The MIZORAM ROAD FUND (AMENDMENT) BILL, 2022

- PB - - 1 -Ex-157/2022 Ex-157/2022
The Mizoram Gazette
EXTRA ORDINARY
Published by Authority
RNI No. 27009/1973      Postal Regn. No. NE-313(MZ) 2006-2008
VOL - LI    Aizawl,    Thursday    17.03.2022    Phalguna  26,    S.E.    1943,    Issue  No.  157
NOTIFICATION
No. H.12018/179/07-LJD, the 16th March, 2022: The following Act is hereby published for general 
information.
“The Mizoram Road Fund (Amendment) Act, 2022” (Act No. 3 of 2022)
(Received the assent of the Governor of Mizoram on 8.3.2022) 
THE MIZORAM ROAD FUND (AMENDMENT) BILL, 2022
AN 
ACT
Further to amend the Mizoram Road Fund Act, 2007
Be it enacted by the Legislative Assembly of Mizoram in the Seventy Second Y ear of the Republic of India 
as follows, namely :-
1. Short title, extent and Com-
mencement:-
2) Amendment of section 2 :-
1) This Act may be called the Mizoram Road Fund (Amendment) 
Act,2022.
2) It shall have the like extent as the Principal Act.
3) It shall come into force from the date of publication in the Official 
Gazette.
 In section 2 of the Mizoram Road Fund Act, 2007 (hereinafter 
referred to as the Principal Act)
  1) After Clause (h), a new clause shall be inserted, namely:- 
 (i)(A) “Manager (Finance) means an officer appointed for the 
purposes of section 7 of this Act. ”
  2) Clause (r) shall be substituted by the following namely:-
 “(r) “Road” means all roads in Mizoram, other than National 
Highways declared under National Highway Act 1956 (Central 
Act No. 48 of 1956) which are maintained by the Road Agency,  
and including bridges, and other things that facilitate such  
passage. ”
  3) Clause (s) shall be substituted by the following, namely:-
- 2 - - 3 -Ex-157/2022 Ex-157/2022
  “(s) Road Agency” means PWD which is a body responsible 
for carrying out repair, maintenance, rehabilitation, strengthening 
and construction of roads and bridges” . 
 In section 4 of the Principal Act :-
 (1) In sub-section (2) the words “a body corporate” shall be sub-
stituted by the words and symbol “an autonomous body having 
separate powers, objectives and functions of its own. ”
 (2) sub section 4 shall be substituted by the following namely :              
 “(4) The Board shall consist of the following members namely:
  MEMBERS    DESIGNATION
 a) Minister, PWD    Chairman
 b) Chief Secretary    Vice Chairman
 c) Secretary, PWD    Member Secretary
 d) Finance Commissioner   Member
 e) Secretary & PCCF   Member
 f) Secretary, Planning   Member
 g) Secretary, L& J    Member
 h) Secretary, Transport   Member
 i) Secretary, Commerce & Industries Member
 j) Secretary, LR & S   Member
 k) Engineer-in-Chief, PWD  Member
 l) Commissioner, AMC   Member
 m) I.G.P     Member
 n) 1 Representative from LADC  Member
 o) 1 Representative from MADC  Member
 p) 1 Representative from CADC  Member
 q) Commissioner of Taxes, State Tax Member
 r) CE(Roads), PWD   Member
 s) CE(Highways), PWD   Member
 t) CE(Buildings), PWD   Member
 u) CEO, MRFB, Sectt.   Member
 v) Director, Transport Department  Member
 w) Director, Geology & Mineral Resources Member
 x) 3 Representatives from Stake holders Member
 y) 4 Representatives from NGOs  Member
 (3) Sub-section (11) shall be substituted by the following,  
namely:-
  “(11) The Board shall have a Secretariat, headed by Chief 
Executive Officer, not below the rank of Chief Engineer on  
deputation from Road Agency, with responsibility to carry out  
administrative and technical tasks for the Board and the Executive 
Committee and any other tasks as may be directed by the Board 
and the Executive Committee from time to time:
3) Amendment of section 4 :-
- 2 - - 3 -Ex-157/2022 Ex-157/2022
Secretary,
Law and Judicial Department,
Govt. of Mizoram
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200
 Provided that an officer of Road agency not below the rank of 
Selection Grade will be eligible to be appointed on deputation as 
Chief Executive Officer. ”
 In clause (b) of sub-section (2) of section 5 of the Principal 
Act,after sub clause (vii) a new sub clause(viii), (ix) and (x)shall 
be inserted as follows,namely:- “(viii) seeking convergence of 
road maintenance with other schemes/agencies;
 (ix) impart capacity building, in-house facilities and training of 
the road agencies;
 (x) recommend and review Road Safety issues” .
 In sub-section (1) of section 7 of the Principal Act, the words “the 
Vice Chairman and the Member Secretary” shall be substituted 
by the words “Chief Executive Officer and Manager (Finance) of 
the Board Secretariat” respectively.
4) Amendment of section 5
5) Amendment of section 7

‹ Prev All Mizoram acts Next ›