Section 259(1) in The Bihar Motor Vehicles Rules, 1992
(1)The State Transport Commissioner-(a)He will be head of the Motor Vehicles Department and will deal with all matters of policy and correspond with the State Government and other Heads of Departments. He will also be the Chief Executive Officer of the State Transport Authority.(b)He will do correspondence with the Central Government and other State Governments subject to the general direction of the State Government(c)He will have general control over Superintendents of Police regarding control of traffic.(d)He will have general control over Regional Transport Officers, District Transport Officers, Motor Vehicles Inspectors and Enforcement Officers.(e)He will have general control over construction, equipment and maintenance of Motor Vehicles in accordance with the provisions of the Act and the Rules.(f)He will ensure co-ordination of motor transport with other modes of transport.(g)He will implement of Government's policy in respect of motor transport.
