Section 19(5) in Road Transport Corporations Act, 1950
(5)Where a Corporation acquires the whole or any part of an undertaking of any other person, the Corporation shall, in appointing its [officers and other employees] [Substituted by Act 63 of 1982, Section 11, for " officers and servants" (w.e.f. 13.11.1982).], take into consideration the claims of employees employed in that undertaking.
