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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(2) in The Chhattisgarh Motor Vehicles Rules, 1994

(2)An Official appointed to be a member of the Regional Transport Authority shall continue as such until such time as the State Government may otherwise order. Subject to the provisions of sub-rule (3) a non-official member of the Regional Transport Authority shall hold office for a period of three years.