95A. Special provision for educational institution buses and omnibus transport vehicle carrying school children.
- No educational institution bus or an omnibus transport vehicle as referred to in sub-rule (1) of Rule 7-B being used for the purpose of transporting school students shall ply unless-(a)it carries a complete list of the school children showing in respect of each student indicating the name, class, residential address and the points of stoppage for his/her embarkation and disembarkation near his/her residence against his/her name. The list will also indicate the route plan duly attested by the head of the educational institution showing the place of origin, termination and detailed route it has to follow;](b)[ (* * *)] [Deleted vide notification no. F. 19 (474)/Tpt/Sectt./2003/567 dated 15-12-2004.][(c ) in the case of educational institution bus, it is painted in golden yellow colour with a stripe below the window panel and the stripe shall be of colour distinctive of the school and twenty five centimeters in width; [Inserted vide notification no. F 21/SECY/STA/97/PF/365 dated 22-06-1998.](d)the first step of the board is at a height not exceeding 325mm from the ground and all steps are fitted with non-slip treads;(e)it is equipped with convex cross view mirrors by which the driver can see the exit door and entrance door and the front of the rear wheels of the motor vehicle clearly and it is also equipped with large parabolic rear view mirror to enable the driver to have a clear view of the inside of the bus.(f)it has been provided with hand-rails along the steps at the front door, which shall also be used both as entry and exit door. The height, material design of the hand rails shall be such as is approved by the Commissioner (Transport), Delhi(g)it has vertical stanchions, appropriately spaced from each other and firmly rooted to the roofs and the surface of the stanchions and floor of the vehicle is made of material which is non-slippers of such material which is approved by Commissioner(Transport),Delhi(h)it is not fitted with any pressure horn or any other device for producing tonal sound which is operated on air pressure drawn from the braking system.(i)it is equipped with the following, namely:(1)First-aid box with glazed front, with contents as mentioned in Rule 66 and as may be directed from time to time by Commissioner (Transport), Delhi(2)First extinguisher, dry powder type located near the engine compartment;(j)it has provision for bag racks under the sets; and(k)it has provision for such other things as may be specified through and order of the Commissioner, from time to time.]
