Section 86 in The West Bengal Motor Vehicles Rules, 1989
86.
Subject to the provisions of sub-section (3) of section 68 of the Act, the State Transport Authority shall exercise its supervision over the functions of the Regional Transport Authorities and shall issue such directions to the Regional Transport Authorities as the State Transport Authority may think necessary for carrying out the purposes of the Act and may also take upon itself such of the function or functions of the Regional Transport Authority as it considers necessary for carrying out the purposes of the Act subject, however, to the approval of the State Government.
