The DRTA

DELHI TRANSPORT CORPORATION 
RULES AND REGULATIONS 
^3L 
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•#.• 
.PREFACE 
ffi 
Originating from nationalistic of the Gvalior * 
"0rtheM Indla T«nSPo,t Company Limited on 14.5.19<8 
and having been run by the Ministry of TranEp,.rt 
Gover« of In,ia in tte m of ^ ^^ 
Servke upto 3i"3-*^ tte bU8 services were taken 
-« ^ an autonomoug ^^ ^^ ^ ^ 
-Ihi P.oad Transport Authority fet vith-effect ^ 
Ut APrU' 195°- »«• -«*« were S.bseqU6rltLy 
**" ~* * ** *"**** *"P.«tiOT * a.ZHX with 
the Muntclpal Corporation -£ ^ ^ ^ £ 
3elhi Road I "S *****-*** -P— by the 
Red Transport Laws{Aj7KndmentJ A^ ig7i 
*"" ^ D61M *" —Port Authority Act 195Q 
«• »p«ied by the Dslhi Munic 
*,*„ • . unicipal Corporation Act, an«. 
appointment, notification „„** 7 ' n u er' scheme, riUe, fptp-
notice or by^iav, made or ute' f°-< 
331011 *™^. under the ^lhi Road . 
Authority ftct 1950 transport 
7 *' 195°' and .*• ^rce immediately B « 
- - -ihi ^ic; c onsistent with the" —-
Clpal Corporation Act nw*.* 
in *>«* ana m, deemed ^ ^ "— *• ^ 
S-nted under tne ^ *"M mad*' •"»• or . 
—n;t :;;;rof-«~™*— - - —^;; a;:nu * <- — 
*«* notice or bye la„ T ' ^^ *»*• 
oye-law made Qr . 
i=«»l«i0, grantea UeS - "t Hence or 
1 
,;;:--
y^> 
Similar!^ the -.elhi Road Transport Laws (Amendment) 
Act, 1971 provides that ,11 rules, regulations, appointments 
notifications, by-laws, sche.es, nrders, standing orders 
and forms relating to transput services, whether made 
under the Jelhi Road Transport Authority Act, 1959 «r 
under the Oelhi Municipal Corp.rati.on Act, 1«T, and in 
£*'** immediately beforo such establishment, shall, in so 
far as they are not inconsistent with the provisions of 
this Act, continue to be in force and be deemed to be 
regulations made by the new Corporation under Seotion 45 of 
Road Transport Corporation Act, ii«0, unless and until 
they are superseded by regulations made under that Section. 
It further provides- *t notwithstanding anything contained 
in any other Law for the time being tn force or in any 
contract *-, the oontrary -very officer and other «**«• 
of the Municipal Corporation of Jelhi appointed or deemed 
to be appointed for the purpose of the mm Transport _ 
, "'v. M *a fransferred to, and become an officer Undertaking shall be transterreu w, 
4-f r, with such desigaa-
ei other employee of the new Corporation-
tion as the new Corporation ma. determine and shall hold 
such <£**» *V the same tenure, on the same remuneration 
and on the same terms and condition, rf the service .1** 
the same right *, pension, gratulty(and other matter as he 
w.uld have held the same if the Corporation had not Veen 
established and shall.continue to do so unless and u.til 
such employment, tenure, remuneration and terns and ,ondi-
• ".„-, Arit'a altered cr terminated by the tions of service -are duly altered 
new Corporation: prided ^- the tenure/rem^ration^^ 
and other terms and conditions of service of any ,.^ ,. 
or other employee .shall not be altered to his disadvantage; •, 
without the approval of the. Central 0<*-™.nt. prov^:, 
-V- *3-* 
father that a., service rendered, or ,eemed , . 
JI seemed to have beer. 
rendered ir- -oiaf ,-
M . nsport ^srvice under the 
Wuaiexpal excretion 
• -el hi, by any ( uch officer or 
otner employee before ^e Safra>,, 4 , 
«» establishment of the new 
Corporation shall bo deeded to be servvp m H . 
OL Sbrv-« rendered under 
t.^e new Corporation. 
Pfl^ ***** ef -S^tions under the Road 
Transport Corporation Act, 1050 fck- * 1 
CC, --SO, the rules and rsgm,ti0, 
e-c. framed under the Je'hi &™~i „ 
• Je.m „0ad Transport Authority Act 
1950 and the JesThi M,,„-;.-' , -, 
*Mti Municipal Corporation Act, 1957 hare 
continued to h» i^ e 
ln **«* a"d the ™ *« reproduced here-
-n .hls compilation. 
ons 
, ...V^.T 
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5. 
6. 
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THE JSLHI RCAJ TRANSPORT AUTHORITY ACT, 1.-950 
A 3. RANG & 14X NT OF S 2CT IONS 
CHAPTER _ I 
Sections: 
Preliminary 
1- Short title, extent and commencement. 
2- Jefinitions. 
CHAPT3R - II 
THE DELHI RcA3 TRANSPORT AUTHORITY 
3• Incorporation. 
4- Constitution of the Authority. 
Term of office of members of the Authority. 
Removal of members of the Authority. 
^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 -foments 
Allowances or fees for attendance at meetings 
or for performance of other duties. 
Officers and servants of the Authority. 
SrcwS A^ dUtiSS °f Gensrai Onager anf3 cne Chief Accounts Officer. 
ser^ntsf13^11'1^10" °f a11 <*«*** «* 
Appointment of Advisory Council. 
7. 
3. 
9. 
la. 
11. 
12. 
13. 
14. 
15. 
16. 
17. 
is. 
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CHApTEfi - TTT 
hd***, P"erS Mi ***"* *f the A"h*rity, 
15- G^erii dnty ,-f the *uth„rlty, 
«- lowers m the Authority. 
21 • ^ffil^ °£ *"«* *M i«tieS to the Gener3l 
22. Preparation of schertes. 
23. Section ef schemes. 
A' %™«^%2%&gg^*»« «M tr^nsp.rt 
State. ^onty to areas within another 
35. Power to alter ~r _ . 
ter or s*tend schemes. 
:5* Iss^ ei passes. 
21 • 522. * reS— «f —^ ***«. an, concessional 
^ ^Posal of anelalBed articles ^ ^^ 
CHAPTER , gy 
finance, Accounts and Audit. 
». »*** princlples ror Authority,s fiBaMce; ; 
" p^S^^^SS*Jjrjjg- of the Central 
*P* applies. P of matters to which this 
31 • C^ital °f the Authority. 
32. Ve jtirrr -* 
g0i «**»«* in the Authority. 
