Section 11 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
11. District Level Inter-Departmental Committee.
- (1) Constitution. - There shall be a District Level Inter-Departmental Committee for each district to discuss and decide on the issues pertaining to safety of children and their transportation. The committee shall be constituted under the Chairmanship of local Revenue Divisional Officer / Sub-collector / Assistant Collector at district head quarters, as the case may be, with the following official as members:-(i)Regional Transport Officer (Member Secretary).(ii)Deputy Superintendent of Police.(iii)Chief Educational Officer and District Educational Officer.(iv)Motor Vehicles Inspector Grade-I/Grade-II.(2)Functions. - (i) The Committee shall meet once in three months and evolve an action plan to conduct inspection of School Buses either in the premises of the school concerned or in such other places as to be decided so as to ensure whether the School Buses comply with the provisions of these Rules.(ii)The Committee will function as a flying squad to enforce the provisions of these rules and the conditions of permit specified in Section 84 of the Act and they shall exercise the powers under section 207 of the Act.(iii)The programme of inspection shall be decided in such a manner that a particular School Bus is inspected by the committee atleast once in a year.(iv)The Committee shall, at the time of inspection, verify the log book written by the driver of the School Bus and verify all the records as to whether the defects pointed out by the driver in the log book are rectified or not.(v)Based on the Committee's report, the Regional Transport Officer shall take action to suspend or cancel the fitness certificate under rule 121 of the Tamil Nadu Motor Vehicles Rules, 1989 and such other penal action under the provisions of the Act.
