Delhi act 001 of 1950 : The DRTA

DELHI TRANSPORT CORPORATION

RULES AND REGULATIONS

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1

. P R E F A C E

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Originat ing from n a t i o n a l i s t i c of the Gvalior *

" ^{0rtheM Indla T}

« n S P o , t Company Limited on 14.5.19<8 and having been run by the Ministry o f T r a n E p , . r t G o v e r « of I n , i a i n t t e m of ^ ^ ^ S e r v k e u p t o 3 i

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3

- * ^ t t e bU8 s e r v i c e s w e r e t a k e n - « ^ an a u t o n o m o u g ^ ^ ^ ^ ^ ^ - I h i P.oad Transport A u t h o r i t y fet v i t h - e f f e c t ^ U t A P r U

' 1 9 5

° - » « • - « * « were S . b s e q U 6 r l t L y * * " ~ * * * * * " * * * * * " P . « t i O T * a.ZHX w i t h

the Muntclpal Corporation -£ ^ ^ ^ £

3elhi R o a d I "

S * * * * * - * * * - P — by t h e R e d T r a n s p o r t La w s { A j 7 K n d m e n t J A ^ i g 7 i * " " ^ ^D61M* " — P o r t A u t h o r i t y Act 195Q « • » p « i e d b y t h e D s l h i M u n i c *,*„ • . ^uni

c i p a l Corporation Act, an«. appointment, n o t i f i c a t i o n „„**⁷' n u ^er

' ^scheme, r i U e , f p t p - not ice or by^iav, m a d e o r u t

' ° - < 3 3 1 0 1 1 *™^. under the ^ l h i R o a d . Authori ty ftct 1950 t r anspor t

7 *' 1 9 5

° ' a n d .*• ^ r c e immediately B « - - - i h i ^ i c ; c

o n s i s t e n t w i t h t h e " — - C l p a l Corporation Act nw*.* i n * > « * ana m , d e e m e d ^ ^ " — *• ^ S - n t e d u n d e r t n e ^ * "

M m a d

* ' • " » • or . —n; t : ; ; ; r o f

- « ~ ™ * —

- - — ^ ; ; a ; : n u * < - —

* « * n o t i c e or bye l a „ T ' ^ ^ * » * •

oye-law m a d e Q r . i = « » l « i 0 , g r a n t e a U e S - " t H e n c e or

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S i m i l a r ! ^ the -.elhi Road Transport Laws (Amendment) Act, 1971 provides t h a t ,11 ru l e s , regu la t ions , appointments n o t i f i c a t i o n s , b y - l a w s , sche .es , nrders , standing orders and forms re l a t ing t o t r a n s p u t s e r v i c e s , whether made under the J e l h i Road Transport Authori ty Act, 1959 «r under the Oelhi Municipal Corp.rati.on Act, 1«T , and in £* '** immediately beforo such es tabl ishment , s h a l l , in so f a r as they are not incons is ten t with the provisions of t h i s Act, continue to be in force and be deemed to be r egu la t i ons made by the new Corporation under Seotion 45 of Road Transport Corpora t ion Act, i i « 0 , unless and u n t i l t hey are superseded by regula t ions made under tha t Sect ion. I t fu r the r provides- * t notwithstanding anything contained in any other Law for the time being tn force or in any

con t rac t *-, the oontrary - v e r y o f f i ce r and other « * * « • of the Municipal Corporation of J e l h i appointed or deemed t o be appointed fo r the purpose of the m m Transport _ , "'v. M *a fransferred to , and become an o f f i ce r Undertaking sha l l be t rans te r reu w , 4-f r, with such desigaa-

e i other employee of the new C o r p o r a t i o n -

t i o n as the new Corporation ma. determine and sha l l hold

such <£**» *V the same tenure, on the same remuneration

a n d o n the same terms and condi t ion , rf the service . 1 * *

the same r igh t * , pension, g r a t u l t y ( a n d other matter as he w . u l d have held the same if the Corporation had not Veen

e s t a b l i s h e d and sha l l . con t inue to do so unless and u . t i l such employment, tenure , remuneration and te rns and ,ondi-

• " . „ - , Arit'a a l t e red cr terminated by the t i o n s of serv ice -are duly a l t e red new Corporation: p r i d e d ^ - the t e n u r e / r e m ^ r a t i o n ^ ^ and other terms and condit ions of se rv ice of any , . ^ ,.

or o ther employee .shall not be a l t e red t o his disadvantage; •, wi thout the approval of the. Central 0 < * - ™ . n t . p r o v ^ : ,

3

-V- *3-*

f a t h e r that a . , service rendered, o r , e e m e d , . J I seemed to have beer. rendered ir- -oiaf ,-

M .

n s p o r t ^srvice under the Wuaiexpal e x c r e t i o n

• -el hi, by any ( uch officer or otner employee before ^ e Safra>,, 4 , «» establishment of the new Corporation shall bo deeded to be s e r v v p m H . O L S b r v

- « rendered under t.̂ e new Corporation. P f l

^ * * * * * e f - S ^ t i o n s under the Road Transport Corporation Act, 1050 fck- * 1 CC, --SO, the rules and r s g m , t i 0 , e-c. framed under the Je'hi &™~i „

• Je.m „0ad Transport Authority Act 1950 and the JesThi M,,„-;.-' , -, *Mti Municipal Corporation Act, 1957 h a r e continued to h» i^ e

l n **«* a

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d t h e ™ * « reproduced here- -n .h l s compilation. ons

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6.

- 4 - THE JSLHI RCAJ TRANSPORT AUTHORITY ACT, 1.-950 A 3. RANG & 14X NT OF S 2CT IONS CHAPTER _ I

S e c t i o n s :

Preliminary

1- Short t i t l e , extent and commencement. 2 - J e f i n i t i o n s .

CHAPT3R - I I

THE DELHI RcA3 TRANSPORT AUTHORITY 3 • I n c o r p o r a t i o n .

4 - C o n s t i t u t i o n of t h e A u t h o r i t y . Te rm of o f f i c e of members of t h e A u t h o r i t y . Remova l o f members of t h e A u t h o r i t y . ^ S ^ ^{ion of}? ^fflc

* by the Chairman or an elected or nominated member. Temporary absence of any member. Vacancies amongst members or defect in the constitution not to invalidate acts or proceedings from office.

Author?^ ^ ^ssoci

^ ^ " o£ persons with the Authority for particular purposes. Meetings of the Authority. of'tnfl-uthorityf ^W

* * ¹

' * " ^fl° ^thSr- f omen t s Allowances or fees for attendance at meetings or for performance of other duties. Officers and servants of the Authority. S r c w S A ^ ^dUtiSS°

f Gen srai Onager a n f 3 cne Chief Accounts Officer. s e r ^ n t s f ¹³

^ ¹¹

' ¹

^ ¹⁰

" ° ^{f a11}<*«*** «* Appointment of Advisory Council.

7 .

3 .

9 .

l a .

1 1 .

1 2 .

1 3 .

1 4 .

1 5 .

1 6 .

1 7 .

i s .

5

- 5 _ CHApTEfi - TTT h d * * * , ^P

" ^{erS Mi}* * * " * * ^{f the A}

" h * r i t y , 15- G ^ e r i i dn ty ,-f t h e * u t h „ r l t y , « - l ower s m t h e A u t h o r i t y . 21 • ^ f f i l ^ ° £ * " « * *M i«tieS to the G e n e r 3 l

22. P r e p a r a t i o n of scher tes .

2

3 . S e c t i o n e f schemes . A ' %™«^%2%&gg^*»« « M t r ^ n s p . r t S t a t e . ^ o n t y t o a r e a s w i t h i n a n o t h e r 35 . Power t o a l t e r ~r _ .

t e r o r s

* t e n d schemes.

: 5

* I s s

^ e i p a s s e s . 21 • 5 2 2 . * r e S

— «

f — ^ * * * « . a n , c o n c e s s i o n a l ^ ^ P o s a l of a n e l a l B e d a r t i c l e s ^ ^ ^ CHAPTER , gy

f i n a n c e , Accounts and A u d i t . » . » * * * p r i n c l p l e s r o r A u t h o r i t y , s f i B a M c e ; ;

" p ^ S ^ ^ ^ S S * J j r j j g - of t h e C e n t r a l *P* a p p l i e s . ^{P of}m a t t e r s t o which t h i s 3 1 • C

^

i t a l °

f t h e A u t h o r i t y . 32 . Ve j t i r r r - * g 0 i « * * » « * in t h e A u t h o r i t y . 33- Fund o f t h £ A u t h o r i t 7 i

34. P^ .T.ent of i n t e r e s t .

;;• ; : ; : ; : ; t ; : A ; ; r ; ; - - — - — — •

the Authority to spend. 3 7* Sti-oet.

38. Accounts and audit.

yc; b^

- L -

- 6 ' - CHAPTER - v M i s c e l l a n e o u s . -.

3

? - J i r e c t i o n s bv the C f e n f ^ l - e >-entral Government.

4

° * * * * » • A ^ r e p o r t s . 4 1 * P

°

W e r fc * * * • * i n q u i r i e s .

" * t h T A u t h o r ? t J - f ^{01 3}^ ^ ° ^{f thS} ^ r t a k i n g o f

*3> Power t o supe r sede the A u t h o r i t y . « - compulsory a c q u i s i t i o n o f l a n d f o r ^ ^ ^ S S K t S S J j ? ^e

° ^r" « * • * * - of road t r a n s p o r t * ⁿ

* employees of t h e ^ t h o r i ^ ^ ' ^t0 *#*>%*?

b p

' Power of e n t r y . "

5 1

- "embers , o f f i c e r s _ , ^ p u b l i c s e r v a n t s !^3ervantsof t h e A u t h o r i t y t o

52. Power t o mate r u l e s .

5 3

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W 5 r t 0 ««** r e g u l a t i o n .

• • • - : - a r

: V .v ' r • . . . . : ' J ; ; h:>

•" s Haas . . ;J . . : . i L . S "

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A ( 1

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r o v i d e f o l r t h e e s t a b l i s h m e n t i n I r e g u l a t i o n of

•I Real T r a n s p o r t A u t h o r i t y fo r t h e promot ion of a c o - o r d i n a t e d system of road t r a n s p o r t in t h e S t e t e of O e l h i . (7th March,1950)

HE i t e n a c t e d by P a r l i a m e n t as f o l l o w s : - CHAPTER - I

P r e ! i m i n a r y

1 . S h o r t t i t l e , e x t e n t and commencement- ( l ) This Act may be c a l l e d t h e D e l h i Road T r a n s p o r t A u t h o r i t y A c t , 1 9 5 0 .

(2) I t ex tends t o the whole of t h e S t a t e of D e l h i .

(3) I t s h a l l come i n t o f o r c e on such d a t e as t h e C e n t r a l Government m,y be n o t i f i c a t i o n in t h e o f f i c i a l G a z e t t e , a p p o i n t .

2- D e f i n i t i o n s - In t h i s Act , u n l e s s t h o r e i s any th ing

. r e p u g n a n t in t h e s u b j a c t o r c o n t e x t .

