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[Cites 0, Cited by 7] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in Road Transport Corporations Act, 1950

(2)[ The State Government may terminate the appointment of any Director after giving him notice for such period (being not less than one month) as may be prescribed:Provided that the appointment of a Director appointed by the Central Government shall not be terminated under this sub-section without the concurrence of that Government.] [Inserted by Act 63 of 1982, Section 5 (w.e.f. 13.11.1982).][Inserted by Act 63 of 1982, Section 4 (w.e.f. 13.11.1982).]
[Delhi].In its application to the Union territory of Delhi , in Section 8, the proviso shall be omitted.Delhi Road Transport Laws (Amendment) Act, 1971 (71of 1971), Section 7 and Sch . I(w.r.e.f .3-11-1971 ).