LexSection 7A — Apportionment of share of fund by Committee.
The Central Road and Infrastructure Fund Act, 2000
1 [ 7A. Apportionment of share of fund by Committee .--The share of the Fund to be apportioned to each of infrastructure projects shall be finalised by a Committee, constituted by the Central Government by notification published in the Official Gazette, headed by the Finance Minister, depending on the priorities of the project.]Open in Lexace · Ask the AI about this section