Section 76 in The West Bengal Motor Vehicles Rules, 1989
76.
(1)The State Government shall appoint an officer in the service of the State Government, to be the Chairman of the State Transport Authority subject to the provision under section 68 of the Act.(2)The State Government shall appoint an officer in the service of the State Government to be Secretary of the State Transport Authority and he may or he may not be a member of the State Transport Authority.(3)The State Government may, as it thinks fit, appoint any number of officers in the service of the State Government to be the Deputy Secretaries and/or the Assistant Secretaries of the State Transport Authority.(4)The State Government may appoint any number of officials/non-officials, as it thinks necessary, to be the member of the State Transport Authority subject to the provisions under section 68 of the Act and may thus constitute the State Transport Authority for carrying out the purposes of the Act.
