Section 69 in The Bihar Motor Vehicles Rules, 1992
69. Delegation of powers by Regional Transport Authority.
(1)A Regional Transport Authority may, by general or special resolution recorded in its proceedings and subjects to the restrictions, limitations and conditions herein specified, delegate to the Chairman or Secretary R.T.A./R.T.O., all or any of its following powers, namely:-(i)Power to grant or refuse to grant a temporary permit under sub-section (1) of Section 87 and sub-section (7) of Section 88, 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.(ii)Power to grant with or without modifications or refuse to grant, a stage carriage permit, a contract carriage permit, a private service vehicle permit, a goods carriage permit under the Act, and the power to attach conditions or vary the conditions so attached to any such permit.(iii)Power to countersign or refuse to countersign a stage carriage permit, a contract carriage permit or a private service vehicle permit, granted in any other region in the State, and the power to attach conditions or vary the conditions so attached to any such countersignature.(iv)Power to renew or reject the application for renewal of any of the permit mentioned in clause (ii) or any of the countersignature mentioned in clause (iii) of this sub-rule.(v)Power to permit the replacement of any vehicle by any other vehicle of the same nature, under Section 83.(vi)Power to suspend a permit or a countersignature under Section 86 or to recover from the holder thereof the 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.(vii)Power to grant or renew, or refuse to grant or renew licences of the agents .under Section 93, and the power to attach conditions so attached to any licence.(viii)Power to forfeit the security and the power to suspend or revoke any such licence granted under Section 93.(ix)Power to record change of address under Rule 85. Provided that the Secretary, R. T. A./R.T.O., as the case may be:-(i)keep informed the Regional Transport Authority from time to time of the action taken by him in pursuance of the powers delegated to him, and(ii)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.(2)Notwithstanding anything contained in this Rule, a Regional Transport Authority may from time to time, issue instruction to the Secretary, R.T.A./ R.T.O., as to the manner in which the powers so delegated, shall be exercised.
