Section 30(1) in The Bihar Motor Vehicles Rules, 1992
(1)No person shall be granted a conductor's licence unless he satisfies the licensing authority that:-(i)he has adequate knowledge of the provisions of the Act and Rules made thereunder relating to the duties and functions of a conductor.(ii)the applicant possesses a good moral character.(iii)the applicant possesses a valid Adult First Aid Certificate issued by Registered Medical Practitioner to show that he is qualified to use the first aid box.(iv)He has passed the Middle School Examination or any equivalent examination:Provided that nothing in this clause shall apply to any person who is in. possession of a conductor's licence immediately before these rules come into force.
