Section 114(2) in The Haryana Motor Vehicles Rules, 1993
(2)The Regional Transport Authority may delegate all or any of its powers to the Commissioner of the Division, Deputy Commissioner of the District or any other officer of the Motor Vehicles Department by passing a general or special resolution:Provided that Regional Transport Authority may, by general or special resolution passed in its meeting, delegate its following powers to its Chairman, subject to the conditions mentioned therein, namely :-(i)the power of permitting the transfer of permit under sub-section (2) of Section 82 :Provided that this power is exercised after full enquiry and after full satisfaction about the contents of the application made for transfer of permit:(ii)the powers of granting replacement of vehicle under Section 83;(iii)the powers of granting temporary permits under Section 87; and(iv)the powers of granting counter signatures of permit under Section 88:Provided further that the aforesaid powers may also be delegated to the Secretary of the Regional Transport Authority in the aforesaid manner who shall exercise these powers only in the case when the Chairman is away from headquarters of the authority and a reference to him will involve delay which in the circumstances is unreasonable :Provided further that the aforesaid power may also be delegated to the Assistant Secretary of the Regional Transport Authority in the aforesaid manner who will exercise these powers only in the case when both Chairman and Secretary are away from the headquarters of the authority and a reference to either of them will involve an amount of delay :Provided further that any order passed by the Assistant Secretary in the capacity of delegated authority the orders so passed shall be got confirmed from the Secretary of the Regional Transport Authority concerned.
