Section 43 in The Orissa Motor Vehicles Rules, 1993
43. Disposal of application for permits.
(1)Upon receipt of an application for grant, renewal or otherwise a permit, the Secretary of the State or Regional Transport Authority or any other officer authorised in this behalf by the Chairman shall examine whether the powers to deal therewith has been delegated to the Chairman or Secretary or any other officer and shall forward the same to him for disposal if it has been so delegated.(2)Where the application referred to in Sub-rule (1) is required to be disposed of by the State or Regional Transport Authority itself, the Secretary or such other officer authorised under Sub-rule (1) shall scrutinise the same and call for such further particulars and/or make such inquiries as he may consider necessary and shall, subject to any general directions of the State or Regional Transport Authority, place the same before the Chairman to decide whether the application shall be disposed of by the circulation procedure or at the next meeting of the Transport Authority.(3)Such application shall be ordinarily disposed of within a maximum period of three months of receipt thereof.(4)In case where the disposal of any matter relates to contract carriage or stage carriage permit in respect of more than one region, such disposal shall be made by the State Transport Authority;Provided that the State Transport Authority may delegate its powers to a Regional Transport Authority or to its Chairman to dispose of a matter relating to a contract carriage permit in respect of a motor cab valid in more than one region.(5)The disposal of an application in relation to a national permit shall be made by the State Transport Authority.
