(1)The [State Government] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] shall, by notification in the Official Gazette, constitute for the [State] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] a [State] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] Transport Authority to exercise and discharge the powers and functions specified in subsection (3), and shall in like manner constitute Regional Transport Authorities to exercise and discharge throughout such areas (in this Chapter referred to as regions) as may be specified in the notification, in respect of each Regional Transport Authority, the powers and functions conferred by or under this Chapter on such Authorities :Provided that [* * *] [The words 'in the North-West Frontier Province and' omitted by A.O. 1948.] in [the Union territories] [Substituted by the Adaptation of Laws (No. 3) Order, 1956, for 'Part C States'.] the [State Government] [Substituted for the words 'Province', 'Provincial' and 'Provincial Government' by A.L.O., 1950.] may abstain from constituting any Regional Transport Authority;Provided further that the area specified as the region of a Regional Transport Authority shall in no case be less than an entire district, or the whole area of a Presidency-town.
