Section 38(1) in The Orissa Motor Vehicles Rules, 1993
(1)The State Transport Authority shall consist of such persons not being more than four besides the Chairman, as may be appointed by the State Government by notification in the Official Gazette. The State Government shall specify therein the Chairman and appoint the Secretary of the said authority :Provided that the State Government where it considers necessary may by notification in the Official Gazette, appoint an Executive Officer of the said authority and assign the duties to be performed and functions to be discharged by him.
