Section 215(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Upon receipt of the objection(s) if any, either the Secretary to the Government in the Department of Transport or an officer subordinate to him as may be appointed by the Government and not connected with either the State Transport Authority or any of the State Transport Undertakings. shall call for the object or and the Chief Executive Officer of the undertaking concerned at a meeting on a date as may be fixed within sixty days from the last date of the receipt of the objection(s).
