Section 47(3) in Road Transport Corporations Act, 1950
(3)Any order made under sub-section (2) may provide for all or any of the following matters, namely:(a)the dissolution of the Corporation, notwithstanding anything contained in section 39;(b)the reconstitution or reorganisation in any manner whatsoever, of the Corporation including the establishment, where necessary, of more than one Corporation in any State;(c)the amalgamation of two or more Corporations, or of one Corporation with any other body corporate or a commercial undertaking of any other State Government;(d)the extension of the area for which the Corporation is established, or the exclusion of any area therefrom ;(e)the transfer, in whole or in part, of the assets, rights and liabilities of the Corporation including the transfer of any licences or permits granted to the Corporation, to any other Corporation, body corporate or a commercial undertaking of any other State Government, and the terms and conditions of such transfer;(f)the transfer or re-employment of any workmen of the Corporation to, or by, any such transferee and, subject to the provisions of section 111 of the States Reorganisation Act, 1956, [or any other enactment relating to reorganisation of States] [Inserted by Act 11 of 1960, Section 71. ] the terms and conditions of service applicable to such workmen after such transfer or re-employment;(g)such incidental,consequential and supplemental matters as may be necessary to give effect to the approved scheme.
