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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Bihar - Subsection

Section 66(3) in The Bihar Motor Vehicles Rules, 1992

(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.