Section 215 in The Haryana Motor Vehicles Rules, 1993
215. Co-opting of persons during inquiry.
[Sections 169 and 176(b)]. - (1) The Claims Tribunal may, if it thinks fit, co-opt, one or more persons possessing special knowledge with respect to any matter relevant to the enquiry.(2)The remuneration, if any, to be paid to the person co-opted shall in every case be determined by the Claims Tribunal.
