Section 81 in The West Bengal Motor Vehicles Rules, 1989
81.
(1)The period of appointment of the State Transport Authority shall ordinarily be for 3 (three) years :Provided that the State Government, if it considers necessary or expedient so to do, may reconstitute the Authority at any time before the expiry of the said period of three years or may extend the said period up to five years from the date of its constitution.(2)The State Government may, at any time after giving any member of the Authority other than an official appointed by the State Government, an opportunity of being heard, remove such member from office on the ground of-(i)misconduct in the discharge of his duties; or(ii)any disgraceful conduct; or(iv)persistent failure to attend meetings of the Authority; or(v)any other cause deemed sufficient by the State Government.(3)Any member of the Transport Authority may at any time submit resignation from the membership of the Transport Authority and on acceptance by the State Government of such resignation, the member concerned shall cease to be member of the Transport Authority with effect from the date on which the resignation is accepted.(4)Whenever, a vacancy arises due to death, resignation or removal, of any member, the State Government may fill in the vacancy, as it deems necessary, and appoint another member, and the member so appointed shall continue to hold office for the remaining period of the tenure of appointment of the Transport Authority.(5)A member of the Transport Authority, other than an official member shall receive a daily fee for attending the meeting of the Transport Authority or any meeting of the Sub-Committee thereof equivalent to what a member of the West Bengal Legislative Assembly receives for attending Legislative Assembly or the meeting of any Committee of the Legislative Assembly and also actual Railway fare of the class in which he/she travels for attending the meeting.(6)The non-official members, shall however, receive travelling allowance at par with what the Government servants belonging to Group A (Class I) services are entitled to in connection with journeys for the purpose of the Transport Authority and also be entitled to receive advance as admissible to the Government servants, subject to adjustment :Provided that this sub-rule shall apply in to the case of the meeting at the headquarters.(7)The entitlements under sub-rules (5) and (6) shall be authenticated by the Secretary of the Transport Authority with the approval of the Chairman and shall be drawn in the appropriate form subject to adjustments.(8)A member of the Transport Authority if he happens to be a member, of the West Bengal Legislative Assembly or of either house of the Parliament may, at his discretion, draw the daily fees, allowance and railway fare as prescribed for local journey under sub-rule (5) or the Travelling allowance under sub-rule (6) in lieu of the entitlements as member of the said House or of the Assembly, if, in his opinion, the fees, allowances etc. under these sub-rules are advantageous to him, but shall not draw both.
