Section 27 in The Haryana Motor Vehicles Rules, 1993
27. Appellate Authority.
[Sections 33, 34 and 38]. - The appellate authority for the purpose of sub-section (2) of Section 33 and sub-section (4) of Section 34 shall be [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.], Additional [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.], Additional State Transport Controller/Joint State Transport Controller.
