64A. [ Revision. [Inserted by Act 100 of 1956, section 59, (w.e.f. 16-2-1957).]
- The [State Transport Appellate Tribunal] may, either on its own motion or on an application made to it, call for the record of any case in which an order has been made by a [State Transport Authority or Regional Transport Authority] [Substituted by section 34, Act 56 of 1969, for 'Regional Transport Authority' (w.e.f. 1-4-1971).] and in which no appeal lies, and if it appears to the [State Transport Appellate Tribunal] [Substituted by Act 56 of 1969, section 34, for 'State Transport Authority' (w.e.f. 1-4-1971).] that the order made by the [State Transport Authority or Regional Transport Authority] [Substituted by section 34, Act 56 of 1969, for 'Regional Transport Authority' (w.e.f. 1-4-1971).] is improper or illegal, the [State Transport Appellate Tribunal] [Substituted by Act 56 of 1969, section 34, for 'State Transport Authority' (w.e.f. 1-4-1971).] may pass such order in relation to the case as it deems fit [and every such order shall be final] [Inserted by section 34, Act 56 of 1969, (w.e.f. 1-4-1971).].Provided that the [State Transport Appellate Tribunal] [Substituted by Act 56 of 1969, section 34, for 'State Transport Authority' (w.e.f. 1-4-1971).] shall not entertain any application from a person aggrieved by an order of a [State Transport Appellate Tribunal] [Substituted by Act 56 of 1969, section 34, for 'State Transport Authority' (w.e.f. 1-4-1971).] unless the application is made within thirty days from the date of the order:[Provided further that the State Transport Appellate Tribunal may entertain the application after the expiry of the said period of thirty days, if it is satisfied that the applicant was prevented by sufficient cause from making the application in time:,] [Inserted by Act 47 of 1978, section 25 (a) (w.e.f. 16.1.1979).]Provided [also] [Substituted for the word 'further' by Act 47 of 1978, section 25 (b).] that the [State Transport Appellate Tribunal] [Substituted by Act 56 of 1969, section 34, for 'State Transport Authority' (w.e.f. 1-4-1971).] shall not pass an order under this section prejudicial to any person without giving him a reasonable opportunity of being heard.]
