The NAGALAND ROAD SAFETY AUTHORITY ACT, 2013 (1ST AMENDMENT) ACT, 2018

The Nagaland Gazette 	 15, June, 2018 
PART-V 
Dated Kohima, the 3l May ,  2018. 
No.LAW/BILL/6-27/2018 :::: The Nagaland Road Safety Authority Act, 2013, 
(First Amendment) Act, 2018 (Act No. 5 of 2018) duty assented by the Hon'ble 
Governor of Nagaland on 9/5/2018 is published herewith for general 
information, 
SW- 
IMTIAKUM 
Deputy Secretary to the Govt. of Nagalafld. 
The Nagaland Road Safety Authority (First Amendment) 
Act, 2018 
An Act 
To amend the Nagaland Road Safety Authority Act, 
2013 (hereinafter referred to as the Principal Act) in the manner 
hereinafter appearing: 
Be it enacted in the Sixty Nine Year of the Rpubtic of 
India as follows: 
1. Short title and commencement: 
(i) 	 This Act may be called the Nagaland Road Safety Authority 
(First Amendment Act, 2018) 
2. Amendment of Section 3: 
1) In the Principal Act, in Section 3 (3) below section 3(3)(s) the 
fo!lowing shall be inserted, namely: 
(t) General Manager, National Highway'lnfra5trUctU1 re 
Development Corporation Limited (NHIDCL) Branch Office, 
Dimapur, 
3. Amendment of Section 5: 
(1) In the. Principal Act, in Section 5(1) (b) 
"Transport Commissioner" shall be s.bstituted, namely: 
(b) Administrative Head of Transport Department, who shall 
be the Vice-Chairman of the Executive Committee. 
(2) Insert the following below Section 5(1) (g) namely:- 
(h) Chief Engineer, Border Roads Organisation. 
(i) Director, State Council of Education Research and 
Tra mi ng(SCERT'). 
NOTIFCAIIPS4 

lSFebriwry, 2013 	
The Nagaland Gazette, Part-V 	
801 
Action be- 
Dicipnary 	
i. Any action taken under Section 4, 5 or 6 sides 'above shall not affect, 	 tion to any and shall be in addi penalty 	
action of a disciplinary nature or any consequence  which may ensure, and to which any person may be liable by the terms and condition of his service Or employment 
Power to arrest Without warrant and off ences 
to benon-bailable: 
conviction,be punished with imprisonmen for a term which may extend to two years, or with fine Which may extend to two thousand rupees, or With both, 
Section 4, 3 and 6 in addition to disciplinary action: 
(ognizJ 	 8. Notwithstanding anything Contained in the and non- 	 . . 
bailable 	
Code of Criminal Proceoure, 1973, any offences Officer may arrest without warrant any person who is reasonably suspected of having committed any offence under this Act. All offences under this Act shall be non-bailable Bar of legal 
ProcfcdIng 	 9. No Suit, prosecutin o or other legal pro- ceedings shall lie a- t;ainst any pei'son for anything which is, in good faith, done or intended to be done, under this Act or therules made there-under 

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