Section 39 in The Orissa Motor Vehicles Rules, 1993
39. Regions and Regional Transport Authorities.
(1)The regions for the purposes of section 68, shall be [thirty-one] [Substituted vide Orissa Gazette Extraordinary No. 678 dated 27.5.2009-Notification SRO No. 182/2009 dated 27.5.2009.] in number and shall comprise the areas set forth in the Second Schedule to these rules ;Provided that the State Government may, by notification in the Official Gazette, increase the number of the regions and define the area of their jurisdiction.(2)The Regional Transport Authority shall consist of such members not being more than two besides the Chairman as may be appointed by the State Government by notification. The State Government shall specify therein the Chairman and appoint the Secretary of the said authority :Provided that the State Government where it considers necessary may by notification in the Official Gazette, appoint an Executive Officer of the said authority and assign him the duties and functions as for will be necessary for implementing the provisions of this Chapter.(3)The Chairman, if unable to attend any meeting of the Regional Transport Authority, shall nominate a member to act as a Chairman at the meeting.(4)The number of members whose presence will constitute a quorum shall be two including the Chairman.(5)The State Government may, if it considers necessary to do so dissolve any Regional Transport Authority constituted under Sub-rule (2) at any time and may constitute another authority in its place.(6)A member of the Regional Transport Authority shall receive travelling and halting allowances in accordance with the rules of the State Government which apply to official and non-official members of Committees constituted by the State Government respectively.(7)The Regional Transport Authority shall meet at such times and at such places as the Chairman may appoint provided the authority shall meet not less than once in every two months.(8)Subject to the provisions of Sub-rule (5) every non-official member of the Regional Transport Authority shall hold office for a period of three years on and from the date on which his appointment is notified in the Official Gazette or until a later date on which the appointment of his successor is notified :Provided that if the State Government reconstitutes the Regional Transport Authority, the term of office of the members of the authority shall expire on the date immediately preceding the date from which the reconstitution of the said authority takes effect.(9)When a member of the authority dies or is removed, under Sub-rule (10) or otherwise vacates his office, the State Government may appoint another member by notification in the Official Gazette in his place for the unexpired period of the term of vacating member.(10)The State Government may, at any time after giving an opportunity of being heard, remove any member of the authority from office for-(i)failure to attend three consecutive meetings of the authority; or(ii)being incapable of discharging his duties as a member on account of any physical or mental disability; or(iii)misconduct in the discharge of his official duties; or(iv)any other cause deemed sufficient for such removal by the State Government.
