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State of Chattisgarh - Section

Section 243 in The Chhattisgarh Motor Vehicles Rules, 1994

243. Establishment of Motor Vehicles Department.

(1)The Motor Vehicles Department within the meaning of Section 213 of the Act shall be the Transport Department of Government of Chhattisgarh. The officer designated as Transport Commissioner, Chhattisgarh shall be in overall charge and control of the Department and subject to the general and specific guidance of the State Government. The following officers shall be deemed to be officers of the Motor Vehicles Department in terms of Section 213 of the Act, the officers in a lower category being subordinate to officers in the higher category.
Category Designation of Officers
(1) (2)
I. Transport Commissioner.
II. Secretary, State Transport Authority.
III. Deputy Transport Commissioners.
IV. (a) Assistant Transport Commissioners.
(b) Regional Transport Officers.
(c) Additional Regional Transport Officers.
V. Assistant Regional Transport Officers.
VI. Transport Inspectors.
VII. Transport Sub-Inspectors.
VIII. Assistant Transport Sub-Inspectors.
IX. Transport Head Constables.
X. Transport Constables.
(2)The Officers specified in categories V to X of sub-rule (1) above shall belong to the Chhattisgarh Transport Department Subordinate (Class III Executive) Service.