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State of Rajasthan - Section

Section 308 in Rajasthan Panchayati Raj Rules, 1996

308. Testing and servicing of Vehicles.

(1)The Controlling Officer shall have each vehicle tested every month regarding fitness for journeys and place a report on record.
(2)He will also submit a half yearly report, to the Panchayat Samiti or the Zila Parishad, as the case may be, about the kilometers run and the expenditure incurred on the maintenance of each vehicle.
(3)Each vehicle shall be serviced and lubricated after it has run for 1500 kilometers.
(4)The place where the vehicle shall be taken for service or lubrication or repair shall be decided by the concerned Standing Committee of the Panchayat Samiti or the Zila Parishad as the case may be, by a resolution.