Section 84 in The West Bengal Motor Vehicles Rules, 1989
84. Conduct of business of Transport Authority.
(1)The State Transport Authority shall have its office at such place(s) as may be notified and have its officers and staff as may be employed by the State Government depending on the volume of work. The office of the State Transport Authority may also have different sub-offices located at different places for discharge of specific functions subject to the approval of the State Government.(2)There shall be separate annual budgetary allocation for the State Transport Authority under appropriate "Head of Account" and all expenses and receipts shall be debited or credited as the case may be to such "Head of Account".(3)There shall be a panel of Lawyers with appropriate classification for the State Transport Authority in consultation with the Legal Remembrancer of the State Government and the approval of the Transport Department. The scale of remuneration of such Lawyers may be decided by the Transport Authority subject, however, to the overall limitations as prescribed under the Legal Remembrancer's Manual or on the basis of agreement with the Lawyers. All expenses in connection with the legal matters shall be borne from out of the budgetary allocation for the State Transport Authority. The control over the fund shall be exercised by the Chairman.(4)All the decisions, save and except in respect of matters delegated to the Secretary, shall be taken by the State Transport Authority/Regional Transport Authority, as the case may be at a meeting except when in respect of a matter a decision is taken by circulation. Such decision by circulation shall also be placed before the meeting of the Transport Authority for record.
