Section 56 in The Punjab Motor Vehicles Rules, 1989
56. Term of appointment of members of the State Transport Authority and Regional Transport Authority
. [Section 96(2)(i)] - (1) Any official member of the State Transport Authority or a Regional Transport Authority shall continue as such till such time as the Government may otherwise order and a non- official member of the State Transport Authority or a Regional Transport Authority shall hold office for a period of two years from the date of his appointment and thereafter not more than two months, unless he is reappointed by the Government :Provided that the Government may at any time remove any non-official member:Provided further that when any non-official member dies or is removed or vacates office, his successor shall hold the appointment for the remainder of the period of office of the member whose place he takes and thereafter until a successor is appointed.(2)A non-official member of the State Transport Authority or a Regional Transport Authority shall be entitled to travelling allowance and halting allowance for attendance at meeting and for any journey(s) performed by him under the orders of the Chairman of the concerned authority in connection with the business of the authority at the rates admissible to Grade I officers of the Government of Punjab:Provided that, -(a)a non-official member, who has his residence at a place other than the headquarters of the authority, will draw halting allowance at full rate even for the day on which he may not have halted for full twenty-four hours at place at which the meeting of the authority is held; and(b)where a non-official member is a member of the Punjab Legislative Assembly, he shall be entitled to draw travelling allowance as is admissible to him under the Punjab Legislative Assembly (Allowance of Members) Act, 1942 and the rules framed thereunder.
