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[Cites 0, Cited by 7] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in Road Transport Corporations Act, 1950

(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:
(a)the manner in which,and the purposes for which, persons may be associated with the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f.13.11.1982).] under section 10;
(b)the time and place of meetings of the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).] and the procedure to be followed in regard to transaction of business at such meetings;
(c)the conditions of appointment and service and the scales of pay of officers and [other employees of the Corporation other than the Managing Director, the Chief Accounts Officer and the Financial Adviser, or as the case may be, the Chief Accounts Officer-cum-Financial Adviser;] [Substituted by Act 63 of 1982, Section 16 and Sch., for " servants of the Corporation, other than the Chief Executive Officer or General Manager and the Chief Accounts Officer" (w.e.f. 13.11.1982).]
(d)[ the issue of passes to the employees of the Corporation and other persons under section 19; [Inserted by Act 28 of 1959, Section 13.]
(e)the grant of refunding respect of unused tickets and concessional passes under section 19.]
[Delhi].In its application to the Union territory of Delhi , in Section 45, in sub-S. (2), after Cl . (e), insert the following clauses, namely:(f) the period after the expiration of which unclaimed articles or goods may be sold by public auction;(g) the regulation of the carriage of passengers and goods in the road transport services of the Corporation. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ).