61A. [ Delegation of powers for suspension of permit. [Inserted vide notification no. F. 103/SECY/STA/97/1837 dated 26-02-2004.]
- The State Transport Authority may by general or special resolution recorded in its proceeding and subject to the restrictions, limitation and conditions that it may impose, delegate to Group 'A' and Group 'B' gazetted officers, its powers under section 86 of the Motor Vehicles Act, 1988 to suspend a permit or to recover from the holder thereof a sum of money agreed upon in accordance with sub-section (50) of section 86 of the Motor Vehicles Act,1988.Provided that the State Transport Authority may delegate its powers as mentioned hereinabove by specifying the designation of the officer(s) may be serving if it is necessary to do so"]
