Section 66 in The Chhattisgarh Motor Vehicles Rules, 1994
66. Delegation of powers by State Transport Authority.
- A State Transport Authority may by general or special resolution recorded in its proceedings and subject to such restrictions, limitations and conditions as may be specified delegate to the Chairman, Secretary, Assistant Secretary or any officer of the Transport Department not below the rank of Assistant Commissioner, the power:-(a)to permit replacement of one vehicle by another under Section 83;(b)to suspend permit under Section 86 of the Act and in lieu thereof to recover from the holder thereof a sum of money agreed upon in accordance with sub-section (5) of the said section;(c)to grant temporary permit under Section 87, sub-section (7) of Section 88 or special permit under sub-section (8) of Section 88;(d)to countersign the permits or attach to or vary the conditions thereof under sub-sections (1) and (3) of Section 88;(e)to distribute quota of goods carriage permits specified in the reciprocal agreement entered with the other States to the different Regional Transport Authorities;(f)to issue permits under Chapter VI in accordance with the approved nationalisation scheme ;(g)[ to grant the letter of authorisation to the vehicle covered by All India Tourist Permit.] [Inserted by Notification No. 660/Transport/2002, dated 18.7.2002.]Provided that the Chairman or Secretary or Assistant Secretary or other officer, as the case may be, shall :-(i)keep informed the State Transport Authority from time to time of the action taken by him in pursuance of the power delegated; and(ii)arrange to paste on a notice board on the premises of the office of the State Transport Authority a copy of every resolution of that Transport Authority delegating its power to him.
