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[Cites 0, Cited by 32] [Entire Act]

Union of India - Section

Section 44 in Road Transport Corporations Act, 1950

44. Power to make rules

(1)The State Government may, by notification in the Official Gazette, make [rules] [See A.P. State Road Transport Corporation Rules, 1958; West Bengal State Road Transport Corporation Rules, 1960; Madhya Pradesh State Road Transport Corporation Rules, 1962; Rajasthan State Road Transport Corporation Rules, 1964; Kerala State Road Transport Corporation Rules, 1965; Orissa State Road Transport Corporation Rules, 1967; Assam State Road Transport Corporation Rules, 1970; and Gujarat State Road Transport Corporation Rules.] to give effect to the provisions of this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:[(a) the conditions and manner of appointment of Directors of a Corporation, the representation in the Board of the Central and State Governments, and where shares are issued to other parties under sub-section (3) of section 23 of such shareholders and generally all matters relating to the constitution of the Board;] [Substituted by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).][ (b) remuneration , allowances or fees paid to the Directors of the Corporation or other persons associated with the Board under section 10;]
(c)the term of office of, the manner of filling casual vacancies among [Directors] [Substituted by Act 63 of 1982, Section 16 and Sch., for " members" (w.e.f. 13.11.1982).] of the Corporation;
(d)the number of [Directors] [Substituted by Act 63 of 1982, Section 16 and Sch., for " members" (w.e.f. 13.11.1982).] necessary to constitute a quorum at a meeting of the [Board] [Substituted by Act 63 of 1982, Section 16 and Sch., for " Corporation" (w.e.f. 13.11.1982).];
(e)the conditions of appointment and service and the scales of pay of the [Managing Director, the Chief Accounts Officer, 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 " Chief Executive Officer or General Manager and the Chief Accounts Officer" (w.e.f. 13.11.1982).];
(f)the number and term of office of, the allowances to be paid to, the procedure to be followed by, and the manner of filling casual vacancies among, members of an Advisory Council;
[(ff ) the procedure in accordance with which any stores may be declared obsolete under sub-section (2) of section 19] [Inserted by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).];
(g)the manner in which the shares of the Corporation shall be allotted, transferred or redeemed;
(h)the manner in which the net profits of the Corporation shall be utilised ;
(i)the date by which, and the form in which, the budget shall be prepared and submitted in each year under sub-section (1) of section 32;
(j)[ the form in which the annual statement of accounts shall be prepared; ] [Substituted by Act 28 of 1959, Section 12, for Clause(j).]
[* * * *] [Clause (k) omitted by Act 28 of 1959, Section 12.]
(l)the form in which the returns, statistics or reports shall be submitted under section 35;
(m)the procedure to be followed by an arbitral Tribunal under section 40;
(n)any other matter which has to be, or may be, prescribed.
[Substituted by Act 63 of 1982, Section 16 and Sch. (w.e.f. 13.11.1982).]
[Delhi].In its application to the Union territory of Delhi , in Section 44,(i) in sub-S. (2), in Cl . (a), for the words the Central and the State Government, substitute the State Government;(ii) after Cl . (m), insert the following clause, namely,(mm) the service of notices and orders under this Act. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ).