(1)No educational institution bus or any other omnibus transport vehicle used for the purposes of a School shall be driven by a driver who:-(a)has less than five yeas' experience of driving a vehicle of the category that is being driven.(b)has been challaned more than twice in a calendar year or account of violation of stop line or violating the Rule 111 requiring driving within the bus lane or track, or violating the restriction in respect of overtaking or jumping red (stop) lights or violating parking regulations or allowing unauthorized person to drive;(c)is not dressed in a uniform of grey trousers and jacket with name plate on which his name and name of he owner of the vehicle are distinctly embossed.Explanation. - For the purposes of sub-rule (1) the expression "omnibus transport vehicle" means any transport vehicle constructed or adapted to carry more than six persons excluding the drive.
