Section 2 in Pepsu Road Transport Corporation Rules, 1977
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or contexts, -(a)"Act" means the Road Transport Corporations Act, 1950 (Parliament Act 64 of 1950);(b)"Chief Accounts Officer" means the officer appointed by the State Government as the Chief Accounts Officer of the Corporation under sub- section (1) of section 14 of the Act :(bb)[ "Financial Adviser" means an officer appointed by the State Government as the Financial Adviser of the Corporation under sub-section (1) of section 14 of the Act] [Inserted vide Punjab Government Notification No. G.S.R. 89/C.A. 64/50/S. 44/Amd. (6)/84, dated 29.10.1984.](c)[ "Managing Director" means an officer appointed by the State Government as the Managing Director of the Corporation under sub-section (1) of section 14 of the Act.] [Substituted vide Punjab Government Notification No. G.S.R. 89/C.A. 64/50/S. 44/Amd. (6)/84, dated 29.10.1984.](d)"General Manager" means the officer appointed by the State Government as the General Manager of the Corporation under sub-section (1) of section 14 of the Act; and(e)"Regulations" means the Regulations made by the Corporation under clause (c) of sub-section (2) of section 45 of the Act.
