Section 259(7) in The Bihar Motor Vehicles Rules, 1992
(7)Enforcement Officers-(a)General control over mobile squad inspectors and their constables in discharge of their functions.(b)Correspondence with District Magistrates, Superintendents of Police, Regional Transport Officers, etc. on all matters relating to Mobile squads.(c)Details of periodical report (including tour diaries, tour programmes, petrol and repair bills) of the Enforcement Inspector/Enforcement Sub-Inspectors and submission of statistical information to the State Transport Commissioner.(d)Dealing with accounts of the Mobile Squad Branch.(e)Liason with District Police and other Government Department.(f)Inspection of the Mobile Squads.(g)Any other duties that may be assigned by the State Transport Commissioner.