33- Fund of th£ Authorit7i 
34. P^ .T.ent of interest. 
;;• ;:;:;:;t;:A;;r;;- - — -——• the Authority to spend. 
3 7* Sti-oet. 
38. Accounts and audit. 
yc; 
b^ 
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CHAPTER - v 
Miscellaneous. -. 
3?- Jirections bv the Cfenf^l -
e >-entral Government. 
4°* ***»• A^ reports. 
41 * P°Wer fc* **•* inquiries. 
" * thTAuthor?tJ-f01 3 ^^ °f thS ^rtaking of 
*3> Power to supersede the Authority. 
«- compulsory acquisition of land for ^ ^^ 
SSKtSSJj? e°r "«*•**- of road transport 
*n* employees of the^thori^^' t0 *#*>%*? 
bp' Power of entry. " 
51- "embers, officers _, 
^ public servants! 3ervants of the Authority to 
52. Power to mate rules. 
53' P°W5r t0 ««** regulation. 
• • • -:-ar 
: V.v' r •....:' J;; h:> 
•" s Haas ..;J..: .iL.S" 
fe. V 
7 - ^7 
A(1DAC^ ~° Provide f olr the establishment in I regulation of 
•I Real Transport Authority for the promotion of a 
co-ordinated system of road transport in the Stete of Oelhi. 
(7th March,1950) 
HE it enacted by Parliament as follows:-
CHAPTER - I 
Pre!iminary 
1. Short title, extent and commencement- (l) This Act 
may be called the Delhi Road Transport Authority Act,1950. 
(2) It extends to the whole of the State of Delhi. 
(3) It shall come into force on such date as the 
Central Government m,y be notification in the official 
Gazette, appoint. 
2- Definitions - In this Act, unless thore is anything 
.repugnant in the subjact or context. 
(1) "ancillary service" means any subsidiary service 
wh1Ch provides amentties or facilities to person making 
«•• of ,ny rc^d transport service of the Authority: 
(2) "Authority" means the Delhi Roa.i Transport 
Authorit/. '" * 
(3) "Delhi Transport Service" means the road 
transport service operated in the State of Delhi or in 
any extendi area W the Authority and includes the road 
transport service operated by that name in that state 
by the Ministry of Transport of the' Government of India 
before the establishment of the Authority! 
«) 'Extended area" means any area or route to 
wh.ch the operation of any road transport service of the 
Authority has been extended in the manner provided in 
Section 2 4J 
f») "Prescribed" means prescribed by rules made 
under this Act; 
(«) "Road Transport Service" means a service 
carrying passengers or goods or both by road in vehicles 
for hire or reward; 
Cont-i. . .. 
y£ Da ••: ;• . . • - ; 
<k- jg--
-q ~ 
... JA-
S -
*nd lBcludoB a tra^, a troJ°r ^ WW * road transport 
Act JnJ Jafined ^8l°na U3Pd b^ ** «*tt*l In th±a 
"«- _„. a;::g::r:;:;r:: ::,v:rllv«»»>• CHAPTER _ Tr 
The OelM Transport Authority. 
-ntr,L3'o:;^™— W -* *** from Baoh date as 
. ^ Authority «X< there shall be established 
Perpetual succes3iorl aM / &ha11 b* a body corpora havin* 
«m sue and be SUea. ^ **^ "•* Sha11 * «» said 
-»-^-r:rr::: :irAuthorit^ -:« ^ -*—» fed «ne "embers as follows.--
M^nicip;il 00^^^^ ^ **"** by the members of the r_*lhi 
lb) 0ne member tn **, = 1 
««*** Board. ^ "*?** b' «• <»-*«« of the Delhi 
<G) One non-officin H^ I 
Atrial, comn,,^ial ^^ir^^^^ 
NT «* Cnf.U Govero.ent; •"**"*' ^ "» ****** 
W Three officii = * * 
W»W^T of Fmar)Ce to Z f f" °na Shail —Present the 
f i , nominated by th*» fw««. , „ W i:he Chief Commission" / Central Government and 
nominated by him. °™lssi™*r of Delhi, or an ^^ 
(2) The Central s*™ 
Contd, 
v^-Martager {A3mrt.)>ftjf 
• i. of' G-Ti .".-,• 
• - -1. • •:• Ns« f- •• - il« '.". 
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• ••'•-•.. -,: .ij--
s -
CHAPTER - TT 
The Delhi Transport Authority> 
---^::r: S^?r 2-such •*• -. * Authority by the n3me *f*& there •**! be establisned 
Psrpet«ai suCCes,ion and a / *ha11 be 3 *** corporate havin, 
*- sue and be sued_ c°™ seal, 3nd snall by fchs said 
or seven members as follows:_ y 
^a; »rte member «-„ v,^ 
^nlcipn c^mitt^ a^Cte4 by the ****** <* the CIM 
^^rict'BoriV"'" ^ ^ ele°ted by the -*te> of the Delhi 
(o) On r* 
^-tri.i, c^LToi'V^1^ "••**«•* ^ transport, 
* <*• -n,-u cvernment, MnCial *^' *> *» I**-** \ 
<d) ?hres offiCi3n= c ^ 
****** of Pln,nc;e, tQ £ J f°m °nS Sha11 ***^>* the 
<*>»-chie; t^tsi^thecetoi*•«««* nominated by him. —-*«•« of Delhi, or an officii 
«*. ^rj^^TJ^1 "rainafce a *****°f B "-nairman thereof. 
Contd.. 
v^-(35 . T •: -•:•••..-. CofsJaia&jr] 
~9 - a 
- 9 - ' 
(3) Every election cr nomination under this section 
-tell ta*e effect as SOon as it is ^^ ^ ^ ^ 
Government fca the official Gazette. 
5- Term of ofSice of members of the Authority - (l)s=ve 
as otherwise expressly provided ln this Act, the term of 
office of a ,nember elactea un(ter clausa (a) ^ ^^ &J 
3ub-,ectio, (1) of Section 4, or of a member nominated under 
ta thJ°L that SUb^eCtl°n ^ b* ««• ^ commencing 
fro. the date on which his election or nomination, as the 
casp »* *T • is notified. 
clause S \*"**r nar,in3ted *» «» fltefiW Government under 
col ss -^—ion CD of section 4, or by the Chief 
com, s ner of Delhi under clause (e) of that ^section, 
hold off.ce during the pl9a8ura of t he nominating authority. 
undpr (3J A membe" ^i^ed as Chairman of the ft******* under sub-sect nn l'>\ „t r*.,*. " I • W °f seotlon 4 shall hold offic ice as 
Chairs during he pleasure of the Central Government. 