(1) " a n c i l l a r y s e r v i c e " means any s u b s i d i a r y s e r v i c e wh1Ch p r o v i d e s a m e n t t i e s o r f a c i l i t i e s t o p e r s o n making « • • of ,ny r c^d t r a n s p o r t s e r v i c e of t h e A u t h o r i t y :

(2) " A u t h o r i t y " means t h e D e l h i Roa.i T r a n s p o r t A u t h o r i t / . '" *

(3) "De lh i T r a n s p o r t S e r v i c e " means t h e road t r a n s p o r t s e r v i c e o p e r a t e d in t h e S t a t e of D e l h i o r in any e x t e n d i a r e a W t he A u t h o r i t y and i n c l u d e s the road t r a n s p o r t s e r v i c e o p e r a t e d by t h a t name in t h a t s t a t e by t h e M i n i s t r y of T r a n s p o r t of t he ' Government of I n d i a b e f o r e the e s t a b l i s h m e n t of t h e A u t h o r i t y ! « ) 'Extended a r e a " means any a r e a or r o u t e t o

wh.ch t h e o p e r a t i o n of any r o a d t r a n s p o r t s e r v i c e of t h e A u t h o r i t y has been ex t ended in the manner p r o v i d e d in S e c t i o n 2 4J

f») " P r e s c r i b e d " means p r e s c r i b e d by r u l e s made under t h i s A c t ;

(«) "Road T r a n s p o r t S e r v i c e " means a s e r v i c e c a r r y i n g p a s s e n g e r s o r goods o r bo th by road in v e h i c l e s f o r h i r e o r r eward ;

Cont-i . . . .

y£

D a ••: ;• . . • - ;

-q ~ ... JA- S -

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«*. ^ r j ^ ^ T J ^ ¹ " rainafce a * * * * * ° ^f

B "-nairman thereof. Contd..

v -̂

(35 . T •: -•:•••..-. C o f s J a i a & j r ]

~9 - ^a - 9 - '

(3) Every election c r nomination under this section - t e l l ta*e effect as SOon a s i t i s ^ ^ ^ ^ ^ Government fca the official Gazette. 5- Term of ofSice o f members of the Authority - (l)s=ve as otherwise expressly provided ln this Act, the term of office of a ,nember e l a c t e a u n ( t e r c l a u s a ( a ) ̂ ^ ^ & J

11

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- 19 _ ^ h * W- .«* o ^ p ™ ^a

L * * * • *** **•*> of shares n e l ,

• • .?• Removal & members from off^ « J . I» k*t t te r f** i n fche ^ ^ " / * * *"*»! Gove^nt — a Qf ^ ^ J ^ ^ — from

W is or becomes suhl ^ntioned in s e c t i o n 6 ; ^ J e C t t o a "7 of the dlsguaUf i c a t e n s (to l n t h e o p i n l

«moval necessary; or '*

d U t l e s s

° «• to render his

cantral 1 1 ™ ° : : r a u

: ; e ;r*L i e n t in the opini - * «•

« * . more than f o a r J ^ T E t ^ ^ " * " ^ ^

8

- Resignation Qf offiJ ^ S t i n g S ° f t t e ^thority.

b^B vacated h i s o f f i c e > 7 t h a t G overWent, be deemed to

9

' T? ™porary absent- *& ,n the Authority i s b y l n f " *** TOmber - » «****»* of

otherwise in c i r c u m s t , n c e s ^ I * * * " * 0 r l s * * * - * on leave o r

*PPointment, t h e C e

0 t l i v i n g t h e ^ t l

* - t i n h l 3 p l a c e _ < * » « — • ; m a y , p p o i n t M o t h e r ^ ^

teftortt^. M o a c t Q r p r o c " e

3

a : n ; C t

I °

r *"—«** of the

d i 0 g °

f t h e Authority s h a n b e Cohtd,

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sea

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invalid by reason only of the existence of any vacan-y amongst.its ,. .rrfcers or «y-defect J* the const i tute thereof. 11- Temporary association of perW. Wfth the Authority for particular purposes-(l) V . ^ ^ / ^ w l f c h t h e previous approval of the C ^ M Government, associated with

; r, ^such mnner W^or such purp -̂ ^as *v >* * « * * » *

advC > " " ^ ^W

* ^ff

' ^{ttfal Act}*** •«**» ^ose assistance or £ 4 " ?

d S 3 i r e * - J j W * - t *ay of 4 , provisions of this .oh* £ \^9<-^rS°^{n 3SSDCi5ted}- i t^ltfey the authority under P r~t i t t 1 ^ " " / * * " * * * M * - » *W* to Lee P^t in the discussions of the .^uth^ity relevant to that purpose, but shall not Tftave a *iahr L * „ I the Authority, an, . ^ l ^ Z A * ^t

" ^eeting**

12 J l * , W " ^{memb?r for an}

^ ^ctharpurpose.

- ™ « i„ reM.to trans3::j^°—:sr:: r s

by the i i , : ™rfr

in Ms absencs -̂

msmber «*¥ * a ^ s o/::;t,hS:tr ng themtos ' s " u p ~ side

the case f £ £ £ * £ £ " ^ " ^ ^ ^ « " * absence, any o thT ' * * ^{Chaiman 0r}

' ^{ln hl}

* -s t inc vote. ^ " * " - * • * * • « * * W • second or -her m e m b , r - thoristdty e

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n

: ; n 1 t ^ ^ * " * all other instrument , ^ * r i t y rn this behalf, and - t h e n t i c a t : r b 7 z , r :

d by the ^ hority ̂ *'

Authority authorises in fflg m a n n e r i n t M s & a h

13

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- 12 - i*. Mlowar>csg - "

P - r . r ^nce of other *jt*taT * ^attendance« s t i n g s or for — & , . b > an r ;\T ry """******** **

•**« peraoa ,SSOCi J , wit° £ T *-** ( l ) ̂ *•*** 4 or

^ a l i "-- • „ . ^{Wlth the}-'^thority M i e r s e c t i o n ^ * * * * * * * ^ r . t t e n ^ ^ r ^ ; ZT, ^ T " * " * * " ? ~ * * * * * - ^P

" ^£

^ » « of , n v , u t y ,= s s l Q n ; f ^ ° f t h e authority or for

* * - * * * * * or tMs J c t ; 9 " * M m * t f e * * * * * * ^ r

• * - ̂ ir^^i^ts r^ths ***^w

-̂ — shall

Hut:horit.- who'shaH b e " ™ f o u n t s Officar o f t h e ° ^f« - fractions. " ^e

— y for the e « l e l e n t , p e r f o r m a n c e

14

- i3 - « i3 -

tM The Chief Accounts Officer sfe*f, h a fck record h i , v l e w s ^ c v e

t l C e r 3 h a

H h a

^ the right to

«* *»* o, the ^ t , 0 ; i t r

j S T ? ;;: volving •* •»**»• **-

P - W « « by the Authority. * ^

C

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n S l d

^ " - or s u c h •

« ̂ ^srsa xgsr of the *•** *««*"

t - "< General a i ^ T i ^ L ! * S E U C h a s m a

>- b s P^cribed. *o person who has d i r e l ^c T * ^ ^ ^ *« - ™ t s . - - P^ tner or 3 g s n t , * ^ °

r *«»*•«**> !» himself o r h i s

on b e h g l f o £ t h s ' A ^ : ; r " ^ ^ * ** — « * or -\uthority. ^tn* ^{a offlcer}or servant of the , i — ies ^ n g , J b e ' l ' o r ^ r ^ i l T * * : « « * * - W W « «** b, prescribed. ^v i S O ry Council shall ba such CHAPTER _ TTJ

^ I ' ^ ^ ^ l f S %Uth °^rIt'- * «»* be the l « * Act as P ^ s ^ t ^

SXerCiSe ^ *"*" «"*«"

T Pulsion «# a n e f f i c 1 . n

7

t t 0 a ^ ^ ' « - c u r e or promote the * » ,oo,s i n t h e U n i o n ^ -nspor t c e g f o r ^ . « « * * th3t nothi^ 7 ^ J / " ' * ?^ -tended area. - * * * * * o n t h e A u t h o r i J ^ ° ^ f e **U be construed

R . y co 70 of **« ^ w ^ e

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b l

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' ^{tHe A}

««*r i t y a h a l x nave pSr_ *«*•*-*

^ \ ^

15

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- 13 - 1 3 *

C 3 J T h e Ch ^f Accounts Officer 3hai 1 h, <.*. record h l a v l e w s m D r o o r " ^ " ^ t o

«* tm o, the *» t h o r "* ; i V Q l v i n 9 * * * « * » • . **»

proposal by the Authority. ^he consid *ration of s u c h . «-e⁽cieTji:::j

u ^^ ri j t^ o f the GSM H -^ •

^ . General d l s q u a l l f «L*^ **$ * S ' m a y b e P™*cribed.

- p - . n w b o fe3 , i r : : t

z

; ; : e : t i a l 1 o f f i c e r s a n d ™ - Partner or , g s n t , „ v . / ° T l n d i «ctly, ^ himself or his

« beh,if of

9

th5'A:ti:i : r :

r r****^ ** - * « * . » « *

«**», shall b e c o m e o r 2 U S SB a

^ . °

t h e r r p a d transport under- Authority. ^{in a}n offl =er or servant of the

•*-Mog of not more than f i f Z ^ ^ ** * * * * * c —oil «„-

and the functions of the p ^ r T ^ S f ^ S \ y ^ t h o r i t y number and t=™ .f ***,.v_ . . . . ° ^{llowed b}

^ ^fch^{e s}r a o f o f f i . — c i e s a m o n g , m e m b e r s ; " - « of filling casual a s " " * ^ prescribed. Misery Council shall be such CHAPTER _ T T J

« " * * *nd duties o f t h £ , u t h o r i t y «*• Act as P ^ r e s s i ^ t ; ^ ? * ? * • * ^ e r . under Pulsion of, a n effic.1 J!

