Section 83(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Whenever the State Government constitutes a Regional Transport Authority, it shall appoint an officer in the service of the State Government to be its Chairman subject to the provisions under section 68 of the Act and also appoint an officer in the service of the State Government to be its Secretary and such officer may or may not be a member of the Transport Authority :Provided that in the case of a Regional Transport Authority consisting of a single official, it shall not be necessary to appoint the Chairman of the Transport Authority and any reference in these rules to the Chairman of the Transport Authority shall be deemed to be a reference to the official constituting the Transport Authority.
