Section 5 in Orissa Government Vehicles (Control and Use) Rules, 1978
5. Office-in-charge of Government Vehicle.
- An officer not below the rank of an Under-Secretary in Government Departments, a Class I Officer under Heads of Departments and a Gazetted Officer under Heads of Offices shall function as Officer-in-charge of vehicles. The Officer-in-charge for each vehicle shall be named by the Secretary to Government Head of the Department or Head of the Office, as the case may be.