1 member Df the Authority shall, on the expiration 
L \ ™ °f °ffiCe' ^ *»*"*• ^—W*W or re-nomination. 
«• ^qualifications for being chosen as, or for b-ing' 
a member of the fe«-i*w^i*i > o-mg 
beino chnf "Uth°rit^ " A P-=- ^all be disqualified for 
9 "£ E" aS' °r f°r ***** a "I-** ^ the Authority-
unsound min" * " *"* *> * * **•*• ~ * *«« -
JW if he has been adjudged insolvent; or 
-al tut'd" TJ *" COnViCtSd " * **"* »««l 
-y subsist^ T ^"^ * W^** «* **""* t* 
Erector or T ^ * ' •***•***•* 'Other than a 
Erector or managmg agent) in a public company as defined 
Contd. 
irsian 
^ 
I8K*. 
! 
-1© 
- 19 _ 
^ h* W-.«* o^p™aL ***• *** **•*> of shares nel, 
• • .?• Removal & members from off^ 
«J. I» k*ttterf** in fche ^^ "/** *"*»! Gove^nt 
— a Qf ^ ^J^^ — from 
W is or becomes suhl 
^ntioned in section 6; ^ JeCt to a"7 of the dlsguaUficatens 
(to ln the opinl 
«moval necessary; or '* dUtles s° «• to render his 
cantral 11™°:: rau:;e;r*Lient in the opini- * «• «*. more than foar J^TEt^ ^ " *" ^^ 
8- Resignation Qf offiJ ^StingS °f tte ^thority. 
b^B vacated his office> 7 that GoverWent, be deemed to 
9' T?™porary absent- *& ,n 
the Authority is by lnf " *** TOmber- » «****»* of 
otherwise in circumst,nces ^I***"* 0r ls ***-* on leave or 
*PPointment, the Ce 0t living the ^tl 
* -t in hl3 place_ <*»«—•; may ,ppoint Mother ^^ 
teftortt^. Mo act Qr proc"e3a:n;CtI °r *"—«** of the 
di0g °f the Authority shan be 
Cohtd, 
y- i 
)£&> 
sea 
cfr y 
11 - H 
invalid by reason only of the existence of any vacan-y 
amongst.its ,. .rrfcers or «y-defect J* the constitute thereof. 
11- Temporary association of perW. Wfth the Authority 
for particular purposes-(l) V .^^/^ wlfch the 
previous approval of the C^M Government, associated with 
; r,such mnner Wor such purp-^ as *v >* *«**»* advC > " "^ W*ff'ttfal Act *** •«**» ^ose assistance or 
£4"? dS3ire *-JjW* -t *ay of 4, provisions of this 
.oh* £ \9<-rS°n 3SSDCi5ted -it^ltfey the authority under 
P r~t i tt 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^ZA * t"eeting ** 
12 Jl*, W " memb?r for an^ cthar purpose. 
-™« i„ reM.to trans3::j^°—:sr:: rs 
by the ii,: ™rfr in Ms absencs-^msmber «*¥ * a ^s o/::;t,hS:trng themtos' s"u p~side 
the case f £££*££ " ^ "^ ^^ «" * 
absence, any othT ' ** Chaiman 0r' ln hl* 
-stinc vote. ^ " *"-*•**• «** W • second or 
-her memb,r -thoristdty eS:in: ;n 1 t ^^ * "* all other instrument , ^*rity rn this behalf, and 
-thenticat:rb7z, r:d by the ^hority ^ *' Authority authorises in fflg manner in tMs &ah 
ft--
- 12 -
i*. Mlowar>csg - " 
P-r.r^nce of other *jt*taT * attendance « stings or for 
— &,.b> an r ;\Try """******** ** •**« peraoa ,SSOCi J, wit° £T *-** (l) ^ *•*** 4 or ^ali "-- • „ . Wlth the -'^thority Mier section ^ 
******* ^r .tten^^r^; ZT, ^T"*" ** "?~ * ** ** 
- P"£^»« of ,nv ,uty ,= sslQn;f ^ °f the authority or for 
**- ***** or tMs Jct; 9 " * Mm * tfe ****** ^r 
• * - ^ir^^i^ts rths ***w^- — shall Hut:horit.- who'shaH be " ™ founts Officar of the 
°f «- fractions. "e—y for the e«lelent, performance 
1CS of tne Authority 
te, (a; iS re' -^ = t5 the G^rat-aj *. 
'",S -«•'- -* - •JSLTST *" tta •*• *—* 
*"- z'- —•— ^1^^ of M, * " ""'1 "W^Wr shall be the 
ana B«rvauta nf » . Authority -an^ all *«. 
, f °f ^ ""thority shSl3 K her officers 
&- The 'e^ ^J \ s^ordin,te to hira. 
«•« —y *«, Auth r"n:; ssaiso be the ****** ** »* ** *% . ,eting of t a A :U"aVe "* "** # *** 
«* o.itt« or , ,_ke 3ny ^ _ - vote ,Pon „y 
^ SJ-Cn meeting. 
-•:."•"• -:".fi ;,:•'---.- .';.-•.-. :^-j-
- i3 - «i3 -
tM The Chief Accounts Officer sfe*f, ha fck 
record hi, vlews ^ cve tlCer 3haH ha^ the right to 
«* *»* o, the ^t,0;itrj ST? ;;:volving •*•»**»• **-P-W«« by the Authority. * ^ C°nSld^"- or such • 
« ^^srsa xgsrof the *•** *««*" t - "< General ai^Ti^L!* S EUCh asma>- bs P^cribed. 
*o person who has direl^c T * ^ ^^ *« -™ts.-
- P^tner or 3gsnt, * ^°r *«»*•«**> !» himself or his 
on behglf o£ ths'A^: ; r "^^ * ** —« * or 
-\uthority. tn *a offlcer or servant of the 
, i — ies ^ng, Jbe'l'or^r^il T* *:««** -WW 
« «** b, prescribed. ^viSOry Council shall ba such 
CHAPTER _ TTJ 
^I'^^^lf S %Uth°rIt'- * «»* be the 
l «* Act as P^s^t^ SXerCiSe ^ *"*" «"*«" T Pulsion «# an effic1.n7tt0a^^' « -cure or promote the 
*» ,oo,s in the Union ^ -nsport ceg for 
^ . ««** th3t nothi^ 7^ J/"' * ?^ -tended area. 
