Section 2 in The Rajasthan State Road Transport Services (Development) Rules, 1965
2. Definitions.
(1)In these rules, unless there is anything repugnant in the subject or context:-(a)"The Act" means the Motor Vehicles Act, 1939 (Central Act IV of 1939);(b)"General Manager" means the General Manager of the Rajasthan than State Road Transport Corporation and includes any other officer who may be authorised by the State Government or the Corporation to perform the functions of the General Manager.(c)"Scheme" means a scheme framed in pursuance of section 68-C of the Act:(d)"State Transport Undertaking" means the Rajasthan State Road Transport Corporation established under section 3 of the Road Transport Corporation Act of 1950.
