(4)For the purpose of exercising and discharging the powers and functions specified in sub-section (3), a [State] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] Transport Authority may, subject to such conditions as may be prescribed, issue directions to any Regional Transport Authority and the Regional Transport Authority shall [in the discharge of its functions under this Act, give effect to and] [Substituted for the words 'judicial experience' by Act 47 of 1978, section 20 (w.e.f. 16.1.1979).] guided by such directions.
