Section 14(3) in The Central Motor Vehicles (Accreditation of Bus Body Builders) Order, 2007
(3)Assessment:(i)On receipt of assessment fee, the Zonal Secretary shall coordinate with the assessor and the Bus Body Builder for planning the schedule of assessment;(ii)Two assessors, a Technical Assessor and a Lead Technical Assessor shall be deputed for assessment;(iii)The Technical Assessor shall be responsible for assessment of the technical competency of the Bus Body Builder In terms of machines, manufacturing techniques, method deployed and maintenance and calibration of machines or equipments;(iv)The Lead Technical Assessor shall be responsible for the evaluation of Application form, verification of the contents of the application form, verification of the claims made by the Bus Body Builder, maintenance of quality system and overall assessment of the Bus Body Builder;(v)The Bus Body Builder shall be informed about the final schedule of assessment and the information about Assessment Team;(vi)The Assessment Team shall review the capability of the Bus "Body Builder using Form No. BBB-5 to Form No. BBB-10 for the following areas, and against the claim made by Bus Body Builder. Form No. BBB-2 shall be used for noting the observations made by assessors :(a)availability of manufacturing facility including machineries, jigs and fixtures;(b)availability of competent manpower. For this purpose the Assessment Team shall verify the records and interview the personnel, where necessary;(c)compliance with the relevant legal requirements and environmental conditions including fire hazards;(d)provision of safety appliances and measures;(e)availability of tools or equipments for inspection, measurement, etc.;(f)records of in-process and final inspection of bus bodies;(g)if design is included in the scope, verification for the competent manpower and facilities shall be made;(h)availability of adequate land, space and infrastructure facilities;(i)calibration records for the measuring equipments and inspection/testing facilities; and(j)any other requirement decided or specified by the Zonal Accreditation Board or National Accreditation Board from time to time.(vii)Once the Assessment is completed, the Assessment Team shall submit the Assessment Report to the Zonal Accreditation Board Secretariat within ten working days. The Assessment Report shall be jointly prepared and signed by the Technical Assessor and the Lead Technical Assessor in Form No. BBB-4 and shall be countersigned by the representative of Bus Body Builder. The assessment report shall give clear recommendation for grant of accreditation or otherwise with due justification and without any ambiguity;(viii)Non-conformance found during assessment shall be recorded in Form No. BBB-3 by Technical Assessor and Lead Technical Assessor and shall be informed to Bus Body Builder. The Bus Body Builder shall decide about the proposed corrective action within the definite time schedule but within a maximum period of three months. The Zonal Accreditation Board Secretariat shall monitor the progress of compliance with areas of non-conformity;(ix)Depending on the nature of non-conformity, these shall be closed by the Lead Technical assessor on the submission of documentary evidence of corrective action with or without verification visits at the Bus Body Builder's cost;(x)Based on the information gathered during the processing of the application, the assessment report, additional information gathered during the assessment and the consequent verifications, if any, the Zonal Secretary shall prepare a brief summary. An agenda item including the summary recommendations, etc. or otherwise with due justification for accreditation shall be placed before the Zonal Accreditation Board for their consideration for grant of provisional accreditation or otherwise;(xi)The Zonal Accreditation Board's observation on the Assessment Report and its recommendations shall be the deciding factors for grant of Provisional Accreditation or otherwise. All decisions taken by the Zonal Accreditation Board shall be recorded in the form of minutes. These minutes shall also be sent to National Accreditation Board for information;(xii)In case the Zonal Accreditation Board finds deficiencies in the assessment report to arrive at the decision, the Zonal Secretariat shall obtain clarification from the assessor or Bus Body Builder and place before Zonal Accreditation Board for its decision;(xiii)The final recommendation of Zonal Accreditation Board shall be placed before the National Accreditation Board, who shall meet at least once in six months depending on the number of applications and reports;(xiv)On grant of Accreditation, Zonal Accreditation Board Secretariat shall prepare an Accreditation Certificate mentioning therein the category, date of issue and date of validity of Certificate;(xv)Each Certificate shall be signed by the Zonal Secretary mentioning therein the approval by Zonal Accreditation Board and National Accreditation Board;(xvi)All the applicant Bus Body Builders shall make all the payments due to Zonal Accreditation Board before the Certificate is issued to Bus Body Builder; and(xvii)All the decisions taken by the Zonal Accreditation Board regarding grant or refusal of accreditation, are subject to appeal to the National Accreditation Board whose decision shall be final and binding.
