Section 2 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
2. Definition.
- In these Rules, unless the context otherwise requires-(1)"Act" means the Motor Vehicles Act, 1988 (Central Act 59 of 1988);(2)"Appropriate Authority" means the Authority which is authorized under the Act to grant a permit;(3)"Attendant" means any person appointed by a School to perform duties specified in rule 5;(4)"District Level Inter-Departmental Committee" means a committee constituted under rule 11 to monitor the implementation of provisions of these Rules at District Level;(5)"Educational Authority" means the Authority empowered by the State Government or the Central Government to control and regulate the functioning of a School;(6)"Parent Teacher Association" means an Association formed under rule 9 to ensure the safety of those students who are transported by school buses;(7)"School Authority" means the Correspondent or Secretary of the School Management Committee and the Head Master or the Principal of a School;(8)"School Bus" means an omni bus which stands registered in the name of a school recognized by the State Government or the Central Government or in the name of any other person with whom the management of the school has entered into an agreement of lease and has obtained a permit in the name of the school for the purpose of transporting students and staff of the school only in connection with school activities;(9)"School Level Transport Committee" means the committee constituted under rule 10 to monitor the implementation of provisions of these Rules at School Level;(10)"Special Cell" means the Cell constituted under rule 8 for testing and inspecting School Buses for the purpose of issue and renewal of the fitness certificate; and(11)Words and expressions used but not defined herein shall have their respective meanings, as assigned to them in the Act and the rules made thereunder.
