Section 31(6)(b) in The Central Motor Vehicles Rules, 1989

[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

(b)the person imparting instructions in the driving of a transport vehicle shall possess the following qualifications, namely :

(i)a minimum driving experience of five years in the class of vehicles in which instructions are proposed to be imparted;

(ii)adequate knowledge of the regional language of the region in which the school or establishment is situated;

(iii)thorough knowledge of traffic signs specified in the Schedule to the Act and the Regulations made under section 118;

(iv)ability to demonstrate and explain the functions of different components and parts of a vehicle;

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