Section 3 in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
3. Competent Authority.
(1)The State Government shall by notification constitute an Authority to be called the "Competent Authority" which shall consist of :--(i)the General Manager of the Uttar Pradesh State Road Transport Corporation;(ii)the Transport Commissioner, Uttar Pradesh;(iii)the Secretary of the Finance Department of the State Government.(2)The members specified in sub-section (1) may be represented by officers not below the respective ranks of Deputy General Manager, Deputy Transport Commissioner and Deputy Secretary at any meeting of the Competent Authority, and the officers so deputed shall have a right to vote and shall for purposes of that meeting be deemed to be members of the Competent Authority.(3)One of the members shall be elected to act as Chairman of the Competent Authority.(4)The replacement of any member mentioned in sub-section (1) or the change of any representative under sub-section (2) shall not affect any pending proceedings which may be continued from the stage where such replacement took place.(5)The Competent Authority shall appoint a Secretary who may be an officer of the State Government or of the Corporation.(6)All orders and decisions of the Competent Authority shall be authenticated by the signature of the Chairman and other instruments issued by the Authority shall be authenticated by the signature of the Secretary.
