Section 214(1) in The West Bengal Motor Vehicles Rules, 1989
(1)The State Transport Authority may, by a general or a special resolution recorded in its proceedings, delegate any of its powers, as mentioned below to the Secretary Department or to the Secretary, State Transport Authority [or to the Deputy Secretary, State Transport Authority] [Inserted vide Notification No. 6630-WT dated 22.12.2004 (w.e.f. 23.12.2004)] :(a)its powers under section 88 of the Act to countersign permits granted in any other State as a result of any reciprocal agreement arrived at with that State and its powers under section 86 of the Act to cancel or suspend such permits;(b)its powers under section 87 and under sub-sections (7) and (8) of section 88 of the Act to grant or to refuse to grant a Temporary, or as the case may be, a special permit;(c)its powers under section 214 of the Act to direct a stay order passed by the original Authority against which appeal has been preferred or application for revision has been made to it;(d)the exercise of powers of the Regional Transport Authority in the circumstances mentioned in sub-section (3) of section 68 of the Act which may be delegated under rule 213 of these rules to the Regional Transport Officer, subject to the conditions specified in the proviso to that rule;(e)its powers under sub-section (2) of section 69 of the Act to grant a permit other than Stage Carriage permit, where the vehicle is proposed to be used in two or more regions lying in different States;(f)its powers under sub-section (9) and sub-section (12) of section 88 of the Act to grant permits in respect of tourist vehicles or National permits in respect of Goods Carriages, as the case may be;(g)to attach to a Stage Carriage permit conditions under sub-section (2) of section 72 of the Act or to vary the conditions thereof;(h)to attach to a permit other than a Stage Carriage permit referred to in this clause and in clause (c) conditions including those under sub-section (11) of section 88 of the Act read with sub-section (2) of section 74 of the Act to vary the conditions thereof;(i)to renew a permit and to renew the counter-signature of such permit;(j)to permit replacement of one vehicle by another under section 83 of the Act;(k)to grant Stage Carriage permits to the State Transport Undertakings on inter-State routes agreed upon between two States in accordance with reciprocal agreements under section 88 of the Act;(l)its power under sub-section (3) of section 82 of the Act to transfer permit;(m)to suspend a permit under sub-section (1) of section 86 of the Act or to recover from the holder thereof the sum of money agreed upon in accordance with sub-section (5) of the said section of the Act.
