Section 3(2) in Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976
(2)The members specified in sub-section (1) may be represented by officers not below the respective ranks of Deputy General Manager, Deputy Transport Commissioner and Deputy Secretary at any meeting of the Competent Authority, and the officers so deputed shall have a right to vote and shall for purposes of that meeting be deemed to be members of the Competent Authority.
