The Road Transport Corporations Act, 1950

S. No	Contents
1.	Short title, extent and commencement
2.	Definitions
3.	Establishment of Road Transport Corporations in the States
4.	Incorporation
5.	Management of Corporation and Board of Directors
6.	Disqualification for being chosen as, or for being, a member of a Corporation
7.	Resignation of office by the Chairman or a member
8.	Removal of Chairman and members from office
9.	Vacancies amongst members or defect in the constitution
10.	Temporary association of persons with a Board for particular purposes
11.	Meetings of Boards
12.	Power to appoint committees and delegate functions
13.	Authentication of orders and other instruments
14.	Officers and servants of the Corporation
15.	Managing Directors, Chief Accounts Officer and Financial Adviser
16.	General disqualification of all officers servants
17.	Appointment of Advisory Council
17A.	Establishment of subsidiary Corporations
18.	General duty of Corporation
19.	Powers of Corporation
20.	Extension of the operation of the road transport service
21.	Carriage of mails
22.	General principle of Corporations finance
23.	Capital to the Corporation
24.	Additional capital of the Corporation
25.	Guarantee by the State Government
26.	Borrowing powers
27.	Fund of the Corporation
28.	Payment of interest and dividend
29.	Provision for depreciation and reserve and other funds
30.	Disposal of net profits
31.	Power of the Corporation to spend
32.	Budget
33.	Accounts and audit
34.	Directions by the State Government
35.	Returns and reports
36.	Power to order inquiries
37.	Power to control a part of the undertaking of a Corporation
38.	Power to supersede a Corporation
39.	Liquidation of a Corporation
40.	Compensation for acquisition of road transport undertakings
41.	Corporation to be deemed to be a local authority and provision as to third party risks
42.	Power of entry
43.	Members, officers and servants of a Corporation to be public servants
44.	Power to make rules
45.	Power to make regulations
46.	Penalty for breach of rules
47.	Special provisions relating to Bombay
47A.	Special provision for reconstitution or dissolution of certain Corporations
48.	Transitional provision relating to Bombay State Road Transport Corporation

 

ACT NO. 64 OF 1950

An Act to provide for the incorporation and regulation of Road Transport Corporations.
BE it enacted by Parliament as follows:-