Section 43(2) in The Orissa Motor Vehicles Rules, 1993
(2)Where the application referred to in Sub-rule (1) is required to be disposed of by the State or Regional Transport Authority itself, the Secretary or such other officer authorised under Sub-rule (1) shall scrutinise the same and call for such further particulars and/or make such inquiries as he may consider necessary and shall, subject to any general directions of the State or Regional Transport Authority, place the same before the Chairman to decide whether the application shall be disposed of by the circulation procedure or at the next meeting of the Transport Authority.
