act 004 of 1905 : The Indian Railway Board Act, 1905

Section 1.Short title and construction.

(1) This Act may be called the Indian Railway Board Act, 1905; and

(2) It shall be read with, and taken as part of, the Indian Railways Act, 1890 (9 of 1890).

Section 2.Investment of Railway Board with powers under Indian Railways Act, 1890.

The Central Government may, by notification¹ in the Official Gazette, invest the Railway Board, either absolutely or subject to conditions,--

(a) with all or any of the powers or functions of the Central Government under the Indian Railways Act, 1890 (9 of 1890), with respect to all or any railways, and

(b) with the power of the officer referred to in section 47 of the said Act to make general rules for railways administered by the Government.

1. For notifications see Gazette of India, 1905, Pt. I, p. 232; 1906, Pt. I, p.927, and 1908, Pt. I, p.169.

Section 3.Mode of signifying communications from the Railway Board.

Any notice, determination, direction, requisition, appointment, expression of opinion, approval or sanction, to be given or signified on the part of the Railway Board. for any of the purposes of, or in relation to, any powers or functions with which it may be invested by notification under section 2, shall be sufficient and binding if in writing signed by the Secretary to the Railway Board, or by any other person authorized by the said Railway Board to act in its behalf in respect of the matters to which such authorisation may relate; and the said Railway Board shall not in any case be bound in respect of any of the matters aforesaid unless by some writing signed in manner aforesaid.

Section 4.[Repealed.].

¹4.[Cessation of Railway Board on establishment of Federal Railway Authority.] Rep. by the A.O. 1948.

1. Ins. by the A.O.1937.