(2)Temporary certificate of registration may be granted and registration marks may be assigned by the registering authority, or by any firm of motor dealers or association of persons using motor vehicles appointed by the Commissioner to act as a special registering authority under this rule:Provided that when any firm or association is so appointed., the Commissioner shall from time to time specify the name of the persons being members or employees of the firm or association who shall be competent to sign the temporary certificate of registration and no certificate signed on behalf of the firm or association by any other person shall be valid.
