Section 255 in The Bihar Motor Vehicles Rules, 1992
255. Performance of functions by officers of the Motor Vehicles Department.
- Notwithstanding anything contained in these Rules-(a)State Transport Commissioner, Joint Commissioner may at any time perform any of the functions of a Regional Transport Officer, or Assistant Regional Transport Officer or Assistant Motor Vehicles Inspector or Motor Vehicles Inspector under these Rules;(b)The Regional Transport Officer or the Deputy Commissioner/Director of Transport or the Assistant Regional Transport Officer or the Assistant Director of Transport may at any time perform any of the functions of Motor Vehicles Inspector or Assistant Motor Vehicles Inspector under these Rules;(c)The Assistant Motor Vehicle Inspector may at any time, if so required, by the Assistant Regional Transport Officer or the Regional Transport Officer, perform any of the functions of Motor Vehicle Inspector under these Rules.
