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[Cites 0, Cited by 0] [Section 63(3)] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(3)(a) in The Central Motor Vehicles Rules, 1989

(a)the applicant or at least one of the members of the staff employed by him for the inspection of transport vehicles for the purpose of issue or renewal of certificate of fitness possesses the following minimum qualifications:
(i)a [three years] [Inserted by GSR 338(E), dated 26.3.1993 (w.e.f. 26.3.1993).] diploma in automobile engineering or mechanical engineering or an equivalent qualification;
(ii)experience of minimum service of five years in an automobile workshop undertaking repairs of heavy goods vehicles,heavy passenger motor vehicles, medium motor vehicles and light motor vehicles;
(iii)a driving license to drive motor cycle,heavy passenger motor vehicle and heavy goods vehicle with a minimum driving experience of not less than five years;
(iv)thorough knowledge of the Act and the rules made thereunder, especially the Chapters relating to registration of motor vehicles and construction, equipment and maintenance of motor vehicles;