Section 60 in The Punjab Motor Vehicles Rules, 1989
60. Procedure for conduct of business
. [Section 96(2)(i)] - (1) Subject to the provisions of the Act and these rules, the State Transport Authority or a Regional Transport Authority shall have power to make bye-laws to regulate the conduct of its business and shall likewise have powers to amend such bye-laws and the business of such authorities shall be conducted accordingly under the directions of the Chairman of the respective authority.(2)The Secretary concerned of the authority referred to in sub-rule (1) shall issue to each member of the State Transport Authority or a Regional Transport Authority, as the case may be, a copy of the agenda ten days before the actual date of the meeting at which it is to be considered.(3)Save in the case of the hearing of an objection to the grant of a stage carriage permit or of a goods carriage permit or a contract carriage permit, the State Transport Authority or a Regional Transport Authority, as the case may be; may decided any matter without holding a meeting by the majority of the votes of members recorded, in writing, and sent to the Secretary concerned (hereinafter this method to do referred as "procedure by circulation").(4)In the procedure by circulation, the Secretary of the authority concerned shall send to each member such particulars of the matters as may be reasonably necessary in order to enable the member to arrive at a decision and shall specify the date by which the votes of the members are to be received in the office of the concerned authority. Upon receipt of the votes of the members as aforesaid, the Secretary concerned shall lay the papers before the Chairman, who shall record the decision by endorsement on the application for grant of a permit according to the votes received and the vote or votes cast by him. The record of the votes cast shall be kept by the Secretary and shall not be available for inspection by any person save by a member at a regularly constituted meeting of the concerned authority. No decision shall be made upon procedure by circulation if before the date by which the votes of the members are required to reach the office of the authority not less than one- third of the members of the authority by notice in writing to the Secretary, demand that the matter be referred to a meeting of the authority.(5)The number of votes, excluding the Chairman's second or casting vote necessary for a decision to be taken upon procedure circulation shall not be less then the number necessary to constitute a quorum.(6)Nothing in this rule shall prevent the State Transport Authority or a Regional Transport Authority to decide upon procedure by circulation any matter which has been considered at a meeting.(7)When a matter is decided by votes of the members present at a meeting of the State Transport Authority or a Regional Transport Authority no person other than a member shall be entitled to be present and no record of the voting shall be kept save of the number of votes cast on either side:Provided that when any matter is decided by the exercise of second or casting vote of the Chairman the facts shall be recorded.(8)In case the non-official members of the State Transport Authority or a Regional Transport Authority differ on any matter en bloc from the official members, the matter shall be referred for decision to the Government in the case of State Transport Authority and to the State Transport Authority in the case of a Regional Transport Authority.
