In the Road Transport Corporations Act, 1950,-(1)in section 47A,-(a)in sub-section (1),(i)for the words, letters and figures, "the whole or any part of a State in respect of which a Corporation was, immediately before the 1st day of November,1956," the words "or any other enactment relating to reorganisation of States, the whole or any part of a State in respect of which a Corporation was, immediately before the day on which the reorganisation takes place," shall be substituted;(ii)in the Explanation, for clause (I), the following clause shall be substituted, namely:-"(i) in relation to the Bombay State Road Transport Corporation, shall mean the Government of the State of Maharashtra or of Gujarat as formed under the Bombay Reorganisation Act, 1960;";(b)in sub-section (3), in clause (f), after the words and figures "the States Reorganisation Act, 1956", the words "or any other enactment relating to reorganisation of States" shall be inserted;(2)after section 47A, the following section shall be inserted, namely:-"48. Transitional provision relating to Bombay State Road Transport Corporation.- Notwithstanding anything contained in section 47A, it shall be lawful for the Government of the State of Bombay to frame a scheme under sub-section (1) thereof and forward the same to the Central Government before the 1st day of May, 1960, and in such a case, the power conferred on the Central Government to make an order under sub-section (2) thereof may be exercised before that day but no order so made shall take effect till that day."