0 f' ° r S 6 C U r e - P—te the

— r d mated system J ^ ^ * J - e p i c a l a n , , r o p e r l y - ,oods in t h e U n i o n ^ - ^ ~ s i p a s s s n g e r s Provider ^ n o t h . / <* * * M Wfl in a n y 9 3 t t M d a d I: • * " * * * * Author^ t ^

S

d r

C

-

l 0 n S h a U ^ — d ny for. o f d o r ' ^ Erectly or indirectly,

• * - u r t of t r i b u n a l ^ ^ g * ^ P-eed i n gs before ' *** ^Auth

- i ty shali h a v e p o w B 7 ' e t t 0 t h e P«*i-lon, \

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16

14 - * wsi.nl and in any -xteaSsa area; b to p r ovid e f c r a n i , B n c i l l g Q LcJ to provide for i*-s *T-I-„-, service includig the astabli^ '"" I a u i t a b l

« *«*ftimi of ....^W»odation, placed " L t r ' ^ ^ ^ ^ l

* ^ <« tatihtt to tL P rov isr T * " ™ a n d •***•*• • * * -

«**.* V s h l o l 2 S ^ a p p l ^ ; / ^ h a

;

a

' « « * « • « * -pa i r roUing «***- for the p«rpoS;:',:":; s r n r r any ° ^ **•

« * * * « to fa suS-sectionCl) ^{thS actlviti}

« of tha Authority Explanation - in thi doea not include t h = -W *,?/ ^ t h e «W»*on Manufacture"

motor vehicle e x c e p t . „ n„ l o n o f t h e complete" unit of „- <*> to ,**£. 2LSH f ^ ! ^ - % * Immovable, a s t h e A u t h o r "<* Property, both movable and * «* of tha , U a c t v L : a! !" T * *

8

? " : * * & P«P« , ***•*« n̂v property held by' it ^ ' ^ °^f**««*« « * ^ P r e s , * J or ^ S L a i " r * ^ " ? * " « h » S ~ * » -

* * P-tod, the *hols L IZ 1 " *

r t

* r * * * ^ 7 - for other ? e r s o n , : o t h ; t - n * * * * * * any undertaking of any consist of th, ooeration , " " ^ " * ^activiti

^ thereof

y^

• • - - • • . : . - - - - n ; • ' •

15 5"-

fg) to determine, with t-hB „™ •

* — = — . « . i. it.rLT^T*"°^{f th}*

service operate 1„ » ° d tran sport ujjcictcea in any extendori a™, which such extender area is S i t u a t e 4 1 f " ^ -ansport service orated by ^ ^ S ^ ' " ' ^ vacation, determined in L ^ e " ^ f " £ * * * * ^ ***** thousand rupees « the S S S ^ S T " ^ **"* con S u l t a t i o n with the chief ,jzz:0ff;z0Tiz\ ts ' after

18

I

- IS ^(6

1

/•• •;• • tl) to enter i n f c o a a d o a r r y ^ a g r e a m b n t 3 ^ ' a» Authority fey that o t h e r p e r s o t i 3 t a t h r o u g h f a r e o r frsight; do-.ll-Qtner

W ^ h ***?*** * * »

a l -

f * * Central Government to « the Central Govern^nL Previous permission fi) to manufacture _-.

required directly o r in^l'T^" * * ^ % w h l c h i s * *

* * * * * * * * of the Authorit^ f ^{QSS f}

° ^rthS*«**« °^{f ths} * ^ny"**'*« ^ r , . a n y v e h J c l \ ^ ° ^ ^ ***** ^ provide -̂ tnority fflr u ̂ _ , J ^ f T " * * * * * t 0 "

t f

- of its undertaking; '. * * ^lndi

^ « l y for tho purpose (iij to purchase any vehicle f™~-+* « * - r S O n / o r to sell o r S * T P U r p O S

" ^ s a l

* » scare parts or equipment fn, * * ?S r " S ° n l u ^icantS , ' •

•P*«enga„ or-goods ̂ ^ ^ / ^ ' ^ l ^ ^ °*

" (4J .Excspt a s o t h ^ preS3l ^;;P^V.ided-^.y.or under this *~t «- ***** p^^rr ̂ ^ i s i ^ --- *

•VttibW-ittr. tjy i i * ™ ^ " " ^S2Ctlo

« ^ * ^ ^ ^ e construed tin* bein3 „ ^ r c r ^ ; "

t h a ; A u t h

- - t y ^ f -any l a v W fche - - ^ ^ ^ ^ - t ^ ^ ^ - ^ ^ ^ - ^ ^ a hy.or under

\ ^

•' MaaagSr JAaran.) '-'•:. '..P. Ss&te StewDsS«- hs3S2

e ̂

19

P. ~- ,.-•-,,»-, . .~»—rr - r .-•« i' l i™>r ln ~'("*"

, t '*' TW "T' :v< l'' l ' 1 P r ~

, P^"' ; *"

, T' 1 " IF —Fr^W*; 1 "*!

- 17 - |V I '

21. Delegation of powers and dut ies to the General Manager. The Authority may, by - - ^ s r l l i r spec ia l order g r i t t i n g , delegate to the General Manager, subject t o such condi t ions and l imi t a t ions (if any) as may be specif ied in the order , such of i t s powers' and duties under t h i s Act as i t may deem -necessary for the^ef f i c i en t running of day- to- day admin&tration of i t s undertaking;!

22. Prepara t ion of schemes— with view to na t iona l i s ing or developing road t r anspor t serv ice on any route or in any area wi th in the Union Ter r i to ry of Delhi, the Authori ty may'from- time to time' prepare schemes not incons i s t en t with t h i s Act for s t a r t i n g new road t r anspo r t se rv ices or augmenting i t s e x i s t i n g road- t ranspor t services on such route or in such area, i n which provis ion may be made for a l l or any of the following matters./ namely:-

tsj the purchase of chass is of motor vehic les of a

s u i t a b l e type ;

(b) the making of arrangements for bu i ld ing s u i t a b l e types of bodies for veh i c l e s ;

and J^C)^ * ^{reCtion of}^ a n d 5 « * sheds for passengers *n* goods and the s e t t i n g -up of office and workshops; su i t ab l e f ^t

; ^e

. ^PU

! ^ChaSe

• ! » ^ u i s i s i t i o n of s i t e s and lands s u i t a b l e for a n y of the purpose spec i f ied in clause Cc)- fo r an, ^ ^ ^ ° ^f* * * * * * * too l s and spare p a r f c s fo r , and accessor ies t o , v e h i c l e s ; m the recra i tmenf of addi t iona l supervisory, o p t i o n a l and workshop s t a f ^ necessary fo r the operat ion o£ the scheme; and ^ . . V I ,:V./v

P r o v i s i o n a l ^ ^ ^ ^ ^ ^ " t i a ^ a n d con S e g uen t ia l P evasions as may a P P ear to be necessary £ expedient for any of t h e purposes a fo resa id . "?&&&

v^ M i -;• ' ' '-'

£ _ ; : V: . • • • . rstiafl

.'..:i.^:;L .: • - I .e . " ;• D* hi;

IP. B^.itoswDaihi-110992 ^L IgK?

m

20

'18 - I?

23. Sanction of Schames.- (l) Th« Authority s h a l l , a f te r a scheme has been prepared under sec t ion 22, obtain the advice of the Advisory Council thereon.

(2) The Authority may , f t , - r considering the advice so obtained and making such modifications in the scheme as i t may deem necessary, sanct ion the scheme;

Provided t h a t no sanct ion s h a l l be accorded by the Authori ty to any scheme est imated to r e s u l t in a c a p i t a l approval of the Central Government.

24. Extension of the operat ion of t h , road t r anspo r t UTizzT Auth r ty to areas wtthin a - ther st —• - S r * una "Utnor i ty Considers -tt> *-~ i

« „ , _ ., ^ * ^{ers lt: to be}expedient in the sub l i c s ^ i c r t

t 0 S X t e n d ^ * • * * * » * - » - **• ~ £ — p o r t - y w l t h t h T L ™ ^ . " " " • * * * * "

l t h i n ****** **** it

i i S SLSSr̂ L^ cenfcral ° ^OTOt6nMt• " * " « • * extens ion . " * * * ? * « * * ^ths• • # * « nr™ j , ' ^ ^ ^{tHS G}

° ^{VernnBnt of}^ o ther Sta te approves the consent ha . * ^{for its c}

°nsen t , and a f t e r such , ™ :rcr™ ^ *»**»- ««•. ~ • - Central Government, sanct ion the scheme. nita* *. exi^na t h e operat ion of i t s ETrSnrn(i.VH<*

21

rr - 19 . ^1

25. Power to altar or extend schemes.- The Authority may from t i , 3 to time alter or extend a scheme by a Elementary scheme prepared and a sanctioned in the manner -rovided in the foregoing ^.v.x^ua of this Chaptar. under ,h i , ̂ ^ ^ T ^ * ^ "° ^W «*"***» *«* ^ t , tjsa Authority may authorised the issue of

. passes to its .employees and other person either free of

. cost or at concessional rates and on such conditions as it may deem fit to impose. ' *** %'

~ ^ r r £ :inaii;;^eM --~-

When any articl^oHooS T ^ ^ ^ ^ " * W ^ * & j th. * , ! / ^{g h3VS COme lnto the}Possession of tne Authority f o r c a r r i a g e Qr o t h e r w i s e a n d & ° , ?>.; ̂ rttr*^^A^s ::?- if such —«

- firing him t o ramove t h a ^*£" ,

fc ° * •»«"* <*°» him .

days of the Service of such £ £ " " " ^ ?*** * * * * notice can " £ £ £ £ ™ " S T " ^ ^ *

the requisition in the notice the Author it" " ^ ' ^ ^ W ± t h

"

expiration of such period as *** * ^Uthorlt

* •-**• « * * the «*• u-er this ^ i ^ ^ T ^ ^ ^re

^ ^l3ti

° ^nS expenses for holding th* n = 1 S3 1« .-proceeds.

* - to the Author!t, ^ ^ £ . ? * * ^ * * * any, fco t h e . 7 ' ^ J

1

* *** s

* ^ ̂ la-proceeds, if so credited fflSy b e IT* A T ^ ^ ^ «*• the sale-proceeds establishes his ^ f ^ f ^ S ^ ^

J- i S dic t i o n s or within Z ^ar of ^ * * " " * • * * satisfaction of the Authority " " * ^ ^ ^

t

S J S * i .•••-.

• • • • - ^:

^ ; S ; - 1 • • - - . •

*L ft- ^w^s= ;̂ yfe

CHAPTER, - TV F i n a n c e , Accounts and Aud i t * a f e £ o ^ ; / ' ™ J f * * " ^ - A u t h o r i t y ' s f i n a n c e . - i n «• pciss .bl . on H j i l m i i p r i n c i p l e s .

to ooa^t^r^Li vrⁿ!" * this A=t ' ppiies: -

««t«« a„a thine, ™„traot,e„t.„a l n t o „ a a l l ceM1 oi:i" ;:n: 2 *«~ by - - ith w f -~

been Incurred, enter.* , . , „ * ' ^h

" ^{1 ba}"••"»* tote™

connection „ t h the r , ^ I r ! " ° ^0Ver

™ " ^t * * " < *

12} The Centra l - C™ ^y c o n n e c t e d t ha re -w^h ° ^{ltyor fo}

? pu rpose

^*»^rS2^PiS tdr7ns and c

^ 2 E not •

Central G o « ~ t ^ P-^ion, of t h l a A c t j a s ̂ • * government may d e t e r m i n e .

23

• 'i i pii-i'wBPT"¹^!^**?^*^¹^*^?

* * #

(3) The Central Government may empower the Authori ty t o borrow by issue of bonds or stoo-ks or otherwise and to make necessary arrangements with banks for meeting i t s ob l iga t ions and discharging i t s functions under t h i s Act. 32.Vesting of property in the Author i ty . - All property, asse t s and funds owned or acquired by the Centra l Government fo r the purposes of the Delhi Transport Service before the establishment of the Authority s h a l l on such establ ishment ves t in the Author i ty .

33. Fund of the A u t h o r i t y . - ( l ) The Authori ty s h a l l have i t s own fund and a l l r ece ip t s of the Author i ty s h a l l be ca r r i ed the re to and a l l payments by the Authori ty s h a l l be made therefrom.

(2> Except as otherwise d i r ec t ed by the Cent ra l Government a l l moneys belonging t o t h a t fund s h a l l be depos i ted in the Reserve Bank of India or with the agents of the Reserve Bank of India or inves ted in such s e c u r i t i e s as may be approved by the Central Government.

34. Payment of i n t e r e s t . - The Authority s h a l l pay i n t e r e s t on the amount or c a p i t a l provided by the Central Government under sec t ion 31 a t such r a t e as may from time to time be fixed by the Central Government and such i n t e r e s t s h a l l be deemed t o be p a r t of fifea expenditure of the Authori ty.

