Section 14 in Road Transport Corporations Act, 1950
14. Officers and servants of the Corporation
. [(1) Every Corporation shall have a Managing Director, a Chief Accounts Officer and a Financial Adviser, appointed by the State Government:Provided that the same person may be appointed as the Chief Accounts Officer and the financial Adviser.] [Substituted by Act 63 of 1982, Section 8, for Sub-Section (1) (w.e.f. 13.11.1982).](2)A Corporation may appoint [a Secretary and such other officers and employees] [Substituted by Act 63 of 1982, Section 8, for " such other officers and servants" (w.e.f. 13.11.1982).] as it considers necessary for the efficient performance of its functions,(3)[ The conditions of appointment and service and the scales of pay of the officers and employees of a Corporation shall(a)as respects the Managing Director, the Chief Accounts Officer and the Financial Adviser, or, as the case may be, the Chief Accounts Officer-cum-Financial Adviser, be such, as may be prescribed, and(b)as respects the other officers and employees, be such, as may, subject to the provisions of section 34, be determined by regulations made under this Act.]
