Section 19(1) in Road Transport Corporations Act, 1950
(1)Subject to the provisions of this Act, a Corporation shall have power(a)to operate road transport services in the State and in any extended area;(b)to provide for any ancillary service;(c)to provide for its employees suitable conditions of service including fair wages, establishment of provident fund, living accommodation, places for rest and recreation and other amenities;=[(d) to authorise the issue of passes to its employees and other persons either free of cost or at concessional rates and on such conditions as it may deem fit to impose; [Inserted by Act 28 of 1959, Section 4.](e)to authorise the grant of refund in respect of unused tickets and concessional passes.]