- ***** on the AuthoriJ ^° ^fe **U be construed 
R. y co70 of **« ^ w^e^bl?y ****** — 
' tHe A««*rity ahalx nave pSr_ *«*•*-* 
^ 
\ 
^ 
i 
- 13 -13* 
C3J The Ch^f Accounts Officer 3hai 1 h, <.*. 
record hla vlews m Droo r" ^ "^ to 
«* tm o, the *»thor"* ;iVQlvin9 ***«*»•. **» 
proposal by the Authority. he consid*ration of such. 
«-e(cieTji:::ju^^ rijt^of the GSM H-^ • ^. General dlsquallf «L*^ **$ *S ' may be P™*cribed. 
- p-.n wbo fe3 ,ir::tz; ;:e:tial1 officers and ™-
Partner or ,gsnt, „v . / °T lndi«ctly, ^ himself or his 
« beh,if of9th5'A:ti:i :r :r r****^ ** -*«*.»«* «**», shall become or 2US SB a^.°ther rpad transport under-
Authority. in an offl=er or servant of the 
•*-Mog of not more than f ifZ^^ ** ***** c—oil «„-
and the functions of the p^rT^S f^S \y^thority 
number and t=™ .f ***,.v_ .. . . °llowed b^ fche number and tsra of offi . 
—cies among, members ; " -« of filling casual 
as ""* ^ prescribed. Misery Council shall be such 
CHAPTER _ TTJ 
«"** *nd duties of th£ ,uthority 
«*• Act as P^ressi^t;^ ?*?*• * ^er. under 
Pulsion of, an effic.1 J!0 f' °r S6CUre - P—te the 
—rd mated system J^ ^*J -epical an, ,roperly 
- ,oods in the Union ^-^~ s i passsngers 
Provider ^ noth. / <* **M Wfl in any 93ttMdad 
I: •*"** * * Author^ t^SdrC-l0n ShaU ^ —d ny for. of d or '^ Erectly or indirectly, 
•* -urt of tribunal ^^g*^ P-eedings before 
' *** Auth-ity shali have powB7'et t0 the P«*i-lon, 
\ 
\ 
Jfe fe* «J^9 V 
\ 
\iD-
:;-J. 
*L 
¥*-.. 
14 -
* wsi.nl and in any -xteaSsa area; 
b to provide fcr ani, Bncill gQ 
LcJ to provide for i*-s *T-I-„-, 
service includig the astabli^ '"" I auitabl« *«*ftimi of 
....^W»odation, placed "Ltr' ^ ^^ ^ l*^ 
<« tatihtt to tL Provisr T*"™and •***•*• •**-
«**.* Vshlol2S^ appl^;/^ha;a' ««*«• «* -pair roUing 
«***- for the p«rpoS;:',:":; srnrr any °^ **• «***« to fa suS-sectionCl) thS actlviti« of tha Authority 
Explanation - in thi 
doea not include th= -W *,?/ ^ the «W»*on Manufacture" 
motor vehicle except .„ n„ lon of the complete" unit of „-
<*> to ,**£. 2LSH f ^!^ - %* Immovable, as the Author "<* Property, both movable and 
* «* of tha ,U act v L: a!!" T**8?":** & P«P«, 
***•*« ^nv property held by' it ^'^ °f **««*« 
«* ^ Pres, *J or ^SLai" r*^ "?* "«h »S~*»-
** P-tod, the *hols L IZ 1 "*rt*r***^7- for 
other ?erson ,:o th; 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 transport 
ujjcictcea in any extendori a™, 
which such extender area is Situate4 1 f "^ 
-ansport service orated by ^ ^S^'"' ^ 
vacation, determined in L^e" ^f" £ *** * ^ 
***** thousand rupees « the SSS^ST " ^ **"* 
conSultation with the chief ,jzz:0ff;z0Tiz\ts'after 0* its pities re.erre, to ^^ ££"** * «* " 
the Authority; ° " tr&ns^t service operate by 
**•«<:. tools, acces^rJl0;"^^' ***** *** *«**». 
•* ^y other ^tl-dle. t0 and 3Pa» Parts for vehicles, 
— - --n^ZyririTtr^of ad— -«* the equipmen.t or the "uttort '^ * '*" •**"«** 
«** Wt«^ is • operated Lc7dr ** *$***** *** 
Authority, and the LsistL. b , 3 ^ PrOViSi°^ ^ ** 
^. Provision o* racil t^s f " ' ^"^ ^ **«" *« 
f°r **?** «•«** and research; 
t i- — >^-"-« !. , • t(H-i 
I 
- IS ^(6 
1 
/•• •;• • tl) to enter infco aad oarry ^ agreambnt3 ^ ' 
a» Authority fey that other persoti 3t a through fare or frsight; 
do-.ll-QtnerW^h ***?*** **»al -f ** Central Government to 
« the Central Govern^nL Previous permission 
fi) to manufacture _-. 
required directly or in^l'T^" ** ^% whlch is ** 
******** of the Authorit^ f QSS f°rthS *«**« °f ths 
*ny "**'*« ^r, .any vehJcl \^° ^^ ***** ^ provide 
-^tnority fflr u ^ _, J^f T "* **** t0 "tf-
of its undertaking; '. * * lndi^«ly for tho purpose 
(iij to purchase any vehicle f™~-+* 
«* -rSOn/or to sell or S*T PUrpOS" ^ sal* » 
scare parts or equipment fn, ** ?Sr"S°n lu^icantS,' • 
•P*«enga„ or-goods ^ ^^/^'^l^^ °* 
" (4J .Excspt as oth ^preS3l^;;P^V.ided-^.y.or under this *~t 
«- ***** p^^rr ^^isi^ --- * •VttibW-ittr. tjy ii*™^" " S2Ctlo«^*^^^e construed 
tin* bein3 „ ^rcr ^; " tha;Auth--ty^f -any lav W fche -
-^^^^-t^^^-^^^-^^a hy.or under 
\^ 
•' MaaagSr JAaran.) '-'•:. 
'..P. Ss&te StewDsS«- hs3S2 
e ^ 
P. ~- ,.-•-,,»-, ..~»—rr-r .-•« i'li™>rln~'("*",t'*'TW"T':v<l''l'1Pr~,P^"';*",T'1"IF—Fr^W*;1"*! 
- 17- |V I' 
21. Delegation of powers and duties to the General 
Manager. The Authority may, by --^srll ir special order 
gritting, delegate to the General Manager, subject to such 
conditions and limitations (if any) as may be specified in 
the order, such of its powers' and duties under this Act as 
it may deem -necessary for the^efficient running of day-to-
day admin&tration of its undertaking;! 
