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[Cites 0, Cited by 0] [Section 249] [Entire Act]

State of Chattisgarh - Subsection

Section 249(1) in The Chhattisgarh Motor Vehicles Rules, 1994

(1)Every officer of the Chhattisgarh Transport Department of Gazetted Service and the subordinate Transport Service shall be issued a certificate of appointment in Form C.G.M.V.R.-77 (C.A.P.P.). The certificate of appointment shall bear the signature and seal of the Transport Commissioner and shall be conclusive proof of the fact of appointment of the officer as such. The officer to whom the certificate of appointment has been issued shall keep it in his personal custody and shall surrender it when he ceases to be in the service of the Transport Department.