Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 124] [Entire Act] Union of India - Section Section 4 in The Railways Act, 1989 4. Appointment of General Manager.— (1)The Central Government shall, by notification, appoint a person to be the General Manager of a Zonal Railway.(2)The general superintendence and control of a Zonal Railway shall vest in the General Manager.
