(2A)[ The powers exercisable under sub-section (1) or sub-section (1A) (other than the power to cancel a permit) by the transport authority which granted the permit may be exercised by any authority or person to whom such powers have been delegated under subsection (5) of section 44:Provided that-(i)no such authority or person shall pass an order suspending the permit for a period exceeding one month or reducing the period thereof by more than one month; and(ii)any such order shall be placed within the said period of one month before the transport authority who may vacate the order or extend the said period of one month where it has not expired or cancel the permit or take action under sub-section (3), as it may deem fit.]
