Section 37(1) in Road Transport Corporations Act, 1950
(1)If on receipt of the report of any enquiry held under section 36 or otherwise, the State Government is satisfied that it is necessary so to do in the public interest,the State Government may, by notification in the Official Gazette, authorise any person to take over from the Corporation, and so long as that notification is in force, to administer in accordance with such directions as may be issued from time to time by the State Government such part of the undertaking of the Corporation as may be specified in the notification,and any person so authorised may, for the purpose of so administering the said part of the undertaking exercise all or any of the powers of the Corporation or of any [officer of the Corporation under this Act,issue such directions as he thinks fit to the [officers or other employees] [Substituted for " officers or servants" by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).] of the Corporation and employ any outside agency.
