Section 81(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The period of appointment of the State Transport Authority shall ordinarily be for 3 (three) years :Provided that the State Government, if it considers necessary or expedient so to do, may reconstitute the Authority at any time before the expiry of the said period of three years or may extend the said period up to five years from the date of its constitution.
