Section 17 in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993
17. Delegation of powers.
- The State Transport Authority or the Regional Transport Authority may, by general or special resolution recorded in the proceedings and subject to the restrictions, limitations and conditions specified below delegate to its Chairman, Secretary or any other officer the following powers and functions, namely :(i)powers to grant or renewal or refusal thereof the agent's licence and to issue duplicate agent's licence;(ii)powers to suspend or cancel the agent's licence;(iii)powers to forfeit the security;(iv)powers to attach the conditions to the agent's licence, vary such conditions and attach further conditions :Provided that the Chairman or Secretary or any other officers so delegated shall intimate to the State Transport Authority or, as the case may be, to the Regional Transport Authority in its next meeting the action take by him in pursuance of the powers so delegated.
