Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RAILWAYS BOARD ACT, 1905 4 of 1905 [22nd March, 1905] CONTENTS 1. Short title and construction 2. Investment of Railway Board with powers under Indian Railways Act, 1890 3. Mode of signifying communications from the Railway Board 4. Cessation of Railway Board on establishment of Federal Railway Authority RAILWAYS BOARD ACT, 1905 4 of 1905 [22nd March, 1905] An Act to provide for investing the Railway Board with certain powers or functions under the Railways Act, 1890 Whereas railway has been constituted for controlling the administration of railways in India, it is expedient to provide for investing such Board with certain powers of functions under the Railways Act IX of 1890; It is hereby enacted as follows : 1. Short title and construction :- (1) This Act may be called the Indian Raiway Board Act, 1905 ; and (2) It shall be read with, and taken as part of, the Railways Act, 1890 . 2. Investment of Railway Board with powers under Indian Railways Act, 1890 :- T h e 1[Central Government] may by notification 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 1 Central Government] under the Railways Act, 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. Subs by A.O., 1937, for "G-G-in-C". 3. Mode of signifying communications from the Railway Board :- A n y 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 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 authorization 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. 4. Cessation of Railway Board on establishment of Federal Railway Authority :- Repealed by the A.O., 1948].