Section 77 in The West Bengal Motor Vehicles Rules, 1989
77.
(1)In the State Transport Authority, if constituted of three members including the Chairman, presence of all the members shall be necessary to constitute a quorum.(2)In the State Transport Authority, where there are more than three members including the Chairman, presence of three members including the Chairman or the Deputy Chairman as may be appointed in accordance with sub-rule (3) shall constitute a quorum.(3)Where the State Transport Authority consists of more than three members, the Authority may, in its first meeting, elect one of the members to be the Deputy Chairman.(4)At any meeting of the Authority, save as in the case of sub-rule (3) when a quorum is present. the Deputy Chairman, in the absence of the Chairman due to unavoidable circumstances, shall preside over the meeting.(5)At any meeting of the Authority constituted of more than four members, subject to availability of quorum, one member elected from among those present may preside over the meeting in the absence of the Chairman and the Deputy Chairman.(6)At any meeting of the Authority, the Chairman presiding over the meeting may require the presence of any official of the Authority to assist in the conduct of the business. But such official shall not take part in the deliberations at the meeting.(7)The Secretary, with the approval of the Chairman at the meeting, may also require the presence of the Deputy Secretary next in rank to him and/or any other officer of the Authority in the absence of the Deputy Secretary to assist in the presentation of papers and records and in taking down notes etc., of the proceedings and in the preparation of the minutes of the meeting.
