Section 39(2) in The Orissa Motor Vehicles Rules, 1993
(2)The Regional Transport Authority shall consist of such members not being more than two besides the Chairman as may be appointed by the State Government by notification. The State Government shall specify therein the Chairman and appoint the Secretary of the said authority :Provided that the State Government where it considers necessary may by notification in the Official Gazette, appoint an Executive Officer of the said authority and assign him the duties and functions as for will be necessary for implementing the provisions of this Chapter.