35. Provis ion fo r deprec ia t ion and reserve and other funds . - ( i ) The Authority s h a l l make such provisions for deprec ia t ions and, for reserve and other funds as the Central Government may from time to time d i r e c t .

(2) The jaanagement of these funds, the same t o be c a r r i e d from time "to time to the c r e d i t thereof and the app l i ca t i on of the moneys comprised there in s h a l l be determined in accordance with such d i rec t ions as the Central Government may from time t o tlme^:i s sue .

24

7'f™ "^T^>^;f:V;^l*^-m>r^r?"-T"-7^-' ~"^mm'—^^yf.'-.. •™*»™-.'^r^^w?i'7?&^7*n& f • .- \„,;m

3 6 . Powers of t h e A u t h o r i t v rn =

a u t h o r i s e d u ^ e r ^ / ^ J J * * * * * . f i t on o b j e c t

• x p e r r i l t u r s ? a y , b l & Q U t a

°

d S U c h ™ - h a l l be t r e a t e d as

25

- 23 * « * $ -

a u d i t e d , t h e a u t h o r i t y s h a l l send a copy t h e r e o f t o g e t h e r w i t h copy of the r e p o r t of t h a a u d i t o r t h e r e o n t o t h e C e n t r a l Government and on r e c e i p t t h e r e o f t h e - C e n t r a l Govarnmen- s h a l l cause t h e a u d i t e d a c c o u n t s t o g e t h e r w i t h such r e p o r t t o be Laid b a f o r e P a r l i a m e n t .

CHAPTER - y

M I 5 C 5 I L A M E Q . U S

39. J i r e c t i o n s by t h e C e n t r a l G o v e r n m e n t . - ( l ) The C e n t r a l Government may, a f t e r c o n s u l t a t i o n w i t h t h e A u t h o r i t y g i v e t o t h e A u t h o r i t y the g e n e r a l i n s t r u c t i o n s t o be followaci by t h e A u t h o r i t y , and such i n s t r u c t i o n s may i nc lude d i r e c t i o n s r e l a t i n g t o the c o n d i t i o n s of s e r v i c e and t r a i n i n g of i t s employees , wages t o be p a i d t o i t s w o r k e r s , r e s e r v e s t o be m a i ^ a i n e d - b y i t and d i s p o s a l Df i t s p r o f i t g o r s t o c k s ,

(2) In t h e e x e r c i s e of i t s powers and pe r fo rmance of i t s d u t i e s under t h i s Ac t , t he A u t h o r i t y s h a l l not d e p a r t from any g e n e r a l - i n s t r u c t i o n s ' i s sued unde r s u b - s e c t i o n < l ) . f , r M * ° ; *

e t U r n S a n d ^Ports- CD The Authority shall

Z T l l T l T T l ^G° Vernme ^ ^S

^ " — statistics, zcliZtlT * * * » « « . - i t h r e s p e c t t o i t s p r o p e r t y *-!«, a * ««K>- i ty s h a l l as a o o n as p o s s i b l e a f t e r t h e „ « o f .ach.Flw.ci.1 „ „ , a u b n l t t o ^ 4 1 . Power t o o r d e r i n q u i r i e s - C D The Cen t r a l Government w i t h a view s a t i s f y & « l f t h a t ^ d u t i e s of t h e A u t h o r „ i t s e l f t h a t , t he powers and i.ne A u t h o r i t y under t h i s ^ct , ™ K ^

\c t a r e b e i n g e x e r c i s e d

, V ^

. „ ^:

_ • • • • • • t . c r o i f . .

h &—

26

2 3 -J8-

audited, the authority shall send a copy thereof together with copy of the report of the auditor therein to the Central Government and on receipt thereof the.Central Government shall cause the auditea accounts together with such report to be laid before Parliament. CHAPTER - v

M I S C E I L A M E 0 U S

39. J i r e c t i ons by the Central Government.-(1) The Centra l Government may, a f t e r consul ta t ion with the Authori ty give to the Authority the general in s t ruc t ions to be followad by the Authori ty, and such ins t ruc t ions may include d i r ec t i ons r e l a t i n g to the condit ions of serv ice and t r a in ing of i t s employees, wages t o be paid t o i t s workers, reserves to be m a i ^ i n e d ' b y i t and d i sposa l o f i t s p r o f i t s o r s t o c k s .

(2) In the exerc i se of i t s powers and performance of i t s du t ies under t h i s Act, the Authority s h a l l not depar t from any gene ra l - in s t ruc t ions 'issued under sub-sect ion (l) ««*< i°: RetUrnS a^nd **&**'- ^[l> ^The Authority s h a l l s e

n

;

t h e r * * « • « * * . with respec t t o i t s property G o v e r n l " " ^re9ard^ ^any" ^Pr

° ^{POSed Se}

* " » » * » S r J ° ^{Vernraenf ma}y ^fr°m time to time requ i re ' s e c t i

( 2

; i f t h o u t P « J ^ - e to the provis ions of sub- sec t i on ( ) , the Authori ty s h a u as soon as poss ibie a f t e r th« end of each . f inanc ia l year, submit to the Central P rog rams , and S A n t r a l Z7 2 ^ ^ ^P

° ^UC7« — y such r e p ^ t t S ^ l S Z T ^ ^ ¹^ * ^W°* - y be a f t ( ! r I I l l l ^ * * > » * * « • * * as scon as .

41. Power t o order i n q u i r i e s . . (ft T h e Cent-.^ government with a view s a t i s f y ^ s e l f t h a t the « « * . . of the Authority unde, t h i s L S be f ^ " ' ict are being exercised

Y ^

^/

> — -

•'jjjyr-. J -

27

- 24 --f*~

and performed properly may a t any time i n s t i t u t e inqui r ies in to a l l or any of the a c t i v i t i e s of the Authori ty.

(2) The Authority s h a l l give a l l f a c i l i t i e s for the proper conduct of such inqui r ies and s h a l l produce before, or furn ish t o , the person or persons making such inquir ies ' any document, account orinformatfo n in the possession of the Authori ty which such person or persons may demand for the purposes of the i n q u i r i e s .

42. Power to control a par t of t h e undertaking of the Author i ty . - (1 ) If, a n r e c e i p t of the repor t of any inquiry held under sec t ion 41 or otherwise, the Centra l Government is s a t i s f i e d t h a t i t is necessary so to do in the public i n t e r e s t , the Central Govemnant may, by n o t i f i c a t i o n in *fce--Qfficial Gazette* author ise any parsed to take owe^f jrwi. the Authori ty , and, so long.as tha t nafe i f tca t ic* i* in force, t o administer in accordance with such d i rec t ions as may be issued from time to time by t h a t Goys^ne** *ush p a r t of t he undertaking of t he Author i ty as may !»e spec i f ied in the n o t i f i c a t i o n , and any person so authorised may, fo r the purpose of administering the sa id pa r t of the undertaking, exerc ise a l l or any. of t h e powers of t h e Authority or of any o f f i ce r of the Authori ty i ssue such d i rec t ion* aa he thinks f i t to the off icers or servants of the Authority and employ any outs ide agency..

(2) The Central Government may by such n o t i f i c a t i o n d i r ec t t h a t a l l charges and expenses incurred by the person so author ised together with such remuneration as the Central Government may allow from time to time t ^ . s u c h person s h a l l be paid within such ..time as may be fixed 'by the Cent ra l Government from the . - f^d of the Authority and i f t h e expenses are not so paid the Central Government may make an order d i r ec t i ng the person having the custody of t h a t fund t o pay

m m®

EjaŜ Transport corporation

28

r i .,- »« - & S -

to tto person so .uthor.is.a sUoV„cp.me5 l n „ l o r l t „ . ^ '-enrral Government.

43. Power to supersede the Authority.-.(i) , i f \ h e Central Government i , ,o £ o p i n i o n t h a t ^ « u t W i t y g unable to perform, or has persisently made default in the Lt oThT °^f^ ^ ^ *~**~ * ̂ * «•• «2 ' Act r has exceeded w a b u S e d i t a ^

G O V G

~ « ^ »- notification in the Official 2 2 supersede the Authority for s u c h p e r l o , £ " £ £ " « - specified in the noti£icafcion:

Provided that before i s s u i n g . n o t l f i o a t i o f l ^ this sub-section the Central Government shall g ± v e 7 reasonable time to the Authority t c s h o w c a u s e w h u

" objections, if any, of Authority, s e c t i o n " ! ! ^ ^ther ^liCati

° ⁿ°^f" ^a ********* «™*T sub-section (13 superseding, the Authority.-

"the d ^ J " ^ ^membe

" ^S^ ^{the A}

^ o r i t y shall; as from. tne dal^ of sup.ers.ess ion, vacate -tstwU* '„*** fb) »li «Z " : TOCa te. their offices as ^uch members the orovL S S T * ^?Ra« * * * * # may, by o r u a d a r the provi^icna^^this Act, -by excised or performed by or the Central Government may direct;" and

:

specified" in th« „ „ H ^ E - Period of supersession f u r t h / ^a

i ^e

" ^tend^ ^PSri0d° ^f• •"*»**•** for such further term as it may consider necessary, or

P-vJ^{b n} reC ^ t±tUte ^ ***«& * the — : pro ide i section 4.

" • £ • . . * • •

29

TT*~

• '•'•-•• •• '• • " • • J s r ™ ~ . Q C ^ ' - ' - " •••'• -•< " " - m S 5 TfSr^iZ * •**""•"*- ̂ ^ t , 1 Q w ^ t shall before Parl13raf in t a t the a,r^st, p o s 3 i b l e o p p o r f c l m i t y . A«y i ^ ' ^ S

0

? a C q U i S l t i

- °? temtVS #* Authority.- .' 2 b 2 f ^ , ^ ** ****** *" ****** ** *#** the

U « » , _ , . , ! "quiisa tor tla Authority as ™ ! U ^ 7 •W¹¹°*M*-«a tt ««1 « . Authority „ „ .

