Section 10(2) in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
(2)If any dispute or doubt arises as to which of the properties, rights or liabilities of the Government or Himachal Road Transport Corporation, as the case may be, have been transferred to the Authority or as to which of the employees serving under the Himachal Road Transport Corporation are to be treated as on deputation with the Authority, under this section, such dispute or doubt shall be decided by the Government in consultation with the Authority and the decision of the Government thereon shall be final.
