Section 58 in The Punjab Motor Vehicles Rules, 1989
58. Conduct of business by a Regional Transport Authority
. [Section 92(2)(i)] - (1) Every Regional Transport Authority shall meet at such time and at such places as its Chairman may appoint :Provided that a Regional Transport Authority shall met not less than once in each month unless the State Transport Authority, otherwise directs :Provided further that a clear ten days' notice of each meeting shall be given.(2)Two members shall constitute a quorum at a meeting :Provided that if a quorum is not present within half-an-hour after the time fixed for the meeting, the meeting shall be adjourned to such day not earlier than ten days and at such time and place as the Chairman or in his absence a member nominated by him under sub-rule (3) to act as Chairman may appoint, and even if at such meeting a quorum is not present within half-an- hour from the time appointed for the meeting, the members present shall form a quorum.(3)The Chairman, if unable to attend a meeting, shall nominate a member to act as Chairman at the meeting and if he fails to nominate a member to act as Chairman, the members present shall elect a member to act as Chairman at the meeting.(4)The Chairman or the member acting as Chairman shall have a second or casting vote.