•V'im x£J£ S S ™ aert< "^tl»=" •%«*».*»»,.» paid

•». «>ln.. of th. - — T ^ S ""' °* ^{tha a}««>°*ity. r » l n «oa by t™ L :r:™ r:

a a> - i — *°

, V

g g g m m r*'«fry ŵ i m g

- 27 —£7 /

47. Applicat ion of the provisions of the Motor Vehicles Act,, 1939, or any ru les mada thereunder, to vehic les and employees of the Author i ty . - The Motor Vehicles Act,1939(in t h i s sec t ion re fe r red to as the said h^-lj s*t«ll have e f fec t s object t o the following prov is ions , namelyi-

(a) The Central Government may, by n o t i f i c a t i o n in the Off ic ia l Gazette , au tho r i s e , subject t o such terms and condi t ions If any, as i t may think f i t to impose, any person t o exercise and perform to the exclusion of the Licensing Author i ty , Register ing Authori ty , Motor Vehicles Inspector , Tra f f i c .Inspector, Regional Transport Authori ty or S ta te Transport Authority, as the case may be, and without following the procedure l a i d down fo r the purpose in the said Act, a l l o r such of the powers, funct ions and dut ies of any Licensing A u t h o r i t y any Regis ter ing Authori ty , any Motor Vehicles Inspector , any Traff ic Inspector , any Regional Transport Author i ty or the S ta te Transport Authori ty under the sa id Act or under any rules made thereunder i n r e l a t i o n t o the motor veh i c l e s of the Authori ty and the dr ivers and conductors of t he se veh ic les , a s may be spec i f ied In the n o t i f i c a t i o n . to) The Central Government may, if i t so th inks

necessary, by order cancel , suspend or very the condit ions of any S ta te c a r r i a g e , con t rac t carr iage or pub l i c c a r r i e r s ' permit which has been granted on countersigned under Chapter IV of t h e said Act by any Regional Transport Authori ty in the Union T e r r i t o r y of Delhior by the S t a t - Transport Authori ty Delhi, and is va l id wi thin the whole of any p a r t of t h a t Union T e r r i t o r y of and any order so passed s h a l l be f i n a l . £*) If the Central Government by order in wr i t ing so

d i r ec t s , , any Regional Transport Authority wi thin the Union T e r r i t o r y of Delhi, or the S ta te Transport Authori ty, Delhi, s h a l l not grant , countersign or renew any permit under

,1 i v* h- y~~ 'i?'- te^u^^uri^^.^- atmuum SaittfrtfMMifcittffi

31

**T PUT:™ ° f the "^ ** ° ^ther ^^ * ^Pri^^ta ****•*'•

e x e . D t J ' ' ^

C

^

M G o

- ~ *t» >T order * writing exempt the motor vehicles of the hn*+,nrt*. «* Provisions of the s a i ^ ^ o ^ f I T ^ ^ * " "

relating to the car^inn , * * ̂ ^{there unde}

^ **t*WaTJ2 , ^Carryin9 ^of«rt if ic a tes of registration a„d OffI.i.1 oi8I!!

C e n t r a I G

°

V e

— *«* * notification in the f S l S o IV ^SXemPt^ ^m

° ^t0r* * * * * °^{f th}

* Authority S ; i ° ^Perati

° ⁿ°^{f tte}- — of Chapter m o f t h / government under this teh+ * - Central * the use of any venicl ! T^&^ " * ^Z

* * * " * « * * * out or aay person Z \ Z ^ * * * * * * * *&* the Authority Central ^ ^ ^ i ^ ^ ^ t f ^ChargeS

* " " ?

any of the vehicles of thl S i t T * ' ^ ^ "** ^ tolls or other charges W i ^ f " " ^ ^ °^f*« -*. roe, wlthlB*• srts^s ssr ** - -* Authoritr;o p c o :;:y:ut e : tr "; r ^ * *

i f c is -*•-*** -

— ise of p ^ r s or t L ' ' " ^ ^ "

i B c i a M W t o tha

u»*r this *£TZ/«5 ^PerfOZlnanCe°^f* * * • »y "the Authority S-erally o r s ^ l l l £ ^ ^ °

f t t a * * * * * * *

P l 8 U y e

^ —

d ̂ the Authority may,with t t e

•••.. . . . < ; r • \ "w

32

^ 5

- 29 - -JM-

previous permission of tKe d i s t r i c t magis t ra te , en te r upon any land cS premises between sunr i se and s u n s e t , a f t e r giving reasonable notice of the in tent ion to make tajfrh e n t r y to the owner or orrqgtfafts of such land or premises, and at any other t ime, with the consent in wr i t ing of the owner or occupier of such land or premises, for the purpose of the car ry ing out of such works or the making of s.uch survey, examination or inves t iga t ion .

51. Members, Officers and servants of the Authori ty to be publ ic s e r v a n t s . - All members of the Authority and a l l o f f i ce r s and servants of the Authority, whether appointed by the c e n t r a l Government or the Authori ty, s h a l l be deemed, when ac t ing or purport ing to act in pursuance of any of the provis ions of th i s Act, t o be publ ic servants wi thin the'

18£ C i .

52. Power t o make r u l e s . - M the allowances or fees to be paid to any member o r assoc ia te member of the Authority under sec t ion 14; lfc the condit ions of appointment and se rv ice and the s c a l e s of pay of the General Manager and the chief Amounts Off icer of -he Author i ty .

(Q) the funct ions and dut ies of the General Manager end the Chi.f Accounts Officer o ther than those spec i f ied in t h i s Act.

( d 3 t h e * " * * * * * of the procedure to be followed by the . number -ind term n-F i * w « , „c j ,, e r m o t o f f i

= e of, and the manner of f i l l i n g casual vacancies among, m e m b e r s ^ the" Advisory Council;

33

- L _ _ , - 30 - ^ Q 0 r-

feJ the procedure for the. ft™* i Char i ty o f > t t e w h o U o r L / ^ f

1 5

^ «*«•«*« by the »«—. VZ:::::: z^w:zr totai v * iu>ti - - « • « • **U be a a t e „ l n a a . " '

s u b

—°"°» t«l « ..ction 2?

'g) the form in which t*i. >. ^ fh) the f section 37;

***** shau r j w i t r ^ ⁱn which the acc °^unts °^f- <*•

fU the time at which arH in* of the A . t w t r shall be audited ^ " ^ ⁱⁿ" ^{hich th}

* foun t s compensation by an arbitral ^ ^d

^ ™ ^ t i o n of meting any i l a b l l l t y ^ J ^ j ^ ^ maintenance of a fund for » * * * - » * , fourteen d a y s S O ^ S S T " " " * ^ f

~ po«ibie af̂ r they are 2 i a,nhnrh ment as so ° n,as

^odif i c a t l o M a s P a r l l a 5 h a 1 1 b e subja c t to such

•*«*• «h« a . s o l a L . " ^Y ^ ^dUrln9 ' ^ ^SeSSi

° ^{n in}

•^{53, p}

'*er to make reaula+-s„ , *

•*«- «*- * - * * « . sanction !f t h e c :

f l * " * * * * " * »»»

-^ la t ions „ * inconsistent w l t S T ?

0 O V a ™" B t

' - 2 thereunder f c„ t n e a d m i n i s t r a t " ^ ^ ^ m a d

* » - P — l a r , a n d w l t h t ^ ' " * generality o f t h e f ™

W l t h o u t Prejudice to the ^ - or an, o f ~ ^ " a i t '—ions m a y - ^ * jy matters, namely;-

Man Sgfif • -Wr: • •^LJ"-

(Serf oi^.C.T. ov'Oi |

h. isr

34

- 31

(a) the manner in which and the purposes for which persons may be associa ted with the Authority under sec t ion 11;

(b) the time and place of meetings of . the Authority and the procedure to be followed in regard t o t ransac t ion of business a t such meetings;

(c) the condit ions of appointment and service and the sca les of pay of of f icers and servants of the Authori ty o t h e r than the General Manager and the Chief Accounts Officer.

M) the issue of passes t o the employees of the Authori ty 3 n d other persons under sec t ion 25;

(e) the grant of refund in respect of unused t i c k e t s and concessional passes under sec t ion 27; W the period Aftser the exp i ra t ion of which u n d a t e d a r t i c l e s or goods may be, sold by publ ic auctinn ' under sub-sect ion (2) of s ec t i on 28;

|s) the regula t ion of the car r iage of passengers * - ^ o d s in the road t r a n s p o r t service of the Authori ty.

(3) AH regula t ions made under t h i s sec t ion s h a l l , as soon as poss ib le , be published in the Gazette of India- M> a J ! l ^Penalty' ^ * " * * * °^f"*» r e l a t i o n made by the Authority under sec t ion 5 3 . - The o»tff*.i a h „ _„•, „

3 0 " lne Central Government mav

^pr isonment which may extend to three months, Ind 1 " " " ^{tend tC}* * * ^h

^ - ^d«

Lt; of t r T n 9 twenty rupees f °

r •"**** * ft - ^

proved to have pers i s ted i n # t h e offence.

• : C c ' • a

• - . . A s • . ;

35

0m-

Government of I n d i a law and J u s t i c e ( M i n i s t r y of } THE JSLHX RCAJ TSAM3PORX LAWS (AMEiIJMEHT>ACT,.l971 No. 71 of 1971

(24 th December ,197l) . .

An Act t o p r o v i d e f o r t h e e s t a b l i s h m e n t of a Road Transpor t ' C o r p o r a t i o n f o r t h e Union t e r r i t o r y pf - J e . l h i , , a n d , f o r t h a t P - r p o g o , f u r t h e r t o amend t h e Road T r a n s p o r t - C o r p o r a t i o n s A r t , 1950, and the D e l h i M u n i c i p a l C „ r p o r a t l o n A c t , . 1 9 5 7 , a n a f o r matters connected therewith or incidental.thereto.

3E it enacted by Parliament in the twenty-second year of the

Republic of India as follow:-

kJSLSLlSK te calIed the fig «*»»«»«* *-

abort t i t l e and commencement «4 of 1950

day S ^}

A S K m?!""** ^t0 teVS c

— . - t o forpe.. oaths. .3rd

36

- 33 ^ > 3

• , 2 ... < a *

1 M R o a d T »™Port Laws [Amendment)

•.£.-• '• v'r-yHH'unicipal Corporation Act, 19S7; the Roa* Transport Corporation Act 1950 " " * • * * * g ¹

g ^{3 of} Corporation. ^Uan

^ ^ofassets, etc. in the new Man^oipal Corporation of OelS foV**h 9 g t⁰

' ^{or vested}*»« the port Undertaking immediately fefnl ^ S J ? B r p a

* ° f t h e *

l h

i Trans- in the n e w Corporation; Y £orS S U c h establishment, **U vest

(d) all suits W ^ such suit ' Transport Undertake Pending i m m e a i i ^ I ^ ^ f o ^ ^ r ^ L ^ ? ^ ^oeeedi^ «*9 fill f ° ^ration

' ^orestablishment of the new barred before ^ n ^ ^eCUtt

° ^{n or othe}

^ *W «S£«!** *** insti tution in forced ^S

^ ^h-tablish.ent b y J J \ 8 ? 1 5 * S t ime^ in , be continued or as frhi ,⁹

new Corporation,: " " — ^m

^ * * Wi tu ted , by, f o r or against, te) all rules, rscuJatn^^.

schema d ' : « ^

3 t l

o n s , appointments, notifiMH. r™"^r^nat 66 of 1957

t n a J elhi Transport t h e

v \tfV

WKr. 1

, fes .

J n u n , , . : , - ; _ - - . ^.- . ,^-v. • ..j. . , , . , . , ,-|Hftpi<:~ j - M-•„J , ,:. i . .„v,,j.1ffi

37

of 197l )³ Delhi Road Transport Laws ^Amendment) Undertaking shall be transferred to, and become an officer or other employee of, the new Corporation with such designation as the new Corporation may determine and shall hold such office by the same tenure, on the same remuneration and on the same terms and conditions of service and with the same right to pension., gratuity and other matters as he wc-ul̂ Save held the same it the new Corporation had not'been established and shall continue to do so unless aad until such employment, tenure, remuneration and terms and conditions of service are duly altered or terminated by the new Corporation :

Provided £iat the tenure, remuneration and other terms nd conditions of service of any such officer or other employee nail not altered to his disadvantage without the approval of Provided futher that any service rendered, or d*etled to have been rendered, in relation to road transport service, under the Municipal Corporation of Delhi, by any such officer °Z ?i S^{r em}P^loy^aebefore the establishment of the new Corporation - snail be deemed to be service rendered under the new Corporation.

