Section 38 in The Haryana Motor Vehicles Rules, 1993
38. Board of Inspection for issue or renewal of certificates of fitness.
[Sections 56 and 65(2)(a)]. - (1) The functions to grant or renew a certificate of fitness of a transport vehicle and all other functions which are to be discharged by a prescribed authority under Section 56 shall be performed by a Board of Inspection within their jurisdiction which may be laid down by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.].(2)A Board of Inspection shall consist of -(a)any officer authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], and(b)A Motor Vehicles Inspector.(3)In the event of a difference of opinion between the members of a Board of Inspection regarding the fitness of a vehicle, the decision of the Board of Inspection shall be deemed to be that the vehicle is not fit and an order shall be made in the name of the Board of Inspection refusing to grant or renew the certificate of fitness or cancelling the certificate of the fitness.
