Section 3 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
3. School Bus Permit.
(1)No School Bus shall be used in any public place, whether or not such vehicle is actually carrying any student, without obtaining necessary permit from the appropriate authority under Section 76 of the Act.(2)(i)An application for the grant of School Bus permit shall be made in the relevant Form as prescribed in rule 170 of the Tamil Nadu Motor Vehicles Rules, 1989 to the appropriate authority in whose jurisdiction the School is functioning, together with the order of approval from the Educational Authority and such other documents as required by the appropriate authority.(ii)On receipt of an application, the appropriate authority shall make such verification as it may deem necessary and may also issue an order sanctioning permit in accordance with sub-rule (a) of rule 181 of the Tamil Nadu Motor Vehicles Rules, 1989. Upon receipt of the required documents, the appropriate authority shall issue the permit in the relevant Form as prescribed in rule 171 of the Tamil Nadu Motor Vehicles Rules, 1989. In the event of the School Authority failing to produce the required documents within the time specified, the appropriate authority shall revoke its sanction under sub-rule (b) of rule 181 of the Tamil Nadu Motor Vehicles Rules, 1989.(iii)The permit shall be normally valid for a period of five years and the permit will cease to be effective unless the approval or recognition of the school is got renewed. The School Authority shall produce to the appropriate authority, necessary orders of renewal of recognition from the Educational Authority.(iv)The school bus shall be registered in the name of the school and not in the name of the Trust or Society conducting the school.
