Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com National Highways Authority Of India (Amendment) Act, 2013 19 of 2013 [10 September 2013] CONTENTS 1. Short Title 2. Amendment Of Section 3 National Highways Authority Of India (Amendment) Act, 2013 19 of 2013 [10 September 2013] PREAMBLE An Act further to amend the National Highways Authority of India Act, 1988. BE it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the National Highways Authority of India (Amendment) Act, 2013. 2. Amendment Of Section 3 :- In section 3 of the National Highways Authority of India Act, 1988 (68 of 1988), for sub-section (3), the following sub-section shall be substituted, namely:-- "(3) The Authority shall consist of-- (a) a Chairman; (b) not more than six full-time members; and (c) not more than six part-time members, to be appointed by the Central Government by notification in the Official Gazette: Provided that the Central Government shall, while appointing the part-time members, ensure that at least two of them are non- Government professionals having knowledge or experience in financial management, transportation planning or any other relevant discipline.