Section 17 in Road Transport Corporations Act, 1950
17. Appointment of Advisory Council
.The State Government may, after ascertaining the views of the Corporation, by notification in the Official Gazette, constitute one or more Advisory Councils consisting of such number of persons, on such terms, and for the purpose of advising the Corporation on such matters, as may be specified in that notification.[Chapter II-A [Inserted by Act 63 of 1982, Section 10 (w.e.f. 13.11.1982).] Subsidiary Corporations
