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[Cites 0, Cited by 5] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in Road Transport Corporations Act, 1950

(2)[ The Chairman,Vice-Chairman or Managing Director may delegate any of his powers and duties including powers and duties delegated to him under sub-section (1) to Any officer of the Corporation, and the officer to whom such powers and duties are delegated, shall exercise and perform such powers and duties under the control and supervision of the Managing Director.] [Inserted by Act 63 of 1982, Section 6 (w.e.f. 13.11.1982).]
[Delhi] .In its application to the Union territory of Delhi, in Section 12, in Cl . (b),for the words Chairman or Vice-Chairman, substitute Chairman, Vice-Chairman,Chief Executive Officer, the General Manager, the Deputy General Manager or the Chief Accounts Officer 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 ).