(1)The State Transport Authority shall have a Secretary to be appointed by the State Government and Assistant Transport Commissioner (Administration) shall be the Ex-officio Assistant Secretary of the State Authority.(2)An official appointed to be a member of the State Transport Authority shall continue as such, until such time as the State Government may otherwise order. Subject to the provisions of sub-rule (3) a non-official member of the State Transport Authority shall hold office for a period of three years.(3)The State Government may at any time remove any member of the State Transport Authority.(4)The State Transport Authority shall meet at such time and at such place as the Chairman may appoint.(5)Not less than three days' notice shall be given to a member of the meeting of the State Transport Authority.(6)The quorum to constitute a meeting of the State Transport Authority shall be the Chairman or the nominated Chairman under the sub-rule (7) and two other members (whether official or non-official). If within hall an hour from the time appointed for the meeting a quorum is not completed, the meeting shall be adjourned to such day and at such time and place as the Chairman or the acting Chairman nominated under sub-rule (7) may appoint and no quorum is necessary for holding the adjourned meeting.(7)The Chairman, if unable to attend the meeting, shall nominate a member to act as Chairman at the meeting.(8)The Chairman or the acting Chairman nominated under sub-rule (7) shall have a second or casting vote.(9)Nothing in sub-rules (5), (6), (7) and (8) shall be applicable if the State Transport Authority is constituted of a single member as per second proviso of sub-section (2) of Section 68.
