;
(p) "state" means the State of Madhya Pradesh;
CHAPTER II
MADHYA PRADESH HIGHWAY FUND
3. (1) There shall be established a Fund to be called the Madhya Pradesh Highway Fund.
(2) There shall be credited to the Fund-
(a) all moneys received from the Central Government for construction or maintenance of
Highways directly to the Authority except the Authority charges or the
reimbursement of direct costs incurred by the Authority which is towards the
day-to-day expenditure of Authority for the concerning project;
(b) the contribution or grant or loan or advance if specifically credited to Fund by the
State;
(c) all payments of .premium made by the concessionaire as per the concession agreement
to Authority;
(d) all returns on investments made out of the Fund.
(e) proceeds towards encashment of performance security or bid security by Authority
for default of concessionaires or bidders;
(f) any other amount authorised for credit to the Fund under the provisions of this Act
or rules made thereunder or any other law for the time being in force;
(g). amount already standing as a credit in the accounts of Authority pertaining to the
heads mentioned in clause (a) to (f) shall form the initial corpus of the Fund.
(3) All moneys specified in sub-section (2) and forming part of the Fund shall be deposited
in a separate account in any nationalised or scheduled Bank, or in such other financial institution
as may be decided by the Executive Committee and the said account shall be operated by the
Member Secretary of the Executive Committee in such manner as may be specified by regulations:
Provided that the Member Secretary may invest any sum not required for immediate use in
such securities or debentures as may be approved by the Executive Committee.
418 (7)
Establishment of
Fnnd.
418 (8)
Utilization
Fund
of
Constitution and
composition of
the Executive
committee.
Powers and
functions of the
Executive
COlllmittee.
T[~ ~, ~ 25 ~ 2012
4. The amount standing to the credit of the Fund may be utilised for all or any of the
following purposes, namely:-
(a) for providing financial assistance to a concessionaire on behalf of Authority in respect
of a Highway or infrastructure projects;
(b) for meeting any development cost of highway or infrastructure project;
(c) for defraying the administrative expenses of the Executive Committee;
(d) for maintenance and repair of highways;
(e) for project preparation, pre tender activities, cost towards utility shifting, land acquisition;
(f) for payment of charges to Authority for various activities performed under, this Act or
under the Madhya Pradesh Rajmarg Adhiniyam, 2004 (No. 11 of 2005), for development and
maintenance of the highways in the State.
CHAPTER III
CONSTITUTION, COMPOSITION, POWERS AND FUNCTIONS OF
THE EXECUTIVE COMMITTEE
5. (1) There shall be constituted an Executive Committee for administration of the Fund.
(2) The Executive Committee shall consist of the following ex-officio members namely:-
(a) the Chief Secretary to the Government of Madhya Pradesh who shall be the Chairman
of the Executive Committee;
(b) the Secretary in-charge, Government of Madhya Pradesh, Finance Department;
(c) the Secretary In-charge, Government of Madhya Pradesh, Public Works Department;
(d) Managing Director, Madhya Pradesh' Road Development Corporation - Member
Secretary.
(3) The Executive Committee shall meet at such time and place as the Chairman of the
Executive Committee may decide and shall observe such rules of procedure in regard to transaction
of business at their meetings including quorum as may be prescribed by regulations.
(4) All matter in a meeting of the Executive Committee shall be decided by a majority of
the members present and voting.
6. The Executive Committee shall have the following powers and functions, namely: -
(a) to take such measures as may be necessary to raise funds for highway and
infrastructure projects;
(b) to sanction funds for construction of Highway and other infrastructure projects to be
financed out of the Fund.
11~ ~, ~ 25 ~ 2012
7. The Member Secretary shall-
(a) discharge functions assigned by the Executive Committee.
(b) administer the Fund for carrying out the mandate given by the Executive Committee.
CHAPTER IV MISCELLANEOUS
8. (1) The Executive Committee shall cause to be maintained such books of accounts and
other books in relation to the Fund and prepare an annual statement of accounts and balance
sheet in such form and in such manner as may be specified in the regulations.
(2) The accounts of the Fund shall be audited by such auditor appointed by the Executive
Committee.
(3) The accounts of the Fund as certified by the auditor together with the audit report
thereon shall be forwarded annually to the Government and it shall cause the same to be laid
annually before the Legislative Assembly.
9. If any difficulty arises in giving effect to the provlslOns of this Act, the Government
may, as occasion may require, by order, do anything not inconsistent with this Act or the rules
made thereunder, which appears to them necessary for the purpose of removing the difficulty:
Provided that no order shall be made under this section after the lapse of two years from
the date of commencement of this Act.
10. (1) The Government may, by notification in the Gazette, make rules for the purpose of
carrying into effect the provisions of this Act.
(2) In particular and without prejudice to the generality of the foregoing power such rules
may provide for :-
(a) the procedure for functioning of the Executive Committee and conduct of its meetings;
(b) any other matter which is required to be, or may be. prescribed.
(3) Every rule made under this Act shall be laid, as soon as may be after it is made, before
the Legislative Assembly.
11. The Executive Committee may. by notification in the Gazette, make regulations for the
purpose of carrying into effect the provisiqns of this Act.
12. In the event of dissolution of the Fund, the Government shall be successor of all assets
standing in the credit of the Fund at the time of dissolution.
418 (9)
Powers and
functions of the
Member
Secretary.
Accounts and
audit.
Removal of
difficulties.
Power to make
rules.
Power to make
regulations.
Successor of the
fund.