Section 42 in The Orissa Motor Vehicles Rules, 1993
42. Delegation of powers by the Regional Transport Authority.
- The Regional Transport Authority may, by general or special resolution recorded in its proceedings, delegate to its Chairman or Secretary all or any of its following powers, namely;(i)powers under Sections 72, 74, 76 and 79 respectively to grant with or without modification of the application or to refuse to grant stage carriage permit, a contract carriage permit, a private service vehicle permit and a goods carriage permit to attach conditions to such permit and to vary such conditions;(ii)powers to grant a permit to a private motor vehicle adapted to carry more than nine persons excluding the driver;(iii)powers to approve time-table for stage carriage permits;(iv)powers under Sub-section (2) of section 81 to renew or to refuse to renew all kinds of permit other than a temporary permit or a special permit;(v)powers under Sub-section (1) and Sub-section (2) of section 87 to grant a temporary permit;(vi)powers under Sub-section (8) of section 88 to grant special permit;(vii)powers under section 83 to permit replacement of the vehicle by another;(viii)powers under Sub-section (1) and Sub-section (3) of section 82 to transfer or refuse to transfer a permit from one person to another;(ix)powers to issue a duplicate permit;(x)powers to issue permit to the State Transport Authority Undertaking under section (1) of section 103 or to any person under the proviso to section 104 in respect of a notified route or notified area;(xi)powers to pass orders as contemplated by Sub-section (2) of section 103 for the purpose of giving effect to the approved scheme in respect of a notified route or notified area;(xii)powers under Sub-section (1) of section 86 to suspend a permit and to recover from the permit-holder the sum of money agreed upon in accordance with Sub-section (5) of section 86;Provided that while passing the order to recover from a permit-holder the sum of money agreed upon in accordance with Sub-section (5) of section 86, the person authorised shall follow the same procedure and recover such amount as specified in the proviso to Sub-clause (xi) of Clause (b) of Sub-rule (T) of Rule 41.(2)The Secretary, Regional Transport Authority shall keep informed the Regional Transport Authority from time to time of the action taken in pursuance of the powers delegated.(3)Notwithstanding anything contained in this rule a Regional Transport Authority may from time to time, issue instructions to the Chairman/Secretary, Regional Transport Authority as to the manner in which he shall exercise the powers delegated to him.
