Section 2 in The M.P. State Road Transport Corporation Rules, 1962
2. Definitions.
- In these rules, unless the context otherwise requires-(a)"Act" means the Road Transport Corporation Act, 1950;(b)"Advisory Council" means an Advisory Council constituted under Section 17;(c)"Chief Accounts Officer" means a Chief Accounts Officer appointed under sub-section (1) of Section 14;(d)"Division" means such areas as may be established by the Corporation from time to time for the proper operation and control of its undertaking from the administrative point of view;(e)["Managing Director"] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983] means a [Managing Director] [Substituted by Notification No. 8-4-82-VIII, dated 26-12-1983.] appointed under sub-section (1) of Section 14;(f)"Member" means a member of the Corporation and includes the Chairman thereof;(g)"official member" means an employee of the State or Central Government appointed as member of the Corporation;(h)"quarter" means a period of three months ending on the 31st December of any year.(i)"Regulations" means the regulations made by the Corporation under Section 45;(j)"Schedule" means a schedule annexed to these rules;(k)"Section" means a section of the Act.
