The Road Transport Corporations Act, 1950

14. Officers and servants of the Corporation.

1. [Every Corporation shall have a Managing Director, a Chief Accounts Officer and Financial Adviser, appointed by the State Government.

Provided that the same person may be appointed as the chief Account Officer and the Financial Adviser.]

2. A Corporation may appoint 4[ a Secretary and such other officers and employees] as it considers necessary for the efficient performance of its functions.
3. [The conditions of appointment and service and the scales of pay of the officers and employees of a Corporations shall--

1. as respects the Managing Director, the Chief Accounts Officer and the Financial Adviser, or, as the case may be, the Chief Accounts Officer-cum-Financial Adviser, be such as may be prescribed, and
2. as respects the other officers and employees, be such, as may, subject to the provisions of section 34, be determined by regulations made under this Act.]