Section 14(2) in The Bihar Motor Transport Workers Rules, 1962
(2)is a Labour Officer, Labour Superintendent, Assistant Labour Commissioner or Deputy Labour Commissioner appointed as such by the State Government.Explanation. - For purposes of this rule the expression "Labour Officer" includes an Inspecting Officer as defined in clause (9) of Section 2 of Bihar Shops and Establishments Act, 1953 (Bihar Act VIII of 1954); "Labour Superintendent" includes Additional Labour Superintendent and "Deputy Labour Commissioner" includes Additional Deputy Labour Commissioner.