22. Preparation of schemes— with view to nationalising 
or developing road transport service on any route or 
in any area within the Union Territory of Delhi, the 
Authority may'from- time to time' prepare schemes not 
inconsistent with this Act for starting new road transport 
services or augmenting its existing road-transport services 
on such route or in such area, in which provision may be 
made for all or any of the following matters./ namely:-
tsj the purchase of chassis of motor vehicles of a 
suitable type; 
(b) the making of arrangements for building suitable 
types of bodies for vehicles; 
and JC) ^ *reCtion of ^and5 «* sheds for passengers 
*n* goods and the setting -up of office and workshops; 
suitable f t;e.PU!ChaSe•!» ^uisisition of sites and lands 
suitable for any of the purpose specified in clause Cc)-
for an, ^ ^^ °f ******* tools and spare parfcs 
for, and accessories to, vehicles; 
m the recraitmenf of additional supervisory, 
optional and workshop staf^ necessary for the operation 
o£ the scheme; and ^..V I ,:V./v 
Provisional ^^^^ ^^"tia^and conSeguential 
P evasions as may aPPear to be necessary £ expedient for 
any of the purposes aforesaid. "?&&& 
v^ Mi -;• ' ' '-' 
£_; : V: . • • • . rstiafl 
.'..:i.:;L .: • -I.e. " ;• D* hi; 
IP. B^.itoswDaihi-110992 
^L IgK? 
m 
'18 - I? 
23. Sanction of Schames.- (l) Th« Authority shall, after 
a scheme has been prepared under section 22, obtain the advice 
of the Advisory Council thereon. 
(2) The Authority may ,ft,-r considering the advice so 
obtained and making such modifications in the scheme as it may 
deem necessary, sanction the scheme; 
Provided that no sanction shall be accorded by the 
Authority to any scheme estimated to result in a capital 
approval of the Central Government. 
24. Extension of the operation of th, road transport 
UTizzT Authrty to areas wtthin a-ther st—• -Sr* una "Utnority Considers -tt> *-~ i 
«„,_ ., ^ * ers lt: to be expedient in the sublic 
s^icrtt0 SXtend ^ *•***» * -» - **• ~£ —port 
-y wlth thTL™^." "" •**** "lthin ****** **** it 
ii S SLSSr^L^cenfcral °OTOt6nMt •"*"«•* extension. "*** ?*«** ths ••#*« 
nr™ j, '^ ^ tHS G°VernnBnt of ^ other State approves the 
consent ha. * for its c°nsent, and after such 
,™ :rcr™ ^ *»**»- ««•. ~ • 
- Central Government, sanction the scheme. 
nita* *. exi^na the operation of its 
ETrSnrn(i.VH<* 
rr 
- 19 . ^1<V 
25. Power to altar or extend schemes.- The Authority 
may from ti,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 ,hi, ^^^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. ' *** %' 
~^rr£ :inaii;;eM --~-When any articl^oHooS T^^ ^^ "* W^*&j 
th. * ,! / g h3VS COme lnto the Possession of 
tne Authority for carriage Qr otherwise and & ° 
, ?>.; ^rttr*^A^s ::?- if such—« - firing him to ramove tha ^*£" ,fc° * •»«"* <*°» him . 
days of the Service of such ££" " "^ ?*** **** 
notice can "££££ ™ "ST " ^ ^ * 
the requisition in the notice the Author it" "^ '^^ W±th" 
expiration of such period as *** *Uthorlt* •-**• «** the 
«*• u-er this ^i^^T^ ^ re^l3ti°nS 
expenses for holding th* n = 1 S31« .-proceeds. 
*- to the Author!t, ^ ^ £.?** ^ ** * 
any, fco the . 7' ^J1* *** s*^ ^la-proceeds, if 
so credited fflSy be IT* A T ^^^ «*• the sale-proceeds 
establishes his ^f^f^ S ^ ^ 
J-iSdictions or within Z ^ar of ^ **""*•** 
satisfaction of the Authority ""* ^ ^ ^ 
t 
SJS* i .•••-. 
• • • •- :^;S; -
1 • •--. • 
*L ft-
^w^s=^; yfe 
CHAPTER, - TV 
Finance, Accounts and Audit 
*afe£ o^;/'™ Jf**" ^-Authority's finance.- in 
«• pciss.bl. on Hjilmii principles. 
to ooa^t^r^Li vrn!" *this A=t 'ppiies:-««t«« a„a thine, ™„traot,e„t.„a lnto „a all 
ceM1 oi:i" ;:n: 2 *«~by- -ith w f-~ been Incurred, enter.* ,.,„ *' h"1 ba "••"»* tote™ 
connection „th the r,^ Ir! " °0Ver™"t ** "< * 
12} The Central- C™ y 
connected thare-w^h °ltyor fo? purpose 
^*»^rS2^PiStdr7ns and c^2E not • Central Go«~t ^ P-^ion, of thla Actj as ^ • 
* government may determine. 
• 'i i pii-i'wBPT"1^!^**?^*^1^*^? 
**# 
(3) The Central Government may empower the Authority 
to borrow by issue of bonds or stoo-ks or otherwise and to 
make necessary arrangements with banks for meeting its 
obligations and discharging its functions under this Act. 
32.Vesting of property in the Authority.- All 
property, assets and funds owned or acquired by the 
Central Government for the purposes of the Delhi Transport 
Service before the establishment of the Authority shall 
on such establishment vest in the Authority. 
33. Fund of the Authority.-(l) The Authority shall 
have its own fund and all receipts of the Authority shall 
be carried thereto and all payments by the Authority shall 
be made therefrom. 
(2> Except as otherwise directed by the Central 
Government all moneys belonging to that fund shall be 
deposited in the Reserve Bank of India or with the agents 
of the Reserve Bank of India or invested in such 
securities as may be approved by the Central Government. 
34. Payment of interest.- The Authority shall pay 
interest on the amount or capital provided by the Central 
Government under section 31 at such rate as may from time to 
time be fixed by the Central Government and such interest 
shall be deemed to be part of fifea expenditure of the Authority. 
35. Provision for depreciation and reserve and other 
funds.- (i) The Authority shall make such provisions for 
depreciations and, for reserve and other funds as the 
Central Government may from time to time direct. 
(2) The jaanagement of these funds, the same to be 
carried from time "to time to the credit thereof and the 
application of the moneys comprised therein shall be 
determined in accordance with such directions as the 
Central Government may from time to tlme: issue. 
