4. Appointment of Transport Inspection Officers and Transport Assistants.
(1)The [Central Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937.] may by notification appoint any person to be a Transport Inspection Officer or Transport Assistant for the purposes of this Act, and may define the area within which he shall exercise his powers.(2)All the powers conferred on a Transport Inspection Officer or Transport Assistant by this Act shall, unless the [Central Government] by special order otherwise directs, be exercised by him subject to the control of the Deputy Commissioner.(3)All Transport Inspection Officers and Transport Assistants shall be deemed to be public servants within the meaning of the Indian Penal Code.
