(1)The Licensing Authority. - For the purpose of grant of a licence under this Chapter, licensing authority shall be the officer appointed/empowered as such by the Commissioner.(2)Superintendence of Control. - Subject to the general control and superintendence of the State Government, the control over the person appointed as Licensing Authority shall vest in the Commissioner.(3)Jurisdiction. - A Licensing Authority shall have jurisdiction over the area as specified by the Commissioner.(4)Communication. - The Licensing Authority shall communicate the particulars of an adverse entry received from any other agency/court to all the zones of the Transport Department for their records.(5)Functions. - The functions of the Licensing Authority shall be to deal with the issue of driving licenses, conductor's licence, under the Act and any other functions as assigned by the Commissioner.