7'f™ "T^>;f:V;^l*^-m>r^r?"-T"-7-' ~"mm'—^^yf.'-.. •™*»™-.'^r^^w?i'7?&^7*n& 
f • .- \„,;m 
36. Powers of the Authoritv rn = 
authorised u^er ^/^ JJ* ****. fit on object 
•xperrilturs ?ay,bl& QUt a°d SUch ™ -hall be treated as 
37. Budget- (i) WT. iUa:; °f tte Aut;'^ity. 
^ Chief AQCOUnts s\^Thritir' *? ™^tion with 
*« -h vear prepay ^£^^^^^^0^ 
approval DUliget for.the " * ^he Central Government for 
estimated receipt* and Pv J nan°ial **« Showing th. 
; *- ^l^L*^^^ °f -ub-section UW no 
I »»nt approved oy the C JL V"^ *" ' ^^ bU^ ' 
i &3 -m, * ^ Government. 
-et Approved by the r-±, ••• •, - iimit provided 
head of the expenditure Li! ^"f^*3™*™*.* under anv 
SCheine- . " ^^<f With a^ articular 
• 38. Accosts and Audit : -«\ M^ .'--" - • • „'..•* 
V6 main-^-i such boo^ £" ^ ^ Aufch-^ty shaU cause 
«*«** to Its account,-^ ^t^ °th°5 fc* 1* V . 
£ -nsult.tion with Comoro ^ ^SS^ — 
*e Prescri^d, ^raad A^i^;3eneral of. Ind|a/ 
^^5^^^^^^ be aUdWby 
. . . °°n ' ^ ~ - «- —y have b.en " 
w^ 
^-.^ 
- 23 *«*$-
audited, the authority shall send a copy thereof together 
with copy of the report of tha auditor thereon to the 
Central Government and on receipt thereof the-Central 
Govarnmen- shall cause the audited accounts together with 
such report to be Laid bafore Parliament. 
CHAPTER - y 
MI5C5ILAMEQ.US 
39. Jirections by the Central Government.-(l) The 
Central Government may, after consultation with the Authority 
give to the Authority the general instructions to be followaci 
by the Authority, and such instructions may include directions 
relating to the conditions of service and training of its 
employees, wages to be paid to its workers, reserves to be 
mai^ained-by it and disposal Df its profitg or stocks, 
(2) In the exercise of its powers and performance of 
its duties under this Act, the Authority shall not depart 
from any general-instructions 'issued under sub-section <l). 
f,rM *°; *etUrnS and ^Ports- CD The Authority shall 
ZTllTlTTl G°Vernme^ S^"— statistics, 
zcliZtlT ***»««. -ith respect to its property 
*-!«, a * ««K>-ity shall as aoon as possible after 
the „« of .ach.Flw.ci.1 „„, aubnlt to ^ 
41. Power to order inquiries-CD The Central 
Government with a view satisfy &«lf that^ 
duties of the Author „ itself that, the powers and 
i.ne Authority under this ^ct ,™ K ^ 
\ct are being exercised 
, V^ . „:_ • ••••• t.c r oif . . 
h &— 
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. Jirections by the Central Government.-(1) The 
Central Government may, after consultation with the Authority 
give to the Authority the general instructions to be followad 
by the Authority, and such instructions may include directions 
relating to the conditions of service and training of its 
employees, wages to be paid to its workers, reserves to be 
mai^ined'by it and disposal of its profits or stocks. 
(2) In the exercise of its powers and performance of 
its duties under this Act, the Authority shall not depart 
from any general-instructions 'issued under sub-section (l) 
««*< i°: RetUrnS and **&**'- [l> The Authority shall 
s en;ther **«•«**. with respect to its property 
Governl" " re9ard ^ any" Pr°POSed Se*"»» *» SrJ 
°Vernraenf may fr°m time to time require ' 
secti (2;ifthout P«J^-e to the provisions of sub­
section ( ), the Authority shau as soon as possibie after 
th« end of each.financial year, submit to the Central 
Programs, and S Antral Z7 2 ^^ P°UC7 « 
—y such rep^t tS^lSZT^^1 ^ * W °* 
-y be aft(!r I I lll^ **>» **«•** as scon as . 
41. Power to order inquiries.. (ft The Cent-.^ 
government with a view satisfy ^self that the 
««*.. of the Authority unde, this L S be f^ "' 
ict are being exercised 
Y^ 
<N />—-
•'jjjyr-. J -
- 24 --f*~ 
and performed properly may at any time institute inquiries 
into all or any of the activities of the Authority. 
(2) The Authority shall give all facilities for the 
proper conduct of such inquiries and shall produce before, or 
furnish to, the person or persons making such inquiries' any 
document, account orinformatfo n in the possession of the 
Authority which such person or persons may demand for the 
purposes of the inquiries. 
42. Power to control a part of the undertaking of the 
Authority.-(1) If, an receipt of the report of any inquiry 
held under section 41 or otherwise, the Central Government is 
satisfied that it is necessary so to do in the public interest, 
the Central Govemnant may, by notification in *fce--Qfficial 
Gazette* authorise any parsed to take owe^f jrwi. the Authority, 
and, so long.as that nafeiftcatic* i* in force, to administer 
in accordance with such directions as may be issued from time to 
time by that Goys^ne** *ush part of t he undertaking of t he 
Authority as may !»e specified in the notification, and any 
person so authorised may, for the purpose of administering 
the said part of the undertaking, exercise all or any. of the 
powers of the Authority or of any officer of the Authority 
issue such direction* aa he thinks fit to the officers or 
servants of the Authority and employ any outside agency.. 
(2) The Central Government may by such notification direct 
that all charges and expenses incurred by the person so 
authorised together with such remuneration as the Central 
Government may allow from time to time t^.such person shall 
be paid within such ..time as may be fixed 'by the Central 
Government from the.-f^d of the Authority and if the expenses 
are not so paid the Central Government may make an order 
directing the person having the custody of that fund to pay 
m m® EjaS^ Transport corporation 
r i 
.,- »« -&S -
to tto person so .uthor.is.a sUoV„cp.me5 ln „lorlt„ . 
^ '-enrral Government. 
43. Power to supersede the Authority.-.(i) ,if\he 
Central Government i,,o£ opinion that ^ «utWity g 
unable to perform, or has persisently made default in the 
Lt oThT °f ^ ^^ *~**~ * ^ * «•• «2 ' Act or has exceeded w abuSed ita ^ 
GOVG~ «^ »- notification in the Official 22 
supersede the Authority for such perlo, £"£ £"«-
specified in the noti£icafcion: 
Provided that before issuing . notlfioatiofl ^ 
this sub-section the Central Government shall g±ve7 
reasonable time to the Authority tc show cause wh u 
" objections, if any, of Authority, 
section"!!^ the rliCati°n °f" a ********* «™*T sub-section (13 superseding, the Authority.-
"the d^ J" ^ membe"S ^ the A^ority shall; as from. tne dal^ of sup.ers.ess ion, vacate -tstwU* '„*** fb) »li «Z ": TOCate. their offices as ^uch members 
the orovL SST* ?Ra «****# may, by oruadar 
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 
furth/aie"tend ^ PSri0d °f ••"*»**•** for such further term as it may consider necessary, or 
P-vJb nreC^t±tUte ^ ***«& * the — : provide in section 4. 
