Section 3 in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
3. State Government to take over the management of the undertaking. -
(1)The State Government may, by order published in the Official Gazette, take over the management of the undertaking of the Company and appoint an officer not below the rank of a Deputy Secretary to the State Government (hereinafter referred to as the Administrator) for managing the undertaking of the Company.(2)An order issued under sub-section (1) shall remain in force for a period of [nine years] [Words first substituted by W.B. Act 19 of 1972, W.B. Act 40 of 1973, W.B. Act 52 of 1974,. respectively, and finally the words within square brackets substituted for the words 'eight years' by W-B. Act 33 of 1975.] from the date of its publication in the Official Gazette:Provided that the State Government may, with the approval of the State Legislature, cancel such order at any time before the expiry, of the said period of [nine years] [Words first substituted by W.B. Act 19 of 1972, W.B. Act 40 of 1973, W.B. Act 52 of 1974,. respectively, and finally the words within square brackets substituted for the words 'eight years' by W-B. Act 33 of 1975.].
