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State of Chattisgarh - Section

Section 64 in The Chhattisgarh Motor Vehicles Rules, 1994

64. Regional Transport Authority.

- [(1) (a) The Secretary to the Regional Transport Authority shall be as under for the area specified against them:-
S.No. Officer For the area consisting district of
(1) (2) (3)
1. Regional Transport Officer, Raipur Raipur, Mahasamund, Dhamtari, Durg, Ranjnandgaon and Kabirdham
2. Regional Transport Officer, Bilaspur Bilaspur, Korba, Janjgir-Champa, Raigarh, Jashpur Nagar,Sarguja and Korea
3. Regional Transport Officer, Jagdalpur Bastar, Uttar Bastar (Kanker) and Dakshin Bastar (Dantewara)
(b)The Additional Regional Transport Officer posted in the area as specified in clause (a) of sub-rule (1) shall be the Additional Secretary to the Regional Transport Authority and Assistant Regional Transport Officer/ District Transport Officer posted in the area as specified in the sub-rule (1) shall be the Assistant Secretary to the Regional Transport Authority.(c)Subject to the provisions of Section 69, the application for a permit may be made in the office of Secretary Regional Transport Authority of the area as specified in clause (a) of sub-rule (1) in which major portion of the area or route lies.(d)The application received for a specific area or route in various offices mentioned in clause (a) of sub-rule (1) shall be collected and arranged date-wise and considered by the Regional Transport Authority simultaneously.]
(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.
(3)The State Government may, at any time remove any member of the Regional Transport Authority.
(4)The Regional Transport Authority shall meet at such time and at such place as the Chairman may appoint.
(5)Not less than three days' notice shall be given to a member of the meeting of the Regional Transport Authority.
(6)The quorum to constitute a meeting of the Regional Transport Authority shall be the Chairman of that Authority and one other member (whether official or non-official). If within half an hour from the lime appointed for the meeting quorum is not completed, the meeting shall be adjourned to such day and at such time and place as the Chairman or the acting Chairman nominated under sub-rule (7) may appoint; and no quorum is necessary for holding the adjourned meeting.
(7)The Chairman, if unable to attend the meeting, shall nominate a member to act as Chairman at the meeting.
(8)The Chairman or the acting Chairman shall have a second or casting vote.
(9)Nothing in sub-rules (5), (6), (7) and (8) shall be applicable if the Regional Transport Authority is constituted of a single member as per second proviso to sub-section (2) of Section 68.