Section 32(1) in Karnataka State Road Safety Authority Act, 2017
(1)Any person aggrieved by an order passed by any officer of the Authority or of the District Road Safety Committee under this Act may within such time as may be prescribed, may appeal to the Karnataka State Road Safety Appellate Tribunal. The State Government shall constitute by notification the Karnataka State Road Safety Appellate Tribunal consisting of a Judicial officer who is holding the post not below the rank of District Judge or held the post as such.
