The Road Transport Corporations Act, 1950
34.Directions by the State Government.
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The State Government may, after
consultation with a Corporation established by such
Government, give to the Corporation general instructions to be followed by the
Corporation, and such instructions may include directions relating to the
recruitment, conditions of service and, training of its employees, wages to be
paid to the employees, reserves to be maintained by it and disposal of its
profits or stocks.
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In the exercise of its powers.
and performance of its duties under this Act, the Corporation shall not depart
from any general instructions issued under sub-section (1) except with the
previous permission of the State Government.
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Subs. by Act 28 of 1959, s.
8, for the original section.
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