Section 7 in Orissa Government Vehicles (Control and Use) Rules, 1978
7. Responsibilities of Office-in-charge.
- The Officer-in-charge shall -(i)check the inventory of tools and plants of each vehicle in his charge every month and take steps to recover losses, if any;(ii)scrutinise the Log-Book once a month to ensure that there is no misuse of the vehicle and entries in the Book have been made fully and correctly;(iii)get the vehicle tested every six months and place a report on record;(iv)in the event of any vehicle showing appreciable fall in kilometreage per litre have a test taken and report the result to the Head of Office;(v)work out the average kilometreage per litre and in case of any deviation from the normal kilometreage, record the reasons therefor in the Log-Book;(vi)ensure that the charges for use of vehicles are recovered promptly and credited to Government account;(vii)ensure timely maintenance and repairs of the vehicles in his charge;(viii)furnish a half-yearly report to the Secretary/Head of Department/Head of Office in January and July regarding-(a)observance of the procedure of maintenance of records prescribed in Rule 6.(b)expenditure incurred on maintenance and repairs; and(c)recoveries effected under Rules 13 and 14 in respect of non-duty journeys.
