(1)The Regional Transport Officer or any other officer of the Thins port Department not below the rank of the Regional Transport Officer shall be the Secretary of the Regional Transport Authority. The Additional Regional Transport Officer shall be the Additional Secretary of the Regional Transport Authority. The Regional Transport Authority may also have an Assistant Secretary, not below the rank of the Assistant Regional Transport Officer, as may be nominated by the Chairman, Regional Transport Authority.(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.
