Section 40(2) in The Orissa Motor Vehicles Rules, 1993
(2)When there is no meeting of the Transport Authority procedure of circulation may be followed to take a decision in any concerned matter and in that case the Secretary shall send to each member of Transport Authority such particulars of the matter as may be reasonably necessary in order to enable the members to arrive at a decision and shall specify the date by which the votes of members are to be received in the office of the Transport Authority. Upon receipt of the votes of the members as aforesaid, the Secretary shall lay the papers before the Chairman who shall record the decision by endorsement on the form of application or other document, as the case may be, according to the votes received and the vote or votes cast by the Chairman. The record of the votes cast shall be kept by the Secretary and shall not to be available for inspection by any person save by a member of the Transport Authority at a regularly constituted meeting of the Transport Authority. No decision shall be kept by circulation it, before the date by which the votes of members are required to reach the office of the Transport Authority, not less then one-third of the members of the Transport Authority by notice in writing to the Secretary demand that the matter be discussed in a meeting of the Transport Authority.
