Section 20 in The Central Motor Vehicles Rules, 1989
20. Driving license to drive motor vehicle belonging to the Defence Department.
- The authorities for the purpose of sub-section (1) of section 18 shall be(i)all the officers-commanding of Units of Army of and above the rank of Major;(ii)all the officers-commanding of Units of Navy of and above the rank of Lieutenant Commander;(iii)all the officers-commanding of Units of Air Force of and above the rank of Squadron Leader.Disqualification
