Section 250 in The M.P. Motor Vehicles Rules, 1994
250. Reward and Punishment.
(1)Officer belonging to the subordinate Motor Vehicles Department Service may be given special reward for :-(i)Good Service or definite acts of good conduct, bravery or intelligence, or(ii)For good detection of offence and prevention of evasion of taxes.Rewards may take the form of either cash or commendation certificate or articles of value. The Authority competent to sanction reward of value upto Rs. 250/- shall be the Transport Commissioner, Reward of higher value shall require the sanction of the State Government. A cash reward shall not be less that Rs. fifty in the case of a Transport Inspector and Rupess twenty five in case of Transport Sub-Inspector and Assistant Transport Sub-Inspector.(2)Notwithstanding anything contained in the Madhya Pradesh Civil Service (Classification, Control and Appeals) Rules, 1966 the following punishment be imposed on any member of the subordinate Transport service by the officer and in the manner indicated herein below :-(i)In the case of Transport Inspector. Transport Sub-Inspector and Assistant Transport Sub-Inspector, the Transport Commissioner or a Deputy Transport Commissioner may alter obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose fine of an amount not exceeding one month's pay.(ii)In the case of Transport Head Constable and Transport Constable, the Transport Commissioner, Deputy Transport Commissioner, Assistant Transport Commissioner or Regional Transport Officer or Additional Regional Transport Officer may after obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose a fine of an amount not exceeding one month's pay.(3)An appeal against the order of a Deputy Transport Commissioner, Assistant Transport Commissioner, Regional Transport Officer or Additional Regional Transport Officer shall lie to the Transport Commissioner whose orders shall be final.
