Section 356 in The West Bengal Motor Vehicles Rules, 1989
356.
(1)A State Road Safety Council or a District Road Safety Committee constituted under sub-section (2) or sub-section (3) of section 215 of the Act shall be a non-commercial, non-profit making voluntary organisation, [and shall be constituted as envisaged under sub-sections (2) and (3) of section 215 of the Act.](2)The functions [objects and purposes] of the Council or District Committee, as the case may be, within their respective jurisdictions shall be -(a)to collect, analyse and interpret statistics of road accidents in the State or district or area as the case may be;(b)to undertake special studies of accidents and their causes, accident-prone areas including rail-road crossings, promote and/ or conduct research on all aspects of road safety and suggest and publicise measures to reduce accidents:(c)to carry out national safety check ups or surveys of motor vehicles independently or in conjunctions with other institutions or organisations;(d)to assist in the development of vehicle testing stations with a view to eliminate the use of defective vehicles;(e)to suggest amendment to the existing law or promotion of new legislation for the purpose of road safety;(f)to develop methods for achieving time or space segregation between mechanically propelled vehicles and manual or animal-drawn vehicles;(g)to suggest traffic signals, road markings and signboards for display on roads for the guidance of drivers and other road users and other measures for the effective enforcement of the traffic regulations;(h)to educate road users and drivers of all classes of vehicles in road safety through press, journals, pamphlets, handouts, posters, etc. and other methods, e.g., broadcasts, films, slides and other audio-visual device;(i)to collect, publish, distribute and disseminate educational and informative data or literature regarding safety methods and procedures;(j)to publish a newspaper, journal or other literature for the furtherance of the objects of the Council;(k)to organise lectures, and arrange conferences and seminars on road safety for the exchange of ideas, experience and information on road safety and prevention of accident;(l)to stimulate greater public interest, support for and active participation in the prevention of road accidents;(m)to set up libraries, museums, road side shelters, exhibitions, etc., with models, maps, posters, charts and other illustrated and descriptive publications on road traffic and safe driving;(n)to draw up specific programmes and lay down syllabus for the education of school children in road safety;(o)to draw up specific programmes for the safety of pedestrians such as provision for special facilities such as subways, special signals, etc.;(p)to draw up specific programmes for the safety or cyclists, such as cycleways, special signals, driving tests, etc.;(q)to prepare schemes for the training of drivers of motor vehicles in safe driving;(r)to prepare schemes and syllabus for the training of the instructors and officers responsible for the control of traffic on road:(s)to recommend the measures necessary to bring motor training schools up to a desired standard and to prepare the syllabus for training;(t)to organise safety driving competitions and "Road Safety Weeks" and provide incentives for safe driving;(u)to co-operate with, enlist, and develop the co-operation of and between all persons and other organisations and agencies, both public and private, engaged or interested in or in any way connected with, any or all of the foregoing purposes (e.g., organise exhibitions on road safety, run institutions for imparting training);(v)to administer any special funds which are entrusted to it for any specific purpose;(w)to do all other acts which are conducive to one or more of the foregoing objects of this rule.
