Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 114A] [Entire Act] State of Haryana - Subsection Section 114A(v) in The Haryana Motor Vehicles Rules, 1993 (v)All school buses shall have a conductor or an attendant. The attendant should be adequately trained to handle the young children.