Section 80(5) in The West Bengal Motor Vehicles Rules, 1989
(5)Not less than 7 (seven) days' notice shall be given of any meeting of the State Transport Authority :Provided that the Chairman may, if he thinks so necessary that the Authority should meet immediately, convene an Emergency Meeting of the Authority in which case not less than 3 (three) days' notice shall be necessary :Provided further that the notice of any adjourned meeting of the Authority shall not be necessary.
