Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 65 in The Bihar Motor Vehicles Rules, 1992

65. State Transport Authority.

(1)The State Transport Authority shall meet at such times and at such places as the Chairman may appoint, provided that it shall meet not less than once in each of the periods of three months of January to March, April to June, July to September and October to December.
(2)Not less than ten days notice shall be given of any meeting of the State Transport Authority.
(3)The State Government may, at any time, remove any member of the State Transport Authority.
(4)Subject to the provisions of sub-rule, (3), a non-official member if any, of the State Transport Authority shall hold office for a period of three years, and thereafter until a successor is appointed:Provided that, when any such member dies or is removed or vacates office, his successor shall hold office for the remainder of the period of office of the member whose place he takes and thereafter until a successor is appointed.
(5)For the purpose of a quorum at a meeting presence of at least two members shall be necessary, out of which one member shall be the Chairman or the Presiding Officer appointed under sub-rule (6). If within half an hour from the time appointed for the meeting a quorum is not present, the meeting shall be adjourned to such day and at such time and place as the Chairman or the Presiding Officer may determine and if at the adjourned meeting a quorum is not present, the members present shall constitute the quorum.
(6)The Chairman may, if necessary, nominate a panel of members, any one of whom may preside at the meeting in the absence of the Chairman (such person being referred to as the 'Presiding Officer' in the order of preference determined by the Chairman and the Chairman may vary such panel at any time.
(7)The Chairman or the Presiding Officer shall have a second or casting vote.
(8)The provisions contained in sub-rules (2) to (7) shall not apply in case the State Transport Authority is constituted in accordance with the provisions contained in second proviso to sub-section (2) of Section 68.