Section 44(1) in Road Transport Corporations Act, 1950
(1)The State Government may, by notification in the Official Gazette, make [rules] [See A.P. State Road Transport Corporation Rules, 1958; West Bengal State Road Transport Corporation Rules, 1960; Madhya Pradesh State Road Transport Corporation Rules, 1962; Rajasthan State Road Transport Corporation Rules, 1964; Kerala State Road Transport Corporation Rules, 1965; Orissa State Road Transport Corporation Rules, 1967; Assam State Road Transport Corporation Rules, 1970; and Gujarat State Road Transport Corporation Rules.] to give effect to the provisions of this Act.
