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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttarakhand - Subsection

Section 12(7) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016

(7)The State Government shall appoint an officer of the Transport Department not below the rank of Deputy Transport Commissioner as Secretary and an officer not below the rank of Assistant Transport Commissioner as Additional Secretary of the State Transport Authority. In the absence of Secretary the Additional Secretary shall function as Secretary of the State Transport Authority.".