(3)A [State] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] Transport Authority [shall give effect to any directions issued under section 43, and subject to such directions and save as otherwise provided by or under this Act] [Inserted by Act 20 of 1942.] shall exercise and discharge throughout the State the following powers and functions, namely:-(a)to co-ordinate and regulate the activities and policies of the Regional Transport Authorities, if any, of the [State] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.];(b)to perform the duties of a Regional Transport Authority where there is no such Authority and, if it thinks fit or if so required by a Regional Transport Authority, to perform those duties in respect of any route common to two or more regions;(c)to settle all disputes and decide all matters on which differences of opinion arise between Regional Transport Authorities; and(d)to discharge such other functions as may be prescribed.
