Section 12 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
12. Amendment of Rule 56.
- In the principal rules, for the existing sub-rule (7) of Rule 56, below the following rule shall be substituted, namely -(7)The State Government shall appoint an officer of the Transport Department not below the rank of Deputy Transport Commissioner as Secretary and an officer not below the rank of Assistant Transport Commissioner as Additional Secretary of the State Transport Authority. In the absence of Secretary the Additional Secretary shall function as Secretary of the State Transport Authority.".