5. £i) where the sum total of the value of the properties i f r t f n f ^ *-*««3 to in clause (a) of section 4, vested p _ • In the new Corporation (hereinafter in this section referred **Wr^:

o b i i L l f ⁶ ******** ?*^ce^s the sum total of the debtl, ° ^f

J ^ , inc"urr=d°^ 3 5 ^llab

" - ^ ^ " (^h

% ^r

f ^itlaf

J ^{er in this s}

^ t ion referred to as "the "**>11U and coM1Mon^= ^Unici

r ¹

, ^C

° ^r

* ^{,0ratlon of} ^llii ^{on such}terms ment^C!n-^,this°ⁿbehalf?^y** * ^{Mlned b}

^ ^ ******* °-ern- sum t o ? ! ? 5 ! ^theT s u r n *»£ o f t h e l ab i l i t i es exceeds the « a ^ d t L ° V T^al?^e ** ^the assefe *S such excess shall be on such t ™ ^U

^ H ^ipaI

, ^C

^ ° ^{ratlorl of Delhi to ths}^ ^wCorporation ? r,t t^ £ n d c o n d l t i o n

S as may be determined by the Central Government in this behalf. fe^il i ' V ^ - f T . t T ^ ^{1 o£ the value of the}

' assets and the sum afbv C j S L S ^ l f i i ⁶

" ' " J ^ i ^{be suoh}*««nt» as may be arrived the L 2 ^S

^ ^m6nt

.^bStWee° ^tbe*W^P*1 Corporation of Delhi and- t S amou i t s ^ h a ^ ^ . ^Whe

f 5° ^{SUCh 3}

« ^ can be reached, the amounts shall be determined by an arbitral tribunal consistino 5 ti£ S S f S . S L S : ^ ^ Corporation of Delhi,- L S e

Chief J u ' t i c ^ f ^ahl°5-^aKV ^Cnai™^aa- *° be nominated by the n l e r J u

-

t l c a of the High Court of Delhi.

(4) An appeal shall' lie to the High Court of Delhi against S £ \ 2 ? £ t ? ^ S l S S ^ ^{the order ofthat}» * < * « * • ! e ^ e m p t ^ l ^ y 5 * ^ 5 5 8 3 K 5 5 , from " I - - -> — ux-.̂ j. niuiyca leridDie unaer

the r o ^ L ^ i t h f n ^ V ^ toin ? ^{in forCe}

' ^{for th}

* ^ & tne roads within the Union territory of Delhi.

r j f \ # *

the Centr; Govsrnment to exempt vehicrLe.- of the new Cor- poration from =- payment of

certain chax̂ paa

h~ WK" contd.

38

••^Ti Amendment 3f Acts 5 4 of 1950,SS of 7 IS57 and

4 of 1939. - 3 5 - ^ 5 - Delhi Road Transport Laws (Amendment) (Act 71 of t h i s Act-

Repeal

and

sevings.

Cn and from the commencement

(aJ the Road Transport Corporations Act, 1550, sha l l , ta ^:L j i t s a p p l i c a t o r , t~. the- Ur.ion t e r r i t c r y / o f Efclhi, be subject tol the amendments spec i f ied in the Pirsfc-iiche^ule ;

(3) the Oelhi Municipal C^perafcW.fte&,. .1957, s h a l l , i n r e l a t i o n ' t* the t ranspor t services- in t ^ W i ™ 'tarrr ' i tary of Delhi, be subject t o the amendments: specif ied in the Second Schedule and references thera in *o " th i s Act"' s h a l l be construed as references -to the "Road Transport Corporations Act, 1950"- 6 £ (cj the Motox Vehicles. Act ,1539 ,sha l l , i n i t s appl ica t ion* t o the u a i „ n Te r r i t o ry of Delhi , tave ef fee t subject to the 4 provis ions Specified in the Th/id Schedule. ' ^l

8 (] )

The Delhi Road Transport Laws (Amendement) Ordinance,

1 971 , is hereby repe^al^d. / / jg

, (2) Notwithstanding sue* repea l , aaytMng done or aKJ- .5 a c t i o n taken.-under ^ h e s . R o a d ^ n s p o r t c o l o r a t i o n Act, 1950, J "

o r the Delhi. Municipal Cprporatioa Act,1957, or the Motor ^

hi^h^tZl^\^l92qt ^{as arnerid}«^- '^ by the said Ordinance sha l l „ Act , -939, as- the case may be, as amended by t h i s Act !

! ! J i i ,

THE HIST SCHEDULE

(See Section 7 (a) ) AMENDMENTS TO THE R^D TRANS*6OT CORPORATIONS ACT,1050 Sect ion l .-Omit sub-sect ion (3) .

S u b s t i S ^ t h e ^ w h o l e " ^ ^ ⁰¹⁶° ^r^ ^{part of the S}

- ^ t e * , of S r t S - . ° ^{r ny}° ^{art of ths Unlon}t e r r i t o r y Sec t ions . - In sub-sectinr> !%) -F_>- '«_ ^.^ Government and of the s l t t l r ™ 5 ° I ° ^{f tha Centra}

l po ra t io r in such n r o t r H Government concerned in ths c o r _ ' o v e r a c t s and of l E S S ^ ^ L S S * 2 ^{rSSd to b}

" bofc h ^

"of the State G o v e r n ^ in t h ^ C n ^ ^ r ™ ^ " ' subs t i t u t e by the Government". Corporation and of nomination Section 3.-Omit the E roviso-

the General Mabager / the D e r u t v Z ; ^ ^ Executive Officer, Accounts Officer r r t h . c S g . ^ ^ ^ ^ ¹ ^ the Chief

" U n i o n ^S

L ! r r ? t ⁿ

o r y ' ; f ^F

° D ^ h r i g ^ ^

S

— S u b s t i t u t e -

" S t a t e ^ ^ t i ^ ^ n g n ^ ^ ^ ^ j ^ ^ , ^ - - « * • * • tii> in sub-sect ion '2)~

(a) in clause (c)- of Delhi",⁰¹" ***** ^conce

^ " , s ubs t i t u t e "Union t e r r i t o r y > (PSTN *»Kiaf)iMt:Cio«^^n

LP ;

contd.

M* ^;i"' :0:?

39

of ^rSf 1971) J e l h l Road T r a n s p o r t Laws (AmendmentJ \tl *Z " ^ ^ ^State

" ' ^SUbStituts" t ^ t U . ion t e r r i t o r i - a l a f t s r c l a u s e ( m ) , I n s e r t - G o v e r t x m i n t ^ i n ^ l of^a" S L T ^ " ^{- apPEOW1}° ^{f the St}

* in any ex t ended a r e a / a l s o . ^ ^ ^ ^ ^servi

« o p e r a t e d Gover f i r i ient of the S t a t e w i t h i n w h ^ h P e r V

i

O U S a

P P « v a l of t h e s r t u a t e d , f a r e s and f r e i g h t s f o r ^ ^such^ t e n d e d a r e a i s and goods i n any road t r f n l o o f t * ^ ^Carria

9 ^{e of}P a s s e n g e r s C o r p o r a t i o n " . t r a n s p o r t s e r v i c e p rov ided by t h e A f t e r s e c t i o n 19, i n s e r t —

t h e P o s s e l l i n ^ o f r c ^ o r ^ i o n ^ ? ^ f ^{h8TO c}

— * * * and a r e not = 1 ^ K ^ c a r r i a g e o r o t h e r w i s e a p p e a r i n g t o the C o r p o r a t i o n te h ^ * ? ? , ? * £ « P ^arson C o r p o r a t i o n s h a l l , i f 3 u c h ™ n , r ^ e n t i t l e d t h e r e t o , t he ^ u s e a n o t i c e t o be * £ * ^ % F £ L r ? < > * ^is* * « £

remove the a r t i c l e s o r goods w i t h i n " ^ ^ ^ B him t o s e r v i c e of such n o t i c e . w i t h i n seven days of t h e t e

Oispos a i

of uncla.1

a r t i c l e s ^:

and

p r o p e r t y , \

n o t i c e ^C

c a n n o V b

U

f s ^ ^ o f S « • * • * « * * known o r t h e t h e r e q U 1 S i t i o n i n t h e n o t i c e t + i r ° S S n o t C O T n Pi* w i t h

e x p i r a t i o n of such o e r i n d « ™= * T ^Cor

P ° ^r3

t i o n may, a f t e r t h e nwd.OB. tor t n i s A c t f L ? ! L ^ ^a

, ^{3peClfieJ b}

^ r e g u l a t T o n T p o t i o n and s h a l l , a f t e r d e S c t f n a ^ ^ ° ^ ° ° ^ ^b* P ^ c e x p e n s e s f o r h o l d i n g the s a l e „ L l ^ ^{the sal}

e - p r o c e e d s t o t h e C o r p o r a t i o n , c r e d i t i t , ⁿ

^ amount which may be due t o the P u „ S rf t h e c S o r a t L t

5

^

1

^ ^ l e - p r o c e e d s ! i f a n ' c r e d i t e d may be p a i d ^ demand ^ ^{the aal}

^ P r o c e 3 d s , s o W » r i g h t t h e r e t o in f c o T ? of L * " ^{7 PSrSon wh}° e s t a b l i s h e s

" i t h i n one y e a r of s u c h ^ e £ £ £ * • £ £ , ^ ^dio

« ° * ^or 1 , B % s a t i s f a c t i o n of t h e C o r p o r a t i o n work ^A

= ; ' H ^ S ^ i o ^ s h a l l ^ t l n ^ ^P

° ^{Wera under}C o r p o r a t e a u c t i o n 2 1 . - F o r " t h e r o n ( . , „ Governmar' ti)j i n sub—sect ion (3) 4-1- >t

and " i n c o n s u l t a t i o n w i t h the S * . *\ n ̂ ^CentjralGovernment"

t un W l t n the C e n t r a l Government" .

Government*?" ^ ^ ^sui

> - ^e

= t i o n ( a ) , o m i t „and ^ ^ ^ with SPSS^SiSSSf^ ' ^ ^ ⁽²⁾

' <""' «** consulate ,

•r i • - »

Prose 6 - 3 7 - ^ 3 ^ *~ A c t 7 1 Delhi Road Transport Laws (Amendment) Section 3^.~ Cmit "and the Central Government".

