Section 8 in Tamil Nadu Motor Vehicles (Regulation and Control of School Buses) Special Rules, 2012
8. Special Cell for inspection and issue of Fitness Certificate.
- (1) Constitution. - A Special Cell shall be constituted for each Regional Transport Office and the unit office under the Chairmanship of the Zonal Joint Transport Commissioner or the Deputy Transport Commissioner, as the case may be, with the following inspecting officers of Transport Department for the purpose of issue and renewal of fitness certificates for school buses:-(i)Regional Transport Officer of the region concerned.(ii)Regional Transport Officer (Enforcement Wing)/Motor Vehicles Inspector Grade I/Grade II of Enforcement Wing.(iii)Motor Vehicles Inspector Grade I of the concerned Regional Transport Office.(iv)Motor Vehicles Inspector Grade II wherever available in the concerned Regional Transport Office.(2)Functions. - (i) It shall be the responsibility of the Joint Transport Commissioner / Deputy Transport Commissioner to prescribe the time table for inspections and also be present for at least 10% of the total number of inspections in each Regional Transport Officer's jurisdiction.(ii)The Special Cell shall conduct the testing and inspection of School Buses according to Chapter VII of the Act, the rules made thereunder as well as these Rules.(iii)Every School shall produce their School Buses before the Special Cell once in three months from the date of issue or renewal of fitness certificate and shall obtain road worthiness certificate.(iv)No School Bus shall be used on public roads except with a valid road worthiness certificate and fitness certificate obtained under section 56 of the Act from the Special Cell.(3)Powers. - The Special Cell shall have the power to suspend or cancel the fitness certificate under rule 121 of the Tamil Nadu Motor Vehicles Rules, 1989 and such other penal action under the provisions of the Act.
