Section 57 in The Punjab Motor Vehicles Rules, 1989
57. Conduct of business by the State Transport Authority
. [Section 90(2)(1)] - (1) The State Transport Authority shall meet at such times and at such places as its Chairman may appoint :Provided that the State Transport authority shall meet not less than once in each of the calender quarters January to March, April to June, July to September and October to December :Provided further that a clear ten days notice of each meeting shall be given.(2)Three 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 acting 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, then 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.