"•£• ..*•• 
TT*~ 
• '•'•-•• •• '• •"••Jsr™ ~.QC^' -'-" •••'• -•< ""-m 
S5 TfSriZ * •**""•"*- ^^t,1Qw^t shall 
before Parl13rafint at the a,r^st, pos3ible opporfclmity. 
A«y i^'^S0? aCqUiSlti- °? temtVS #* Authority.- .' 
2b2f ^, ^ ** ****** *" ****** ** *#** 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 »ln«oa by t™ L :r:™ r:a a>-i— *° 
, V 
gggmm r*'«fry w^ img 
- 27 —£7 
/ 
47. Application of the provisions of the Motor Vehicles 
Act,, 1939, or any rules mada thereunder, to vehicles and employees 
of the Authority.- The Motor Vehicles Act,1939(in this section 
referred to as the said h^-lj s*t«ll have effect s object to the 
following provisions, namelyi-
(a) The Central Government may, by notification in 
the Official Gazette, authorise, subject to such terms and 
conditions If any, as it may think fit to impose, any person 
to exercise and perform to the exclusion of the Licensing 
Authority, Registering Authority, Motor Vehicles Inspector, 
Traffic .Inspector, Regional Transport Authority or State 
Transport Authority, as the case may be, and without following 
the procedure laid down for the purpose in the said Act, all 
or such of the powers, functions and duties of any Licensing 
Authority any Registering Authority, any Motor Vehicles 
Inspector, any Traffic Inspector, any Regional Transport 
Authority or the State Transport Authority under the said Act 
or under any rules made thereunder inrelation to the motor 
vehicles of the Authority and the drivers and conductors of 
these vehicles, as may be specified In the notification. 
to) The Central Government may, if it so thinks 
necessary, by order cancel, suspend or very the conditions of 
any State carriage, contract carriage or public carriers' 
permit which has been granted on countersigned under Chapter 
IV of the said Act by any Regional Transport Authority in the 
Union Territory of Delhior by the Stat- Transport Authority 
Delhi, and is valid within the whole of any part of that 
Union Territory of and any order so passed shall be final. 
£*) If the Central Government by order in writing so 
directs,, any Regional Transport Authority within the Union 
Territory of Delhi, or the State Transport Authority, Delhi, 
shall not grant, countersign or renew any permit under 
,1 i v* 
h- y~~ 
'i?'-
te^u^^uri^^.^- atmuum SaittfrtfMMifcittffi 
**T 
PUT:™ °f the "^ ** °ther ^^ * Pri^ta ****•*'• 
exe.Dt J'' ^ C^M Go-~ *t» >T order * writing exempt the motor vehicles of the hn*+,nrt*. 
«* Provisions of the sai^^o^fI T ^ ^ *"" 
relating to the car^inn , * * ^ there unde^ 
**t*WaTJ2 , Carryin9 of «rtificates of registration a„d 
OffI.i.1 oi8I!! CentraI G°Ve— *«* * notification in the 
fSlS o IV SXemPt ^ m°t0r ***** °f th* Authority 
S ;i°Perati°n °f tte -— of Chapter m of th/ 
government under this teh+ * - Central 
* the use of any venicl ! T& ^ "* Z***"* «*** out 
or aay person Z\Z ^ ******* *&* the Authority 
Central ^^^i^^^tf ChargeS*" "? 
any of the vehicles of thl Si t T *' ^^ "** ^ 
tolls or other charges Wi^ f "" ^^ °f *« 
-*. roe, wlthlB*• srts^s ssr ** - -* Authoritr;opco:;:y:ute:tr"; r^**ifc is -*•-*** -— ise of p^rs or tL ' ' "^^ " iBciaMW to tha 
u»*r this *£TZ/«5 PerfOZlnanCe °f ***• »y "the Authority 
S-erally or s^lll £ ^^ °f tta ******* 
P l8Uy e^—d ^ the Authority may,with tte 
•••.. ...<;r • 
\ "w 
^5 
- 29 - -JM-previous permission of tKe district magistrate, enter upon 
any land cS premises between sunrise and sunset,after giving 
reasonable notice of the intention to make tajfrh entry to the 
owner or orrqgtfafts of such land or premises, and at any other 
time, with the consent in writing of the owner or occupier 
of such land or premises, for the purpose of the carrying 
out of such works or the making of s.uch survey, examination 
or investigation. 
51. Members, Officers and servants of the Authority to 
be public servants.- All members of the Authority and all 
officers and servants of the Authority, whether appointed 
by the central Government or the Authority, shall be deemed, 
when acting or purporting to act in pursuance of any of the 
provisions of this Act, to be public servants within the' 
18£ C i . 
52. Power to make rules.- <l) the Central Government 
may by notification in the Official Gazette, make rules to 
give effect to the provisions of this Act. 
'2) l"n particular, and without prejudice to the 
generally of the foregoing iower, such rules may provide 
for all-or ,ny of the following matters, namely*-
M the allowances or fees to be paid to any member 
or associate member of the Authority under section 14; 
lfc the conditions of appointment and service and the 
scales of pay of the General Manager and the chief Amounts 
Officer of -he Authority. 
(Q) the functions and duties of the General Manager 
end the Chi.f Accounts Officer other than those specified 
in this Act. 
(d3 the *"***** of the procedure to be followed by the. number -ind term n-F i*w«, „c j ,, 
erm ot offi=e of, and the manner of filling 
casual vacancies among, members^ the" Advisory Council; 
-L__, 
- 30 -^ Q 0 r-
feJ the procedure for the. ft™* i 
Charity of >tte whoU or L/^f15^ «*«•«*« by the 
»«—. VZ:::::: zw:zrtotai v*iu>ti- - «•«• **U be aate„lnaa. "' sub—°"°» t«l « ..ction 2? 
