Section 80 in The West Bengal Motor Vehicles Rules, 1989
80.
(1)All the members of the State Transport Authority shall have one vote each, save and except in the case of the circumstances under sub-rule (2).(2)The Chairman or the Deputy Chairman or any member as elected to preside over the meeting in accordance with sub-rule (5) of rule 77 of these rules, shall have a second or casting vote in all cases of equality of votes.(3)In the case of voting, the casting of votes shall be by ballot as may be prescribed by the Chairman of the meeting and, as soon as the voting is over, the Chairman shall record the results "For" and "Against " without, however, keeping any note as to who voted for and who voted against the particular item put to vote and after recording his casting vote, if necessary, note down over his signature at the meeting if the item put to vote has been passed or not.(4)The State Transport Authority shall meet at least once in every four months as the Chairman may decide.(5)Not less than 7 (seven) days' notice shall be given of any meeting of the State Transport Authority :Provided that the Chairman may, if he thinks so necessary that the Authority should meet immediately, convene an Emergency Meeting of the Authority in which case not less than 3 (three) days' notice shall be necessary :Provided further that the notice of any adjourned meeting of the Authority shall not be necessary.(6)Notice for a meeting shall be signed by the Secretary or in his absence by the Deputy Secretary next in rank to the Secretary.
