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[Cites 0, Cited by 34] [Entire Act]

Union of India - Section

Section 12 in Road Transport Corporations Act, 1950

12. Power to appoint committees and delegate functions

. [(1)] [Section 12 renumbered as sub-Section (1) thereof by Act 63 of 1982, Section 6 (w.e.f. 13.11.1982).] A [Board] [Substituted by Act 63 of 1982, Section 6, for " Corporation" (w.e.f. 13.11.1982).] may,from time to time, by resolution passed at a meeting(a)appoint committees [consisting of Directors] [[Substituted by Act 63 of 1982, Section 6, for " of its members" (w.e.f.13.11.1982).]] for performing such functions as may be specified in the resolution;(b)delegate to any such committee or to the chairman or Vice-Chairman, subject to such conditions and limitations, if any,as may be specified in the resolution, such of its powers and duties as it may think fit;(c)authorised the [Managing Director] [Substituted by Act 63 of 1982, Section 6, for " Chief Executive Officer or General Manager" (w.e.f. 13.11.1982).] [or any other officer of the Corporation] [Inserted by Act 28 of 1959, Section 3.] subject to such conditions and limitations, if any, as may be specified in the resolution to exercise such powers and perform such duties as it may deem necessary for the efficient day-to-day administration of its business.
(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 ).