'g) the form in which t*i. >. ^ 
fh) the f section 37; 
***** shau rjwitr^in which the acc°unts °f- <*• fU the time at which arH in* 
of the A.twtr shall be audited ^"^ in "hich th* founts 
compensation by an arbitral ^ d^™^tion of 
meting any ilablllty ^J^j^^ maintenance of a fund for 
»* **- »*, fourteen days SO^SST """ * ^ f~ 
po«ibie af^r they are 2i a,nhnrh ment as so°n,as ^odificatloM as Parll a 5ha11 be subjact to such 
•*«*• «h« a . so laL . "Y ^ dUrln9 '^ SeSSi°n in 
• 53, p'*er to make reaula+-s„ , * 
•*«- «*- *-**«. sanction !f the c:fl *" ****"* »»» 
-^lations „* inconsistent wlt ST? 0OVa™"Bt' -2 
thereunder fc„ tne administrat " ^ ^ ^ mad* 
» - P—lar, and wlth t ^ '"* 
generality of the f ™ Wlthout Prejudice to the 
^ - or an, of ~ ^"ait '—ions may -^ 
* jy matters, namely;-
Man Sgfif • -Wr: • •LJ"-
(Serf oi^.C.T. ov'Oi | 
h. isr 
- 31 
(a) the manner in which and the purposes for which 
persons may be associated with the Authority under section 11; 
(b) the time and place of meetings of.the Authority 
and the procedure to be followed in regard to transaction 
of business at such meetings; 
(c) the conditions of appointment and service and 
the scales of pay of officers and servants of the Authority 
other than the General Manager and the Chief Accounts Officer. 
M) the issue of passes to the employees of the 
Authority 3nd other persons under section 25; 
(e) the grant of refund in respect of unused tickets 
and concessional passes under section 27; 
W the period Aftser the expiration of which 
undated articles or goods may be, sold by public auctinn ' 
under sub-section (2) of section 28; 
|s) the regulation of the carriage of passengers 
*- ^ods in the road transport service of the Authority. 
(3) AH regulations made under this section shall, 
as soon as possible, be published in the Gazette of India-
M> a J!l Penalty '^ *"*** °f "*» relation made by the Authority under section 53.- The o»tff*.i a 
h„ _„•, „ 30" lne Central Government mav 
^prisonment which may extend to three months, 
Ind 1 "" "tend tC *** h^-d «<B—• or-w^-both 
*nd when the breach is a continuing one, with a further 
Lt; of trTn9 twenty rupees f°r •"**** *ft- ^ proved to have persisted in#the offence. 
• : Cc ' • a 
• -. . As •.; 
0m-
Government of India 
law and Justice (Ministry of } 
THE JSLHX RCAJ TSAM3PORX LAWS (AMEiIJMEHT>ACT,.l971 
No. 71 of 1971 
(24th December,197l) . . 
An Act to provide for the establishment of a Road Transport' 
Corporation for the Union territory pf - Je.lhi,,and, for that 
P-rpogo, further to amend the Road Transport-Corporations Art, 
1950, and the Delhi Municipal C„rporatlon Act,. 1957, ana for 
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 title and commencement 
«4 of 1950 
day S}ASK m?!""** t0 teVS c—.-to forpe.. oaths. .3rd 
2. In the R*ad Transport Corporations Act,1950, in section, 1.-
Ammendemtn of 
Vni^JV *? s^^*etion (2) the words "except the "*'**** S 
Union territary of Delhi" shall be bmittel; 
added,UnLely1-^aCtiff* (2J 'the ^^wing provision shaVl be 
fflfiSt&'S'.iS&.S™ **^ k^S bfinloroe in the 
DeSii iran??;•• f.Cw'•'-•"•-:--n 
- 33 ^>3 
• 
, 2 ... < a *1M Road T»™Port Laws [Amendment) 
•.£.-• '• v'r-yHH'unicipal Corporation Act, 19S7; 
the Roa* Transport Corporation Act 1950 ""*•* **g1g 3 of 
Corporation. Uan^ of assets, etc. in the new 
Man^oipal Corporation of OelS foV**h 9 g t0' or vested *»« the 
port Undertaking immediately fefnl ^SJ?Brpa* °f the *lhi Trans-
in the new Corporation; Y £orS SUch establishment, **U vest 
(d) all suits 
W ^ such suit ' Transport Undertake 
Pending immeaii^I^^fo^^r^L^?^ ^oeeedi^ «*9 
fill f°ration' or establishment of the new 
barred before ^n^eCUtt°n or othe^ *W «S£«!** *** institution 
in forced S^h -tablish.ent by JJ\8?15*S time^in, 
be continued or as frhi , 9 
new Corporation,: "" — m^ ** Wituted, by, for or against, 
te) all rules, rscuJatn^^. schema d':«^3tlons, appointments, notifiMH. 
r™"r ^nat 66 of 1957 
tna Jelhi Transport 
the 
v \tfV 
WKr. 1 
, fes . 
J nun,, .:,-;_--. ^.-.,^-v. • ..j..,,.,. , ,-|Hftpi<:~ j - M-•„J,,:.i..„v,,j.1ffi 
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-ul^ 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 Sr emPloyae before 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 
ifrtfnf^ *-*««3 to in clause (a) of section 4, vested p_ • 
In the new Corporation (hereinafter in this section referred **Wr: 
obiiLlf6 ******** ?*ce^s the sum total of the debtl, °fJ^, 
inc"urr=d°^ 35 llab"-^^" <?"ich *» deemed to have been end incurred by the new Corporation under clause (b) of that 
7^^^n(h%rfitlafJer in this s^tion referred to as "the "**>11U 
and coM1Mon^= Unicir1,C°r*,0ratlon of ^llii on such terms 
mentC!n-,this°nbehalf?y ** *Mlned b^ ^ ******* °-ern-
sum to? !?5! theTsurn *ȣ of the labilities exceeds the 
«a^dt L°V Tal?e ** the assefe*S such excess shall be 
on such t™U^HipaI,C^°ratlorl of Delhi to ths ^w Corporation ? r,t t^ £ nd condltionS as may be determined by the Central Government in this behalf. 
fe^il i'V^-fT.tT^1 o£ the value of the' assets and the sum 
afbv CjSLS^lfii6"' "J^i be suoh *««nt» as may be arrived 
the L2S^ m6nt.bStWee° tbe *W^P*1 Corporation of Delhi and-
tS amou its^ha^ ^.Whef 5° SUCh 3«^ can be reached, the amounts shall be determined by an arbitral tribunal consistino 
5 ti£ SSfS.SLS: ^^ Corporation of Delhi,- L S e Chief Ju'tic^f ahl°5-aKV Cnai™aa- *° be nominated by the nler Ju-tlca of the High Court of Delhi. 
(4) An appeal shall' lie to the High Court of 

Excerpt shown. Open the full act in Lexace.

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