Section 5 in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
5. Management and administration of the Company. -
The undertaking of the Company which has vested in the State Government [under sub-section (1) of section 3], shall be managed on behalf of the State Government by such person as may be appointed by the State Government in this behalf in accordance with such rules as may be prescribed.[5A. Formation and registration of a new company. -]Before the publication of the notification under sub-section (2) of section 3, there shall be formed and registered a Government company, with the name "The Calcutta Tramways Company (1978) Limited", in accordance with the provisions of the Companies Act, 1956.
