Section 15(2) in Road Transport Corporations Act, 1950
(2)The Managing Director shall obtain the views of the Chief Accounts Officer and the Financial Adviser or, as the case may be, the Chief Accounts Officer-cum-Financial Adviser, on every proposal involving revenues, or expenditure from the fund, of the Corporation and shall cause such views to be placed before the Board prior to the consideration of such proposal by the Board.] [Substituted by Act 63 of 1982, Section 8, for Sub-Section (3) (w.e.f. 13.11.1982).]
