Section 250(2) in The M.P. Motor Vehicles Rules, 1994
(2)Notwithstanding anything contained in the Madhya Pradesh Civil Service (Classification, Control and Appeals) Rules, 1966 the following punishment be imposed on any member of the subordinate Transport service by the officer and in the manner indicated herein below :-(i)In the case of Transport Inspector. Transport Sub-Inspector and Assistant Transport Sub-Inspector, the Transport Commissioner or a Deputy Transport Commissioner may alter obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose fine of an amount not exceeding one month's pay.(ii)In the case of Transport Head Constable and Transport Constable, the Transport Commissioner, Deputy Transport Commissioner, Assistant Transport Commissioner or Regional Transport Officer or Additional Regional Transport Officer may after obtaining the explanation of the defaulter and conducting such summary enquiry as they may deem fit, impose a fine of an amount not exceeding one month's pay.
