Section 45(1) in Road Transport Corporations Act, 1950
(1)A Corporation may with the previous sanction of [the State Government and by notification in the Official Gazette] [Substituted by Act 4 of 2005, Section 2 and Sch., for " the State Government" (w.e.f. 11.1.2005).], make regulations, not inconsistent with this Act and the rules made thereunder , for the administration of the affairs of the Corporation.
