Section 8(2) in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
(2)Functions. - (i) It shall be the responsibility of the Joint Transport Commissioner / Deputy Transport Commissioner to prescribe the time table for inspections and also be present for at least 10% of the total number of inspections in each Regional Transport Officer's jurisdiction.(ii)The Special Cell shall conduct the testing and inspection of School Buses according to Chapter VII of the Act, the rules made thereunder as well as these Rules.(iii)Every School shall produce their School Buses before the Special Cell once in three months from the date of issue or renewal of fitness certificate and shall obtain road worthiness certificate.(iv)No School Bus shall be used on public roads except with a valid road worthiness certificate and fitness certificate obtained under section 56 of the Act from the Special Cell.
