Section 9 in The Haryana Motor Vehicles Rules, 1993
9. Authority for making appointment of Medical Officer.
[Sections 8(3) and 28(2)(e)]. - (1) The Chairman of the State Transport Authority in consultation with the Chief Medical Officer of the district concerned shall be the authorised person to appoint Medical Officer of each Government hospital/dispensary or of a Primary Health Centre, or registered medical practitioner having Bachelor of Medicine and Bachelor of Surgery (M.B.B.S.) degree or a Doctor attached to the Establishment of Army and other defence services located in the State for the purposes of sub-section (3) of Section 8.(2)The fee payable for issue of medical certificate under sub-section (3) of Section 8 shall be rupees fifteen and shall be deposited under the appropriate head of account of the Department of Health and Family Welfare of the Government of Haryana where the examination is conducted.
