(3)The State Transport Authority and every Regional Transport Authority shall give effect to any directions issued under section 67 and the State Transport Authority shall, subject to such directions and save as otherwise provided by or under this Act, exercise and discharge throughout the State the following powers and functions, namely:(a)to co-ordinate and regulate the activities and policies of the Regional Transport Authorities, if any, of the State;(b)to perform the duties of a Regional Transport Authority where there is no such Authority and, if it thinks fit or if so required by a Regional Transport Authority, to perform those duties in respect of any route common to two or more regions;(c)to settle all disputes and decide all matters on which differences of opinion arise between Regional Transport Authorities;(ca)Government to formulate routes for plying stage carriages; and](d)to discharge such other functions as may be prescribed.
