7B. Additional safeguards in respect of motor vehicles use for the purpose of educational institutions (school).
(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.(2)No motor vehicle of the category as referred to in sub-rule (1) shall be driven by a driver who has been challaned or charged with the offence of over speeding, drunken driving or driving dangerously or for the offences under Sections 279 (rash driving or riding on a public way): 337 (causing hurt by act endangering life or personal safety of others):338 (causing hurt by act endangering life or personal safety of others): or 304 (culpable homicide not amounting to murder) of the Indian Penal Code 1860 (45 of 1860).(3)No transport vehicle of the category as is referred to in sub-rule (1) shall(a)be driven unless secured firmly on the front (but not on the windscreen) and the read exterior of the vehicle for display of the fact that the vehicle is being used for the purposes of a school. The colour of the board shall be golden yellow on which an iconographic representation of two school children(one girl and one boy ) shall be painted of height not less that 250 mm in black colour. Below the iconographic representation the words "SCHOOL BUS" shall be written in black colour and the height of the letters must be at least 100mm and the line thickness (width) of the type must be at least 16mm.(b)operate unless it is fitted with doors which can be closed and such doors shall be kept closed when the vehicle is in motion:(c)operate, unless it is equipped with pneumatically closeable doors:(d)operate unless it is accompanied by a conductor who holds effective conductor's licence issued to him authorized him to act as such conductor.(4)No person shall employ or permit any person who does not hold valid licence to act as a conductor for the vehicle.(5)No vehicle as referred to in sub-rule (1) shall after six months of the commencement of Delhi Motor Vehicles (Amendment) rules, 1988, be driven by a person unless he holds valid driving licence issued to him by a licencing authority of the national Capital Territory of Delhi and an authorization card shall be displayed conspicuously in the vehicle.