Section 33.- In sub-section (4), for "the £ntrislB*u*» of tne State", substitute "each House of ParliLent"!^ State ^ S ^ : ^C

^ i S S ^S

- l S S i o v e r ^ n ? r ^ral^ ^ S U c 3 t i S L % ^ o ^ r ^ ^ r U a m e ^ ?

a ; L e g l 3

^ ^ ° ^ S t

^ C e n t r a f ^ r ^ n t ^ N ' ^ **" ̂ ^ O * of' the

(ii) in clause (c) the Hiih ^ ^ " o f ^ D e l h i ^ " ^ ^C

° ^Urt

" ' ^s

^ t i t u t e « - - l l e to that H £h CoSrt°f ^ ° f t h e H i g h C o u r t

" ' substitnte-orfer of Section 4-4.-In sub-section (2) — s u b s t i ^ t e ^ - t h e ^ L t ^ G o v e ⁰

™ ^ " ^ " ^ ³¹

" ³

^ thS S^ta

* = — * Ui) after clause fa), insert—"

tafflj the service of notice and orders under this Act"

UT3 the regulation OK t te ciasT-****,,*. B After Section 48, insert

"CHAPTER V I "

SPECIAL PROVISION APPLICABLE T 0 T H E U H I 0 N T E R R I T Q R y ^

* * u s e - *'"**

cation - - ,⁴

- " y ^J^ court shall proceed to th« s-W-Taj *. a n d offiance made punishable by or under this Aof ?

a n y

cognizance £°™P^laln%°£: ^or̂ « information ^ceived from^h °£ ^ , of offiences Onager of the new Corooratinn IE „ -5 from, the General — « " * general o r s p e c l a ^ * « &T &£§? K S S S * * ^

contd..„,

h_ F M£ij£fflE^ WB "rtt

41

6 - 3 7 - - - 0 A e t D e l h i Road T r a n s p o r t Laws (Amendment) S e c t i o n 3A.- Ctnit "and the C e n t r a l Government" . * t-u ^S

| ^ctio

^³³

* ~ ^{In su}

t > - s s c t I o n ( 4 ) , f o r ^,l

the L e g i s l a t u r e of t h e S t a t e " , s u b s t i t u t e "each House of P a r l i a m e n t " ! S t a t e S S f f i S ^ ⁽

5 L f e g £ ^ S g f e l & ^ f e W * * ^thS fen* = i i - ! ^ » ^iotl^ ⁷

: ^{_In su}

! ? - ^se

c t i o n ( 3 ) , f o r " t h e L e g i s l a t u r e of t h e S t a t e , s u b s t i t u t e "each House of P a r l i a m e n t " . C e n t r a ! ^e

^ e r n m f ; ; ? f ^fc

' ^ ^{ith the}P ^ i o u s - - a p p r o v a l o f ' the CovSrn^^^u^^ir , t^l t^^o^r^nt^

e n t "

l a n d "» " ^ lurisd^¹^/⁰*"^¹^¹" ^{ClauSe (b}

> < ^£

° * "High Cour t e x e r c i s i n a 4^ulS^dS^rofⁱⁿDe^ni",

ion to the state — a - , .KKKF ( i i ) in c l a u s e (c) t h e High C o S r V ' o f ' D e l h i " " " ^ ^ ^C

° ^Urt

" ' ^s

^ t i t u t e « - - l i e t o t h a t H i g i C o u r t " f ^ ° ^f**" ^{High C}

° ^Urt

" ' s u b s t i t u t e - o r d e r of S e c t i o n a . - I n s u b - s e c t i o n (2)— s u b s t i ^ e ^ - t ^ L i ^ G o v e ⁰

™ ^ " ? ⁶

^ ^ ¹

" ^ ^th

* ^St

* ^te* - ™ * U i ) a f t e r c l a u s e (m), i n s e r t — "

(mm) t h e s e r v i c e of n o t i c e and o r d e r s under t h i s Act?

" ! f r £ h V ^ : ; ? V ^U

^ ^SeCtion to*"********** C«j, i n s e r t — - u n d e r s e c t i o n ls»7 ^regulatlofls raa( 3e by a C o r p o r a t i o n A f t e r S e c t i o n 4a, i n s e r t

"CHAPTER VI"

SPECIAL PROVISION APPLICABLE TO THE UNION TERRITORY J , D E L H I

-by g e n e r a l o r s p e c i a ^ e r ^ ? £ i * H ^ £ ffggS "* **"

O o - " c o n t d .

« H- £

*fr> r TTi frfrrrii

42

of1971}

-39-

^e lh i Road Transport Laws (amendment)

(2) AH offiences S L ^ ^{9Ulation mad9}thereunder . l ^ ^ u . ^{thi3 Act}« • any rule (t ) The S%g .

may appoint- ,»n5, o r m o r e Appoint

5 0. 5 B

ba paid such M l s ^ ' g S L S ^ i t S ! ^membe

^ of t b ^ r s t a f £ - h a „ f^om time to- time H o # f ^ e a v e a n d otJier all^wan™ s h a l l 9 tune, be fixed by the Stai-a n£ allowances as may, (3) The new c w ... t a t e Government. y Re sa id mag i s t r a t e s . connection with the es tabl ishment- s h a l l u r " r ^y

' s n a i l 1; ,-, ~ I " ^""ipounaed, the s h a l l be taken aga i a s t H+m'* ^ * ^ ^and«c £ u i £ L - ^ impounded. ^{g inst hi}™ ** respect of the o f f i ^ s , S £ l S t S ^ £ * £ • ^ W i s h m e n t * « a n y within s i ° ! ?£ ^{h off}

« n o e i a ^ X f K U n d e r

' ! M

^ s s

" ^sUmonths next a f t e r , - - ^be

f o r e a magistrate , * *J^s

l£? - sua^ss*,** °^f—^ or Limitat ion

of time for

prosecution..

W m ^ f ^ *? " ^{hich th}

^ h e a r i n a ' ^ ^ - L ⁵

^ ¹⁰

^ , o r t h i s A c t o

on any date t o ^ S ^ u ^{6 ment}

* o r ^ ~ ; T t b " ^

S to a t h

* - s e i n n i s a g S ; ™ ^ h

— and de te rmiL la; 3etvice wf -i-is~

. ^ t . his s . 4 ^ ^ * • < « Per .on i s KM no s u f f i c i e n t ,*» * , a p p e a r

— « such o e r a o ^ r " *" S h w n « « the non- THK S S C O ^ ^ — - - - - - -

Power of

Magistrate.

to hear cases

in absence of

accused when

sum-moned to

appear.

43

' gB^ I-

m* P — 8 II

Delhi Road Transport Laws(Amendment) ~l4- (Act 71 Cb)^y%

C ^\^M f^ ection {2) - l n sub-clause (iii) of clause ,c^Kt or th.^Belhi Transport Committee?.. f ^ > ^

C

^ J ^ a s

^

b l

H t i a n '^)*fpr-clause Cb), substitate "(b) , S ! * * ? General ^anaUCr Electricity) on any,matter connected with the administration of the D*ihi Electric Supply Undertaking".

1 Section ^9-In subjection U),nmlt Vthe Delhi Transport "

Committee". I '• • ^:f i. •

Sedtibn*42-Omlte suWclause (ii) of clause (d). Section 44-Omit 'Clause £•).„

Committee^¹⁰" ^ " ^ ^ *** ^headin^ omit *, ^he Delhi Transport ( i i ) in subjection '(l),om£t "", the Jelhi Transport Committee".

( n i ) ifi sub-section -(2), omit clause (b).

the Delhi Transport Committee". Section 52-Qmit t h e ³

^ l h r T r l ^ . r t : ' ' & n d \ ^h

r t ? , i ^ " I " ^nS

^ ^rtC

^ ^itte

= and Delhi' Tr.nsp 0 ort 9 Undirtak5"?

Penin9 ^ « ™

h

< ^ " « the ( i i ) to clause (d) omit ".r the .General Manager (Transport)".

M a n a ^

U n 5

° " ^

} I n t h e hea ding, omit "and the General Manager (Transport)".

(Electricity)" suitable person as jthe General Manager - n a g e | ; i ^ t | | ; r ^ ^ $ < 8 ° » g & % fe ^ £ £ * s u b s t i ^ e * * f f i £ f f i & j f e f l f e ^ i g , ^ ^G

— ^al* * * • « * * Section S2-(i) In sub-section (l},omit clause (b) ; ManageflEllStrfei^y)"^^{0 Gens}

^ l Managers", substitute "General Section 6 4-Qratt sub-section (2). C.mmitSel iOR 6⁵

" ^{In SUb}

" ^Secti

^ ( l ) , omit " , \ h a Delhi Transport (Electricity? o r"the feS^SS^T C & f

* ^ ' H * »neral Manager %r the GeJral ^ S g ^ l l S ^ S t o ^ l ^ ^ * ^ ^ ^ substitute subsi

St- >

conted.

: ' Mi i .

» ~

. ."*' • ;•„, J 4 » M i •••. •• , . , . > . . . j j » . ^ ^ i 3 i f c . - ; j L ^ . „ . . T S » B « £ u > =*=.—-..i-S.;,. ::^_~.>*»iliji

44

l\v

or I97i) Delhi Read Transport Lass (Amsndroent) —9 — ( i i ) in sub-sect ion (2), for "any of the General Managers", r s u b s t i t u t e "the General Manager ( E l e c t r i c i t y } " . S e c t i . n S 7 - ( D In sub-sect ion (1), omit ", the Delhi Transpor t Committee"*

( i i ) in sub-Se«tioT>(2),omit " , t h e Delhi Transp . r t Committee".

Sect ion SB-Omit",the Delhi Transport Committee".

Section SS-Omit", the Delhi Transport Cmmlt tee" . Section 70- (O In sub-sect ion ( l ) , -

Caj in clause (b), o m i t - , or the Delhi Transport Undertaking"

(b) in clause ( c ) , .m iV\ , r *h= Delhi Transport Undertaking".

- ( i i ) in sub-sect i*n (3),omit "or* "the Delhi Transport Undertaking" a n d \ o r as the case may be, the words and brackets

" \i) o f c l a u s e ( S ) , 4 m i t ^ r t h e Delhi Transport Committee".

S e c t i . n 81- ( i ) in sub-sect ion (1), ™it '*and the General Manager (Transport) „ . 3 n y m u n l c i p a l Q f f i c e r a u t h # r i s e d h i m in t h i s b e h a I f " .

( i i ) In sub-sect ion ( 8 ) , - - ' ^r

U) *mit* and the General Manager (Transport)" ;

(b) for • r e spec t ive ly fc# the Delhi E lec t r i c Supply Undertaking a*d the Delhi T r a n s p u t U n d e r t a k e s u b s t i t u t e ' t o «« fc* the n e l h i E l e c t r i c Supply Undertaking".

^ e c t i . n 83-In sub-sect ion ( l ) ,omi t », the Delhi T r a n s i i r t Committee". •

Ejection 90-In sub - sec t i . n (7),omit clause ( i i ) .

Sect ion 92-In'_s.ub-section ( l ) , _

C . m m l t ^ " ⁱⁿ

; ] ^ ' ^ * ^f« N « * W , .mi t " , t*e Delhi Transp. r* Cmmlt tee" and V the Delhi T r a n s i t Undertaking" , (il> in sub-clause ( b ) ^ m i t ", the Gene ra l l«a n a g e r ( T r a n s p . ^ ; Section 9 6 r * , i t "or the General Manager (Transp . r t ) " . ' Delh i r ^Cti

° ⁿ* K ^{J lD SHfr}

T « ^ctl

" > «****« clause Ch), omit ", the Delhi Transport Undertaking "; - * t i l ) in s u b - s e c t i . n (2) , omit clause (b) . Secticn 100-Omit sute-section (3) .

Section m - l n s . u b - s & c t l . n . : ( l ) , in clause M, * £ * , ^ . sub-clause ( i i i ) ,

" c l a u s e T w f ^ f * * " ^ ^ ^< » « te)«, s u b s t i t u t e c lause ( c ) , ( e ) «r ( f ) " . the a . i i f , r ¹

" ' " " ^ ^{GSneral Mana9e}

^ ^fT

— P - t ) " and « « i:ne Delhi Transport Committee".

