Section 68(1) in The Bihar Motor Vehicles Rules, 1992
(1)The State Transport Authority may, by general or special resolution recorded in its proceedings, and subject to the restrictions, limitations, and conditions herein specified, delegate to the Chairman or State Transport Commissioner or Additional Transport Commissioner or Joint Transport Commissioner, all or any of its following powers, namely:-(i)Power to grant with or without modifications or refuse to grant, a permit in respect of a tourist vehicle, under sub-section (9) of Section 88 and the power to attach conditions or vary the conditions so attached to any such permit.(ii)Power to countersign or refuse to countersign permits granted in any other State, under Section 88 and the power to attach conditions or vary the conditions so attached.(iii)Power to renew or reject the application for renewal of any of the permit mentioned in clause (i) of the countersignature mentioned in clause (ii) of this sub-rule.(iv)Power to suspend a permit or a countersignature under Section 86 or to recover from the holder thereof a sum of money agreed upon, in accordance with sub-section (5) or sub-section (7) of the said Section subject to the provisions of sub-section (4) of the said Section.(v)Power to permit the replacement of one vehicle by any other vehicle of the same nature, under Section 83.(vi)Power under Section 214 to direct a stay of the order passed by the original authority against which an appeal has been preferred or application for revision has been made.(vii)Power to grant or refuse to grant a temporary permit under Section 87 or a special permit under sub-section (8) of Section 88, and the power to attach conditions or vary the conditions so attached to any such permit.(viii)Power to decide any appeal preferred under Rule 110.(ix)Power to record change of address under Rule 85, Provided that the State Transport Commissioner or Additional Transport Commissioner or Joint Transport Commissioner, as the case may be, shall:-(x)keep informed the State Transport Authority from time to time of the action taken by him, in pursuance of the powers delegated to him, and(xi)arrange to paste on a notice board on the premises of his office, a copy of every resolution of that Transport Authority delegating its power.
