Section 66 in The Bihar Motor Vehicles Rules, 1992
66. Regional Transport Authorities.
(1)The Regional Transport Authority shall meet at such places as its Chairman may appoint: Provided that it shall meet not less than once in each month unless the State Transport Authority otherwise directs.(2)Not less than seven days notice shall be given to every member, of any meeting of the Regional Transport Authority.(3)A member of the Regional Transport Authority shall attend at least six meetings in each financial year. The State Government may at any time remove any such member from office on his failure to attend the minimum number of meetings fixed under this sub-rule. The State Government may at any time remove from office any member for any other cause.(4)Subject to the provisions of sub-rule (3), a non-official member, if any, of the Regional Transport Authority shall hold office for a period of three years and thereafter until a successor is appointed, provided that, when any such member dies or is removed or vacates office, his successor shall hold office for the remainder of the period of office of the member whose place he takes and thereafter until successor is appointed.(5)For the purpose of a quorum at a meeting, presence of at least two members shall be necessary, out of which one member shall be the Chairman or thePresiding Officer appointed under sub-rule (6). If within half an hour from the time appointed for the meeting a quorum is not present the meeting shall be adjourned to such day and at such time and place as the Chairman or the Presiding Officer may determine.(6)The Chairman may, if necessary, nominate a panel of members any one of whom may preside at the meeting in the absence of the Chairman (such person being referred to as the 'Presiding Officer') in the order of preference determined by the Chairman, and the Chairman may vary such panel at any time.(7)The Chairman or the Presiding Officer shall have a second or causing vote.(8)The provisions contained in sub-rules (2) to (7) shall not apply in case the Regional Transport Authority is constituted in accordance with the provisions contained in second proviso to sub-section (2) of Section 68.
