Section 83 in The West Bengal Motor Vehicles Rules, 1989
83.
(1)The State Government may constitute Regional Transport Authority with one or more revenue districts or with such areas of a District or Districts as it considers necessary and expedient and may, for each such region. constitute a Regional Transport Authority under section 68 of the Act.(2)Whenever the State Government constitutes a Regional Transport Authority, it shall appoint an officer in the service of the State Government to be its Chairman subject to the provisions under section 68 of the Act and also appoint an officer in the service of the State Government to be its Secretary and such officer may or may not be a member of the Transport Authority :Provided that in the case of a Regional Transport Authority consisting of a single official, it shall not be necessary to appoint the Chairman of the Transport Authority and any reference in these rules to the Chairman of the Transport Authority shall be deemed to be a reference to the official constituting the Transport Authority.(3)The State Government may, subject to the provisions of section 68 of the Act, constitute for a region a Regional Transport Authority with such number of officials or non-officials as members other than the Chairman, as it thinks necessary.(4)All the provisions of rules 77 to 82 of these rules shall mutatis mutandis apply in respect of the Regional Transport Authority as if the expression "State Transport Authority" wherever it occurs has been substituted by the expression "Regional Transport Authority".
