50. Conduct of business of State Transport Authority.
(1)Subject to the provisions of the Act and these rules and to the approval of the State Government, the State Transport Authority shall have power to make bye-laws to regulate the conduct of its business and shall likewise have power to amend such bye-laws, and the business of such authority shall be conducted accordingly under the direction of the Chairman.(2)The Secretary shall lay before the State Transport Authority the agenda to be considered at any meeting.(3)Save in the case of the hearing of an objection to the grant of stage carriage permit or of a public carrier's permit and in the case of hearing of a representation under the Act the State Transport Authority may decide any matter without holding a meeting by the majority of votes of members recorded in writing and send to the Secretary (hereinafter referred to this procedure by circulation).(4)In the event procedure by circulation, the Secretary shall send to each member of the State Transport Authority such particulars of the matter as may be reasonably necessary in order to enable the member 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 state 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 documents, 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 be available for inspection by any person saves by a member of the State Transport Authority at regular constituted meeting of the state Transport Authority. No decision shall be made upon procedure by circulation if before the date by which the votes of members are required to reach the Office of the State Transport Authority, not less than one-third of the members of the State Transport Authority by notice in writing to the secretary demand that the matter be referred to a meeting of the State Transport Authority.(5)The numbers of votes, excluding the Chairman's second or casting vote, necessary for a decision to be taken upon procedure by circulation shall not be less than the number necessary to constitute a quorum.(6)The State Transport Authority may summon any applicant for permit to appear before it and may decline to grant the permit until the applicant has furnished such information as may reasonably be required by the State Transport Authority in connection with the application.(7)Nothing in this rule shall prevent the State Transport Authority from deciding upon procedure by circulation any matter which has been considered at a meeting or has been the subject of hearing and upon which a decision has been reserved.(8)When a matter is decided by votes of members present at a meeting of the state Transport Authority no person other than a member of the State Transport Authority shall be entitled to be present and no record of the voting shall be kept save of the number of votes cast on either side:Provided that when any matter is decided by the exercise of the second or casting vote of the Chairman, the fact shall be recorded.