C T r a n s p ^ r ; ' ! " ' ¹

' * ! * * - ^ ^tl)

< « * , the Genera! M a n a ^ L r a n s p . r t ) in the * a s e # f any work in Connection with the Delhi Transpor t Undertaking";

• Cit) in sub-sect ion (3), omit S * »h. * * — _ , --.._

45

1 a— SftiHi R.ad Transport Laws (Amendment⁷¹ Secti.n 109-I„ sub-section (l^ftnit clauseCc). Secti.n U0-(O -jfc 3 U f c _ s e c t i . n U W i t c l a u s e ( c ) . (.113 in sub-secti.n (5),in clause (a) , . m i t sub-clasuetil). Action 112-Qmit.%i: the %1M Transport C.mmittee".

L Z^ST 115_In 5 ^^SeCti^ ^U)< » <**"« M- - i t" , or tfls Delhi Transport Undertaking".

Section 204-Omit clause (b).

T r a n s J"***

8 2 0 8 M

° In ^ — t i o n <3), o m i t » t h e D e l h i ^ransp.rt Committee",- ' n i ' i

£«) In sub-section U ) / ^?

. m i t , t n e D e l f t i T r a n s p # r t ' C w i f f n i t t e e „ On.lt Chapter XIV- Sections 2 8 7 t o 2 g ? ^ ^ ^ ^ Cii) in clause ( b ) , o m l t ^ t h e feneral ^ < * * „ l t "or « •

. General Manager CTransport)".

Section 433- In sub-sections ft) a n d ( 2 ) , o m i f c „# r Ge-neral Manager (Transp.rt)". ^

Secti.n 433- 0m if or the Genera! Meager" (Transport)-, Sect .n 440- Omit - . r the General Maneger (Transport)".

Man, ' / f t a c t i o n (1), o m i t , «Qr t ^ ^ Manager (Transport)".

( E l e c t r ^ T⁴⁴³

" ° ^r^ ^C

— ^lsSi

— * * General Manager the Co.missi.ner or the General Manager (Slectricitv)", ac t ion m m m m , . a n d t h e G e n e r a l ' ^ ^pecfcivelt" ana "an^the Delhi Transport Cb^lttee"

-the G ! T T * ^ T * « . Dalhi Transport c W t t a e - and the General Manager (Transport)"*

Onlt actions 467 to 473 (both inclusive). "

Section 47*- m sub-section<2), , m i t c l a u s e ( b ) Section 481- In sub-section Cl) ««*+. . - ' laws relating *.„ * * ^thS?P^a»9«ph *3 3ve- s relating to transport services" an-* +-K= *. * 1 thereunder. ^d ^ entries •ccurring

Trans ! T ^ ^ ' ^ " ^ ^ ^ ^ &*• ^ . r the Delhi Transport Undertaking * . - w-jkaititi stjjjf

* £ £ ••:.•

ii

46

H ^

of 1971) j e i h i road transport: la*ra (Amendment) Section 499-I^sub-sa .c t ion f l ) , omit ", the General Manager (Transport)¹

' . .-; A c t i o n 5C0-Cmit"",the General Manager (Transpor t )" . Section- 503-In sub-sect ion , ( l ) , in clause (a ) , omit sub-clause ( i i ) .

Sect ion 509- l n sub-sect ion CD, omit "or the- General Manager (Transport)" .

The second Schedule-Omit item 12.

TH5 THIRJ SCHSJULS.

(See sec t ion 7(ci .) ^ p p l j c a t i o n of the Motor Vehicles Act,1939 in r e l a t i o n t o the Union Ter r i to ry of i e l h i ;

The Central Government,-

(a) may, by n o t i f i c a t i o n in the Off ic ia l Gazette , authorise | subjec t t o such terms and cond i t ions , i f any, as i t may deem f i t t o -impose, any person to exercise and perform, t o the exclusion of the Licensing Authori ty, Regis ter ing Authority,- Motor Vehicles R e c t o r , Traff ic Inspector , Regional Transport Authori ty or Sta te Transport Authori ty , as the case may be. aria without f o l l o w ^ the procedure l a i d d n w n f o r t h e p u ^ ^ ^ ^ ^ ^ ^ -

47

i. j l J , j , Hiu r MMLL^l^.^f H^<> ..it..!!! • \ fWRJV- BE u Al." - M 3 - ^

ŝ̂

J3LKI TRANSPORT CORFOPATION

I.P.ESTATEs NEW DELHI.' No.AdmI-S(2C)/71 Vol.V batea.i 6 . 1 1 . 7 1 CgglCg OfiJglR Mn.i by t h e J e l h i M u ^ c L a ^ ^ l<^hltt lerto b^elr

^ c a n t r a l l e d - r e p l a c e d by t h e ^ e f e ' T ^ S ^ r t ^ ^Ct

' i ? " ^ ^bMa by t h e n o t i f i c a t i o n of t h X t ^ r ^ * *

0

? ' e s t a b l i s h e d o f Sh ipp ing & T r a n s p o r t ^ . S ^ 5 / 7 ^ " , ^{the Mi}

« i s t r y November, 1971. The' 3 M c kZ V ^I ^{ted the 3rd} concerned s t a n d s t e n d e d T L 2fJ* H* ^{as the}^ ^U^ y b i o h has h i t h e r t o ^ e t k j ^ w ¹

^ ^ ¹

" O r g a n i s a t i o n (of t h e Munic ipa l i S 3 ffi^!??"}* " ^ ^ i ^ from ird- HovemfcLr^gn o a - ° ^{WlU Wlth effsct}

"Oelh i T r a n ^ ^ C o r p o r a t i o n " . above . The e n M r e ^ L H ^ W ³⁰

* ^ ^u

^ ^{ar the}t i t l e as g i v e n c a r r y i n g - o u t t h e ^ r c ^ I s i o n J J ^ f J*****⁶P * ¹

^ ^ of Ac t , 1 S 1 i r e a d w i t h i n ? Lf« ^ t °** t r a n s p o r t C o r p o r a t i o n o r d i n a n c e , 1971 ( £ £ . £ of 1 9 7 ? ) ^Tl

? f « P ^{OTt La}

^ (Amendment) ^ ^ T r a n s p o r t C o r p o r a t i o n and ^ Z L ~ , ^V

S ^St" ^the^ ^lhi C h i e f E x e c u t i v e * O f f i c e r . * " » * * * . Manager w i l l be the ' Road T r a n s p o ^ c ^ r S ^ L j ¹

^ " ^lthJ I » . P W W « » x * * . ' R~ad T r a n s p o r t L a ^ ( A m ^ " ^ f ^ f ⁹

? ° , f ^ead«**h ^ l h i i m m e d i a t e l y : , ^y^ P ^{3 wlL1 be}t aken by a l l concerned t c " O e l h i ' T r a n l p o r t ' c o ^ ^ i ^ r ^ ^ ^ ***** be changed words - J . T . U , " a r e u s " d o " ° " whe reeve r a t p r e s e n t the £ . i t s , i . e . H e a d ^ f f i c e , ' 1 0 L £ 2 * T ° f t h e v a r i o u s

3 h e l t e r 3 / 9 t c . e t c ^ S ' i S f S ^ S ^ S

1 W « t e h o p . Bus Queue - be removed a n ^ r e p l a c e d by words r e ™ a

*

l s t l n

S , shou ld t i t l e of t h e o r g a n i s a t i o n as i n ^ f £ ^ ^{Eetlting the}c o r r e c t

"=KV (of t h e Munic ipa l c o r ^ L ^ ^Ct

? ^Ci* ^bov

? - ^Tfe" o r d s on the i r o n , g a t e s e t c « ? ^ £ ^ ^{lon of}^ I h i ) " as e x i s t i n g a c c o r d i n g l y . ⁹* ^etC

* ^{of the}^ P ° t s be a l s o changed ^Q *«* a n ' o t h e r ' d o c u r ^ ^ f w h i c / a ^ ' ^ ^ i a t e r s , r e c e i p t s 'O.T.tl.- ( o f ^ e M u n i c L a l C o r i ^ ^

S e n t h a v e t h e t i t l e

on then, s h , u i d b e c h l n g t d t o ^ h i ^ "

0 f ^

h i ) H *******

«. P̂ pose. ««s?^ ^jwgw.a^aSs«La

C o n t d . . ,

LfLj

mmammumym imamw

-nn - available, the corrections should be carried out either in hand (by ink) or the use of the type writer, whichever may be more convenient. This change should be effected on the existing stock of time_eahls>S/ - p a S 3 e s , etc. etc. iv; All future printing of the letter-heads, forms, registers, receipts and all other-documents will be arranged aaoptng the correct t i t l e of the Organisation. - n-„= - ^V

\ ^{A11 the}supplier on the approved l i s t of the a ^ '

1 S a t w

" s h o u L d ** **Fiv3* by the Departments concerned h ^ £ n » t ^ !S ^{the title of the}Organisation. This can 2 « ??! 5* ^[n?^a"^S° ^f"WClostyl&a circular letter. This will •' arise la t f^ ^ 7 ? " ° ^f T^Y^ ^{gal c}

^ P l ^ a t i o n s that may \" HIT *27" Similar action will be taken in the case of apy other parties qith whom we may be conducting transations regularly, including the suppliers of vehicles, bus bodies, etr ^ ^{g c}

£ ^ntr

^ ^tors

' spare-parts dealers, debitors, creditors, c i ™ , ' , ^ , f ° ^ ^theP ^arties-for purpose of mailing the c i r ^ T ^ £ ^ ^ ^{mate 3S c}^Prehenslve as possible. This £™™ H ^ i

4 te S^Snt

. ^underPO^al certificate to all parties HTT335 ^w

^ ^thou

t ^sta

^ i n g orders or transactions -weeding d e ; L T { ; a " H ! ^ "

6

' '

T h l S W l 1 1 ** t h e ^ s e n s i b i l i t y of each oepartmental head concerned.

£<«»«« ^ ^ h

T h S l a w

.

0 f f i c e

- « * other counsels handling legal S*!Sr2?i*£? organisation should refer to" the Road Transpo-t ? 5 2 ^ ?V , ^Ct

'¹⁹⁵° read w^lth^ I h l ^ ^ * Transport CI, ^Amendment) Act, 1971. ipiBpoii. ug,ra Tr-ar^J^V ^The?!? ⁱ3^nation of. the. General-Manager of the Jelhi including Oepartmental Heads. ^rs

by A d ^ ^V

^ s ⁱ

t r a t L n ° ! ^ a ^ l ^ ^le

I ^r

S ? ^{hS de}P^a*tment will be mdvised j, nug, nistracion department of the chanae in t i t lp n*= the. a o l t ^ r ^ ⁰¹¹*#$ ^ r t i e m a r reference tb delivery o f l e t t e r address^N°The » ^h0nS

. ^inSt

^ ^IationS' * " ^dTe^gLphic ' win ^ telegiupnic address "DELI3US" and" ZJELHI STORES" will,, however, remain unchanged. <*W* aiuwjit, r e o a r f ^

T h e T

f

f

^ M a n

* ^ shall maintain status quo rn .2K35ff&S ffis? frLTtLfSi? ^a*"**« s d / -

(H.P .VAISH)

GEHSRAL WO&GER. l .An Officers & Sections.

V ^ i R £••

H. v